REVENUE SECRETARY REVENUE DEPARTMENT SECRETARIAT Vs. T STEPHEN

JUDGEMENT

(1.) This appeal is filed against the order dated 25.04.2012 passed by the learned single judge in WP.No.16690 of 2010.

(2.) The respondents have purchased lands in Kurichi Village, Pothanur, Coimbatore, without knowing the proceeding initiated against the original landowners under the provisions of the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978. Later, the respondents came to know the earlier proceedings and submitted a common representation requesting to cancel the proceedings initiated against the land purchased by them.

(3.) The third appellant, based on the said representation, conducted an enquiry and ultimately passed an order, rejecting the claim. The said order was challenged by the respondents by preferring an appeal before the Special Commissioner, Urban Land Ceiling and Urban Land Tax, Chepauk, Chennai. The respondents were informed through an intimation that they had to seek the remedy only before the Court of law. Hence, the respondents filed the writ petition and in respect of the very same proceedings, some of the purchasers preferred a writ petition in W.P.No.11776 of 2010 challenging the very same impugned proceedings and this Court by order dated 13.07.2010 quashed the proceedings under the Urban Land Ceiling Act.