M/S SUN PHARMACEUTICAL INDUSTRIES LTD REP BY ITS AUTHORISED SIGNATORY Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr.M.Digvijaya Pandian, learned Additional Government Pleader accepts notice on behalf of the respondents 1 to 4.

(2.) The petitioner is an Authorised Signatory of the petitioner company and would submit that they are the largest Pharmaceutical company in India having various branches throughout India and it is engaged in manufacturing of pharmaceutical products and also involved in the business of trading of pharmaceutical products. It is further averred by the petitioner that they own various properties in Tamil Nadu and one such property is to an extent of 27.32 acres of land in a village called Gerugambakkam, Kancheepuram District bearing patta No.445 and the said landed properties had been purchased by the petitioner through various Survey Numbers.

(3.) Mr.S.Venkatesan, learned counsel appearing for the petition has drawn the attention of this Court to the typed set of documents and would submit that patta No.445 of 2015 has also been granted by the concerned official in respect of the land admeasuring to an extent of 27.32 acres and all of a sudden on 04.12.2017, the respondents 3 and 4 came along with the concerned officials and started demolishing the compound wall by using JCB machines and though, the petitioner requested them to reveal the reasons for doing so, they have not stated the reasons and also demolished the portion of the compound wall and apprehending dispossession of the said land, the petitioner is constrained to approach this Court by filing this writ petition.