AJIT S METHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ petition has been filed by one Mr. K.P. Chandradas, claiming himself as power agent of Mr.Ajit S. Metha, for issuance of a writ of Certiorarified Mandamus, to call for the records of the second respondent dated 03.07.1998 and the consequential order dated 19.11.1999 wherein the lands belongs to Ajit S.Metha of an extent of 15 acres and 33 cents of Velacherry Village were acquired under the provisions of Tamil Nadu Urban Land Ceiling (Ceiling & Regulation) Act and to quash the same, and also for a direction to the respondents to treat the lands as agricultural land.

(2.) Even though the petitioner in paragraph 1 of the affidavit, filed in support of the petition contends that he is the power Agent of Ajit S. Metha, no details of such deed of power has been furnished either in the affidavit or in the supporting documents.

(3.) When the writ petition came up for admission on 26.04.2000, this Court ordered Notice of Motion, which reads as follows:- "Notice of Motion to show cause as to why the order impugned should not be set aside on the sole ground that the Appellate Authority has not heard the petitioner before passing orders on the appeal, returnable on 16.06.2000" The order referred to above was subsequently modified on 29.06.2000, which runs as follows: