RAVINDRAN Vs. DISTRICT COLLECTOR, DINDIGUL

JUDGEMENT

(1.) Heard both sides.

(2.) The writ petitioners herein are assignees. The lands originally belonged to Neikaranpatti Jameen. Proceedings under the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 were initiated. Out of the surplus lands, the assignment came to be made in favour of the petitioners herein on 10/9/2004. The said assignments were cancelled vide order dtd. 31/8/2012. In all these writ petitions, the cancellation orders are put to challenge.

(3.) The primary ground of attack is that before passing the cancellation order, the petitioners were not put on notice and that they became aware of the same only recently. They also submitted that similarly placed individuals moved this Court by filing W.P.(MD) Nos.23474 and 23475 of 2018 and that the writ petitions were allowed on 23/6/2022. The learned counsel pointed out that the factual matrix obtaining in this case is absolutely identical. The only difference is regarding the survey numbers and the date of cancellation order.