COSMOPOLITAN CLUB Vs. TAHSILDAR MAMBALAM - GUINDY TALUK, CHENNAI

JUDGEMENT

(1.) This Intra Court Appeal has been directed against the order passed by the writ court dtd. 9/3/2015 made in W.P.No.5231 of 2014.

(2.) The Appellant is a Club called "Cosmopolitan Club" (herein after called as "The Club"), located in Chennai. In order to develop a Golf ground in the vicinity of Chennai City, the Club had approached the State Government to take some land under license. Accordingly, the Government on 6/12/1933 granted license to the club to use the land to an extent of 64.76 acres comprised in T.S.No.2, Block 8 situated at Mambalam-Guindy Taluk for the establishment of a Golf Course. Thereafter by further license dtd. 5/3/1995, the Government granted another 1.77 acres by the proceedings issued by the Collector of Chengalpet in Rev.No.4115/34 in addition to the original license for 64.76 acres.

(3.) The Club has developed these vacant lands as a Golf Course by spending huge amount, which is first of its kind at Chennai and one of the oldest in the whole of India.