D RATHINAM Vs. SECRETARY TO GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioner has sought for a writ of certiorarified mandamus to quash the orders passed by the first respondent in his letter No. 30248/la I (1)2005-5 dated 22. 11. 2005, and consequently direct the respondents to re-convey the properties bearing Survey S. No. 50/1 Ac. 0. 54 of Nolambur village, Thiruvallur District, to the petitioner after receiving the compensation amount with such interest as is legally permissible and put the petitioner in legal possession of the properties.

(2.) THE affidavit in support of the petition along with the grounds and the counter affidavit are perused. The court heard the learned Counsel for the petitioner, the learned Additional Advocate General for the respondents 3 and 4 and also the learned Additional Government pleader for the respondents 1 and 2.

(3.) THE following facts would emerge as facts admitted: