LAWS(MAD)-2015-11-201

S P SANTHANAM Vs. COMMISSIONER AND SECRETARY

Decided On November 16, 2015
S P Santhanam Appellant
V/S
COMMISSIONER AND SECRETARY Respondents

JUDGEMENT

(1.) By consent of the learned counsel on either side, the writ petition is taken up for final disposal.

(2.) Heard Mrs.Kala Ramesh, the learned counsel appearing for the petitioners; Mr.R.Lakshmi Narayanan, Additional Government Pleader appearing for the respondents 1 and 2 and Mr.K.Raja Srinivas, the learned counsel for the third respondent.

(3.) The petitioners in these Writ Petitions seek for an issuance of Writ of Mandamus to direct the respondents to re-convey the lands of the petitioners described in the schedule to the Writ Petitions, pursuant to the recommendations of the second respondent vide communication dated 06.05.2008.