GEETHA SHENOVA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner in this writ petition has sought for a writ of certiorarified mandamus calling for the records of the second respondent culminating in his order No. RC. J2/68726/88 dated 19. 5. 1989 confirming the order ROC 2802/86b dated 30. 9. 1988 of the third respondent and quash the said impugned order No. RC. J2/68726/88 dated 19. 5. 1989 of the second respondent confirming the order of the third respondent and direct the respondents to treat the petitioner's building in Plot No. 38 IV Seaward Road, Valmiki N agar, Thiruvanmiyur, madras-41 as a dwelling unit under the provisions of the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1960.

(2.) IN support of the said writ petition, one s. S. Rajasekar, Power of Attorney Holder of the petitioner Mrs. Geetha Shenova has filed on affidavit.

(3.) THEREAFTER, by an order dated 30. 9. 1988 the third respondent determined that an extent of 1,700 Sq. Mts. held by the petitioner in the said area was excess vacant land liable to acquisition under the said Act. In arriving at such determination the authority held that the building in the petitioner's portion ought to be disregarded.