VEERARAGHAVAN A VENKATESH Vs. COLLECTOR

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of certiorarified mandamus to call for the records relating to the proceedings under the Tamil Nadu Act 31 of 1978 for the construction of house sites to Irulars by notice dated 19.5.1995 issued under Section 4(2) of the Tamil Nadu Act 31 of 1978 with reference to S.Nos.83/4 and 84/5 consisting of 0.46.0 Hectare situated at Sogandy village, Sriperumbudur Taluk, Chengalpattu District.

(2.) Considering the nature of the disposal of the writ petition, though several points have been raised in the context of the validity of the notification, in view of the fact that the petitioner is entitled to succeed I am not referring to all the points raised by the petitioner.

(3.) In paragraph No.2 of the affidavit, the petitioner has positively stated that a few years ago the very same beneficiaries were given assignment of house site lands near the village but later on they sold the same for higher price and now they seek for house sites. Some of the Irulars of the village were allotted with house sites near the village and there is still large extent of land is available. At present seven persons require house sites and they can be provided with house in the place where the earlier allotments were made. It is further stated that that there are alternative high level lands and Government poramboke lands.