UTTAMCHAND GALADA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE all the three writ petitions challenges the same order of the Government in G.O.Ms.No.134, Housing and Urban development Department, dated 23.4.1998, the writ petitions were heard together and a common order is passed.

(2.) HEARD the arguments of Mr.C.Selvaraju, learned Senior Counsel appearing for the petitioner in W.P.No.9437 of 2006 Mr.P.Seshadri, learned counsel appearing for the petitioner in W.P.No.10236 of 1998 Mr.K.P.Gopalakrishnan, learned counsel appearing for the petitioner in W.P.No.7110 of 1999 Mr.A.Arumugam, learned Special Government Pleader appearing for the first respondent in all the writ petitions Mr.R.Gowthama Narayanan, learned counsel appearing for the second respondent in W.P.Nos.10236 of 1998 and 7110 of 1999 and Mr.C.Kathiravan, learned counsel appearing for the second respondent in W.P.No.9437 of 2006 and perused the records.

(3.) THE District Revenue Officer, Kancheepuram was requested to send necessary draft withdrawal notification in respect of the lands ordered to be excluded. It transpires from the records that there was no such proposal sent by the District Revenue Officer, Kancheepuram and no withdrawal notification was published in the Gazette as per law. Strangely on the strength of the exclusion G.O. there were some land transfers by the erstwhile owners and the petitioner in W.P.No.10236 of 1998 is one such person.