K. ABATHASAGAYAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Petitioner is the grandson of Late Gurumoorthy Iyer. Proceedings under the provisions of the Tamil Nadu Land Reforms (Fixation of ceiling on Land) Act, 58 of 1961, as amended by Act 17 of 1970, was initiated by the Settlement Officer on being prima facie satisfied that, as on 15/2/1970, the said Gurumoorthy Iyer holding acquirable surplus land.

(2.) The nature and extent of land identified as owned by the said late Gurumoorthy Iyer are as below:-

(3.) The return in Form No. 2 filed by the landowner and the revenue records were verified by the Authorised Officer, positively considered the claim of the landowner to exclude 17.96 acres of land settled to his wife Janakiammal and his daughter-in-law, Thiyu Ammal, under deeds dtd. 1/1/1970 and 1/2/1970 respectively. However, the Authorised Officer rejected his claim to exclude the share of Gurumoorthy Iyer in the Samudhaya land, it being a patta land and the kist was being paid by him. The proceedings of the Authorised Officer in MRI/16G/17-70, dtd. 13/9/1979 under Sec. 9(2)(b) of the Act, concluded as below:-