K RADHAKRISHNAN Vs. LAND COMMISSIONER

JUDGEMENT

(1.) One Somasundara Mudaliar was a person attracted by the provisions of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961, as he held lands in excess of the ceiling area of 30,000 Standard acres as on 6.4.1960, the date of commencement of the Act. His wife also held Stridhana lands in excess of the ceiling area of 10,000 Standard acres under Section VI.

(2.) After following the procedure as contemplated under the Act, final statement under Section 12 of the Act was published in the Tamil Nadu Government Gazette dated 5.3.1980 declaring an extent of 13.56 Standard Acres under Section I and 21.25 Standard Acres under Section VI as surplus. Then, the Notification under Section 18(1) of the Act was published in the Tamil Nadu Government Gazette dated 23.7.1980.

(3.) The land owner Somasundara Mudaliar filed a Revision Petition before the Land Commissioner against the Notification under Section 18(1) of the Act dated 23.7.1980. The Land Commissioner dismissed the Revision Petition as not maintainable on 24.9.1980.