KARUPPATHAL Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The short facts of the case are as follows:

(2.) The Petitioners further submit that apart from that with respect to several lands situated at Veerakeralam Village, this Court was pleased to quash various Acquisition proceedings at the instance of many land owners. The Respondents did not take further steps to acquire those lands for any Housing Schemes as the Second Respondent had already dropped the entire Housing Schemes at Veerakeralam Village. Thus, with regard to entire extent of lands covered by several acquisition Notifications but for a small extent, the Acquisition proceedings either came to be quashed, or withdrawn or excluded and also in some cases re-conveyed to the erstwhile land owners by exercising their powers under the Old Act. The Petitioners further submit that in those circumstances on 15.10.2012, the Petitioners have made a representation to the First Respondent seeking to exclude their lands or to reconvey the lands by exercising the powers under the Old Act. Since the First Respondent failed to dispose the said representation, the Petitioners have filed a Writ Petition in W.P. No. 2144 of 2013, before this Court, seeking a direction to dispose of the representation made by the Petitioners and to exclude or reconvey the land to the Petitioners. By Order dated 29.1.2013, this Court was pleased to allow the Writ Petition, thereby directing the First Respondent to dispose of the representation made by the Petitioners, within a period of 8 weeks.

(3.) The Petitioners further submit that the First Respondent has without applying their mind to factual aspects and materials, mechanically rejected the request of the Petitioners in its Order dated 1.4.2013. Aggrieved by the said order the Petitioners have filed a Writ Petition in W.P. Sr. No. 65073 of 2013, before this Court and the same is yet to be numbered.