D NANDAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners, who are brothers, owners of land comprised in Survey Nos. 159/3 and 159/4, Koyambedu Village, measuring O. 48 acres, who have joined together and filed the present Writ Petition praying for the issue of writ of certiorari to call for G. O. R. No. 221, Housing Department, dated 29. 8. 1975 and published in Government Gazette, dated 1. 10. 1975 and quash the same.

(2.) ACCORDING to the petitioners, the lands were purchased by their father Late Deivasigamnai Naicker under deed of purchase dated 7. 5. 1951 and 12. 1. 1955, which was partitioned among the petitioners under a deed of partition dated 25. 7. 1980.

(3.) THE writ petition has been admitted on 26. 2. 1993 and interim stay of taking possession has been ordered on 26. 2. 1993.