K.M.NALINISHREE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Petition is filed for the following relief:

(2.) The case on hand highlights a very dangerous trend wherein after giving undertaking before the Court, the said undertakings are sought to be set at naught in subsequent cases by stating that these orders have been passed at the instance of the person without authority. It is rather unfortunate such a trend is being adopted by the State. The facts narrated below would highlight the anxiety and apprehension of this Court.

(3.) The 1st petitioner's husband one Madhavan, who is a retired Indian Air Force personnel had been assigned lands to an extent of 3.89 acres in S.No.411/1, 411/2, 411/3, 411/4, in Karanai Puducherry, Chengalpet Taluk, Kancheepuram, bearing Reference No.DC-78/76 dtd. 31/3/1967.