V SUGANDHI Vs. S PITCHAI

JUDGEMENT

(1.) This writ appeal is directed against the order passed by the learned single Judge in W. P. No.6975 of 2000 dated 27.11.2001 in and by which the proceedings under the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978, initiated against the appellants were upheld.

(2.) The brief facts necessary for disposal of the writ appeal are as follows,

(3.) Even though the writ petition was admitted as early as on 3.6.2002, no counter affidavit was filed by the respondents.