PERUMAL MANDADI Vs. SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE

JUDGEMENT

(1.) The Petitioners pray for the issue of a certiorarified Mandamus to call for the records relating to the Notification issued under Section 4(1) of the Tamilnadu Acquisition of Lands for Harijan Welfare Act (Act 31 of 1978) and published in North Arcot Dr.Ambedkar District Extra ordinary Edition Gazette dated 11-12-1995 at page No.2 and to quash the same in respect of the land belonging to the petitioners as stated in the writ petition.

(2.) In the affidavit filed in support of the writ petition filed by Mr.Perumal Mandadi and Janaki Mandadi, they have stated, that they have their own lands in Survey No.171/2A of an extent of 1.16 Acres and Punja lands measuring 2.19 Acres at Survey No.171/2B that the properties were originally purchased by one Mottai Mandadi, alias Govinda Mandadi and the Perumal Mandadi on 27-05-93 by way of Registered Sale Deeds dated 30-03-1957, and 22-03-1957. A Partition Deed was also registered as document No.903 of 1993 at the Office of the Sub Registrar, Sholinghur, between the sons of Govinda Mandadi and Perumal Mandadi and that the first petitioner was in possession and enjoyment of his share in terms of partition.

(3.) A part of land 50 of cents was sold to one Mr.Arasan and by way of Settlement Deed the remaining lands were settled in favour of first petitioner's son Janakiraman, the second petitioner herein. Ever since the date of settlement, it is stated that his son is in possession and enjoyment of the said lands.