S. A. MOHAMED IBRAHIM Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for issue of writ of mandamus directing respondents 1 to 4 to defreeze the GLR value of the property and consequently, direct the 5th respondent to accept the Sale Deed that was presented by the petitioner for registration with respect to the subject property.

(2.) The case of the petitioner is that the subject property was originally owned by one Dhatchnamoorthy who died intestate on 26/6/1951 and the property was inherited by his daughter Logambal. She had executed a registered Will dtd. 28/12/1990 registered as Document No.43/1990, whereby, the property was bequeathed in favour of one Ramakrishnanan. The said Logambal died on 21/7/2000. Later, the said Ramakrishnanan executed a Will dtd. 25/4/2001 which was registered as Document No.30/2001 and it was bequeathed in favour of the petitioner. Thus, the petitioner was claiming right over the property.

(3.) During the interregnum period, the 3rd respondent initiated proceedings under the Pondicherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 (herein after referred to as "the Act") on 7/1/1991. The final statement was published and the surplus lands were declared.