C PADMA Vs. DEPUTY SECRETARY TO THE GOVERNMENT EX OFFICIO DEPARTMENT OF LABOUR AND CO OPERATION GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of certiorari mandamus to call for the records of the notifications issued in G.O.R.No.1392, Industries, Labour and Co-operation (Industries), dated 18.9.1992 on the file of the first respondent herein and published in the Fort St.George Gazette, dated 17.10.1962 and quash the same, directing the respondents herein to hand over vacant possession of the land of an extent of 1.47 acres covered and comprised in Survey No.843 bearing Patta No.322, situate in Madhavaram village, Chingleput district to the petitioner herein.

(2.) IT seems that certain lands were sought to be acquired for Reichhold Chemicals India Ltd., for the manufacture of synthetic resins and accordingly they were acquired in the year 1962, when the father of the petitioners herein was alive. After the death of the father of the petitioners herein, in the year 1985, the petitioners herein seem to have written a letter in the year 1992 to the first respondent calling for the respondents 1 and 2 to hand over the lands so acquired, since the lands were not utilised for the purpose for which they were acquired. The petitioners were replied that the company for which the lands were acquired had been taken over by UB Groups during the year 1988, that the lands so acquired were in the custody of Amalgamation Group and as such the petitioners were informed that they should write to Amalgamation Group Limited. Later, the petitioners" counsel issued a notice to Amalgamation Group and the petitioners were replied by M/s.Amalgamations Limited, the third respondent herein, that the lands were acquired by the Government of Tamil Nadu and the acquisition had become final as early as 1964, that M/s.Simpson and General Finance Co. Ltd., took possession of the lands on 30.4.1964 and that by that time, the petitioners title to the said land had become extinguished once and for all. The petitioners were also informed that the lands in question were resumed by the Government under the terms and conditions of the agreement between the Government and Simpson and General Finance Limited and that they were issued by the Government to Sri Rama Vilas Services Limited for the purpose of setting out their Transport Industry.