S. SANTHOSH KUMAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has sought for a Writ of Mandamus, forbearing the respondents, from initiating any action, to disposses him from the lands comprised i.e., in then S.No.509/B1A1, New S.No.1067/13 and 1067/14, measuring an extent of 300 square metres and 160 square metres, respectively, situate at Ekkadu Village, Tiruvallur Taluk, Tiruvallur District.

(2.) ON this day, when the matter came up for hearing, based on the instructions of, Mr.E.Muruganandam, Special Tahsildar (L.A), Tamil Nadu Urban Development Project - III, Poonamallee, Chennai, sixth respondent, present in the Court, Mr.T.N.Rajagopalan, learned Special Government Pleader, submitted that the lands in New S.No.1067/13, is proposed to be acquired under the Land Acquisition Proceedings. He further submitted that the purpose of acquisition is for widening of Singaperumal Koil, Sriperumbudur, Tiruvallur -Redhills Road.

(3.) MR .T.N.Rajagopalan, learned Special Government Pleader further submitted that acquisition proceedings have been initiated, taking note of the entries in the Adangal dated 03.08.2010 of Ekkadu Village. This book has taken note of the material on record, at the time of entertaining the Writ Petition. The petitioner has enclosed a copy of the patta, in respect of the properties in S.No.1067/14, at page Nos.54 and 55 enclosed in the typed set of papers. For details, they are extracted hereunder: - ''TAMIL ''