R RAMANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners, four in number have joined together and filed this writ petition praying for the issue of a writ of certiorari calling for the records of the 1st respondent in G.O.Ms. No.352 (Revenue), dated 4.3.1987 and the consequential notice of the 2nd respondent dated 25.11.1987 in No.1163 8/87(H) and quash the same.

(2.) AN extent of 25.08 acres in Bodinaickenpatti, Karumpatti and Dasarahalli in Harur Taluk of Dharmapuri District were the subject matter of assignment during the year 1922 and 1923 in favour of Adi-Dravidars. The details of the land and assignees are hereunder:

(3.) ON 7.11.1968, the said Dr.Ahamedullah Khan conveyed the entire extent of 25.08 acres and certain other lands to M/s.N.Rengaswami and A.K.Nalliappan by registered deed of conveyance. Mutation of patta for the lands had also been ordered in favour of the said purchasers of M/s.N. Rengaswami and A.K. Nalliappan, patta Nos. being 108 and 109 were issued respectively in favour of M/s.N. Rengaswami deeds, the petitioners herein purchased about 90.13 acres including the aforesaid 25.08 acres from the said M/s.N. Rengaswami and A.K. Nalliappan. The petitioners, who are agriculturists developed the lands, sunk well by investing substantial amount. The petitioners further state that certain members of Adi Dravidars seems to have sent complaint about the purchase of land by the petitioners and their predecessors and violation of the conditions of assignment. Thereafter, there has been correspondence between them and the Revenue Department and certain proposals have been submitted not only for assignment as well for resumption as well as assignment of 5 acres of land on double the market value.