GURUSWAMY NAIDU AND ORS. Vs. THE PRINCIPAL COMMISSIONER & COMMISSIONER OF LAND REFORMS, CHEPAUK AND ORS.

JUDGEMENT

(1.) With the consent of the learned counsel appearing on either side, this writ petition is taken up for final disposal.

(2.) Heard M/s. Ilamurugan and Balamurugan, for the petitioners and Mr.R.Rajeswaran, learned Special Government Pleader for the respondents.

(3.) In this writ petition, the petitioners seeks for the issuance of a writ of certiorarified mandamus, to quash the order passed by the second respondent/Assistant Commissioner, Urban Land Ceiling, Poonamallee, Chennai, under the provisions of the Tamil Nadu Urban Land (Ceiling and Regulations) Act, 1978, dated 18/10/1995 and consequential proceeding, dated 7/1/2011 and to direct the third respondent, to restore the name of the petitioner in the revenue records in respect of the lands comprised in 240/2.