N SUNDARARAJAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) WRIT Petition No.47767 of 2006, is filed by the petitioner therein challenging the letter of the third respondent, Commissioner, Municipal Administration, Vellore Municipality dated 26.07.2002, under which the said third respondent has informed the Sub-Registrar, Vellore, who is the 4th respondent that he should not register any document including the General Power of Attorney, Will, Sale deed, etc. in respect of lands in Vadavellore Nagaram, comprised in Survey Nos.175, 178, 195/1A, 202/1, 191/1, 190/1, 199/1 and 15/1 in Ward No.I, Block No.2, since the District Collector, Vellore has directed to send proposal for acquisition of the above said lands on private negotiation.

(2.) THE other two writ petitions, viz., WP.Nos.23205 and 23199 of 2007 are filed by the respective petitioners challenging the Government Order in G.O.(D).No.503 dated 28.10.1999, under which the Government having considered that it is necessary to have a new bus stand at Vellore, permitted the District Collector to call for proposal for acquisition of 9.75 acres by private negotiation, permitting to purchase 8.75 acres of land belonging to Vellore District Consumer Co.operative Society at the market rate, and directed the sale consideration to be paid without interest to the Society by the Municipality in three year instalments and also permitted the District Collector to transfer 0.77 acres of land of Vellore Municipality, which was categorised as canal poramboke and further directed that after starting of the new bus stand, the old bus stand shall be used as local bus stop.

(3.) LIKEWISE, the petitioner in W.P.No.23205 of 2007 has also claimed other portion of the same property as claimed by the petitioner in W.P.No.23199 of 2007, on the basis of the Will of his mother dated 20.10.1969 and also the registered power of attorney dated 10.10.1998, empowering the petitioner to transact the property. His mother died on 30.05.2003. In this case also when the petitioner has approached for no objection certificate, the same was refused on the ground that it is likely to be acquired as per the impugned Government Order by private negotiation.