S SUBRAMANIAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed for the issuance of a writ of declaration that all the proceedings initiated under the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 in respect of the land owned by the petitioner situated at Survey No. 167/1i (Old Survey No. 167/1) in Karapakkam Village, Saidapet Taluk, admeasuring about 24050 sq. metres are illegal and non-est and that in any event have abated consequent upon the repeal of the Principal Act by the Tamil Nadu Urban Land (Ceiling and Regulation) Repealing Act, 1999 and consequently direct that the petitioner is entitled to deal with the above mentioned lands owned and possessed by him as a full and absolute owner.

(2.) THE brief facts for filing of the present writ petition are as follows:

(3.) IT is also clear from the facts of the case that there was no occasion for reaching Section 11 stage and issuing notification for acquisition of the land under Section 11 (3) of the Act or Section 11 (5), since no notice was issued to the petitioner, who is the real owner of the lands in question. The relevant provisions of the said Repealing Act are as follows: 3 (1) The repeal of the principal Act shall not affect:-