M PADMANABAN Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) The relief sought for in the present writ petition is a direction to direct the respondents 2 and 4 to pass orders to assign the house site to the petitioner in Survey Nos.3850 and 3860 of Tondiarpet Village, Chennai District in No.1, Ezhil Nagar, 4th Street, Panakkaran Nagar, Kodungaiyur and issue patta to the petitioner based upon the representation submitted by him on 03.12.2013.

(2.) The affidavit filed in support of the writ petition states that the lands in S.Nos.3850 and 3860 of Tondiarpet Villgae, were originally classified as ''Government Poramboke'' and has been declared as ''waste land'', which were left unoccupied and unutlised by the Government. Thus, the said lands were occupied by many families including the family of the writ petitioner. The petitioner claims that he belongs to the Adi-Dravidar community and is repatriated from Burma and few other persons, who are also in occupation of the land, are repatriated from Burma and Andhra Pradesh.

(3.) The grievance of the writ petitioner is that he is in possession and enjoyment of the land in question, for many years. However, the petitioner states that the land is classified as ''Government Poramboke land''. The petitioner, along with the other similarly placed persons made a representation, which was not considered by the respondents. Earlier, the petitioner filed W.P.No.3999 of 2006 and this Court directed the authorities to consider the representation. However, the case of the writ petitioner and the other similarly placed persons were not considered for grant of patta by the authorities concerned. The repeated contention set out in the writ petition is that as per the Government Orders, the said Poramboke land can be allotted to landless poor people. The petitioner and the other similarly placed persons are in occupation of the land for many years. Thus, they are entitled for grant of patta in respect of the land in their possession and enjoyment.