S RAMESH KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal has been filed against the order of the learned single Judge dated 14. 12. 2004 made in W. P. No. 16969 of 2004, in and by which the learned Judge dismissed the writ petition filed for issuance of mandamus restraining the respondents from acquiring or interfering with the peaceful possession and ownership of the petitioners lands in Mathoor Village in Thiruvellore District.

(2.) HEARD Mr. S. Sundara Rajan, learned counsel for the appellants. Even at the admission stage, Mr. R. Muthukumarasamy, learned Additional Advocate General appears for all the three respondents.

(3.) FOR convenience, we shall refer the parties as arrayed in the writ petition. The petitioners numbering 3 have approached this Court with a request to issue writ of mandamus restraining the respondents from acquiring or interfering with their peaceful possession and ownership of the lands in Mathoor Village in Thiruvellore District. According to them, they purchased the property on 01. 06. 2001 in Document No. 2934/2001. The affidavit further shows that the petitioners'' father in turn purchased the lands under a registered Sale Deed dated 06. 03. 1996 in Document No. 33/97. Further, before purchase, they verified the revenue records and obtained a certificate from the Village Administrative Officer. It is further seen that the petitioners have purchased the property in question only after the acquisition proceedings had reached the final stage.