S. BHARATHANESAN Vs. DISTRICT COLLECTOR, DHARMAPURI

JUDGEMENT

(1.) The cases on hand are classic cases, where the Government lands are appropriated by individuals for unjust and personal gains.

(2.) Mr.S.Duraisamy, learned counsel appearing on behalf of the petitioners, would contend that his client's grandfather, namely, Govindasamy Chettiar, was a 'Freedom Fighter' and the Government allotted lands in his favour to lead his peaceful livelihood.

(3.) The Government Order in G.O.Ms.No.971, Revenue Department, dtd. 27/6/1985, was not implemented. Thus the learned counsel for the petitioner seeks implementation of the abovesaid Government Order.