R.KASTHURIBAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Introductory:--

(2.) Since a common issue has arisen in these batch of writ petitions with regard to the right of resumption of land by the Government after framing a scheme by the High Court, I am not venturing to consider the lease hold right claimed by the petitioners in the individual writ petitions, notwithstanding the fact that some of the leases/sub-leases are of recent origin.

(3.) Before dealing with the issues raised by the petitioners, it is appropriate to recapitulate the background facts relating to the earlier round of litigation.