R. MANIVANNAN Vs. LAND COMMISSIONER CHEPAUK

JUDGEMENT

(1.) The order dtd. 18/2/2019 passed by the Land Commissioner is sought to be quashed in the present writ petition. Further direction is sought for against the 6 th respondent to carry out the corrections in the notification issued under Sec. 18(1) of the Act.

(2.) A Sale Deed in favour of Mr.R.Babachandrasekar and another for 1.98 acres was executed on 26/2/1968. 21.281 standard acres of surplus lands were found in the name of Mr.R.Babachandrasekar son of Mr.P.R.Ramakrishnan in Coimbatore and Chengelpattu Districts under the Tamil Nadu Act 17 of 1970. A Partition Deed was executed in favour of Mr.N.Rangasamy ad measuring 4.76 acres in Survey Nos.515, 516 and 518 Idikari Village, Annur Taluk, Coimbatore on 8/2/1971. Draft Statement under Sec. 10(1) was prepared and published in the Tamil Nadu Government Gazatte on 23/5/1979. Final Statement under Sec. 12 of the Act was published in the Tamil Nadu Government Gazatte on 19/3/1980 declaring an extent of 21.92 ordinary acres equivalent to 6.278 standard acres as surplus from holdings of Mr.R.Babachandrasekar.

(3.) The said Mr.R.Babachandrasekar filed Revision Petition under Sec. 82 of the Act before the Land Reforms Commissioner, Chennai. The Revision was dismissed. He filed W.P.No.8039 of 1982 against the order passed in Revision under Sec. 82 of the Act. The said writ petition was transferred from the High Court to Tamil Nadu Land Reforms Special Appellate Tribunal. The Appeal filed by Mr.R.Babachandrasekar was dismissed by the Land Reforms Special Appellate Tribunal. Subsequently, Notification under Sec. 18(A) of the Act was published in the Tamil Nadu Government Gazatte on 5/11/1995, declaring surplus lands in the land of Mr.R.Babachandrasekar.