N.SHOBHANA Vs. DIVISIONAL RAILWAY MANAGER (WORKS)

JUDGEMENT

(1.) W.P(MD).No.13383 of 2015 has been filed by one Nagendrakrishnan and W.P(MD).No.13382 of 2015 has been filed by his daughters.

(2.) These writ petitions have been filed challenging the same impugned order passed by the first respondent herein under which he has rejected the request of the petitioners for way leave for passage through approach road of the railway which leads to the main road.

(3.) The petitioners have contended that their grandfather namely Thiru.Ramdas was the owner of T.S.Nos.103 and 107 having an extent of 43,717 sq.ft. Out of the said extent of the land, an extent of 33,602 sq.ft ( 77 cents) were acquired by the Southern Railway in the year 1984 for the purpose of formation of Karur-Dindigul Board-guage Railway line. After acquisition, T.S.No.103 was sub-divided into many sub-divisions. Out of which T.S.Nos.103/1 and 103/3 remained the private properties of the petitioners' grandfather. The portion of the property that was acquired by the railways was classified as T.S.No.103/2.