(1.) The writ appeal has been instituted against the order dtd. 30/1/2024 passed in W.P.No.32485 of 2023.
(2.) The State is the appellant before us. The respondents 1 to 3 filed a writ petition for direction to issue Patta for the property situated in Kancheepuram District and Taluk, Kalur Village, Dry land in S.No.85/4 (Old S.No.811/1 and 811/2) to an extent of 3.92 acres.
(3.) Mr.R.Ramanlaal, learned Additional Advocate General assisted by Mr.A.Selvendran, learned Special Government Pleader appearing on behalf of the appellants would mainly contend that a direction issued by the Writ Court to register a case by the Central Bureau of Investigation (CBI) is beyond the scope of the writ proceedings. More so, the Government has already initiated action to acquire the said land for the purpose of implementing the scheme for the benefit of Adi-Dravidar Community.