K. SRIMATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The issue involved in both these Writ Petitions are common and hence, both the Writ Petitions are heard and disposed of through this Common Order.

(2.) The Petitioners have approached this Court challenging the impugned Memorandum, dtd. 19/6/2023 and also for a consequential direction to the Third Respondent to issue 'No Objection Certificate' to the Petitioners to the effect that the subject property is exempted from the proceedings initiated under the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (for brevity, hereinafter referred to as 'the Act') in line with the proceedings of the Third Respondent, dtd. 19/4/1983.

(3.) The case of the Petitioners is that one Sundara Swamigal was the urban Landowner and he owned a vacant land measuring 9.54 acres in S.No.7/3 of Saravanampatty Village, Coimbatore. He converted the land into a layout by sub-dividing it into 148 plots and it was named as "Deeviga Nagar". Insofar as W.P. No.32510 of 2024 is concerned, vacant plots were purchased by the husband of the First Petitioner and father of Second and Third Petitioners through a registered Sale Deed, dtd. 31/7/1976. Insofar as W.P. No.3916 of 2024, vacant plots were purchased by the husband of the First Petitioner and father of Second and Third Petitioners, through a registered Sale Deed, dtd. 31/7/1976. These Sale Deeds were registered as Document Nos.3077 and 3078 of 1979 on 15/10/1979.