MADRAS RACE CLUB Vs. COMMISSIONER OF LAND ADMINISTRATION

JUDGEMENT

(1.) Seeking a direction to forbear the respondents from resuming 4 acres or any portion of land out of 52.34 acres leased out to the petitioner, comprised in Survey Nos.1993, 1994, 1996 and 200/3, Udhagamandalam Town, either pursuant to the show cause notice bearing R.C.No.U1/4781/2002 dtd. 30/11/2018 or otherwise, the petitioner is before this Court with this writ petition.

(2.) Heard the learned counsel for the petitioner and the learned Advocate General appearing for the respondents.

(3.) The short point involved in this writ petition is, 'whether the show cause notice issued by the Collector of Nilgiris to the Race Club at Ooty calling for their objection why not 4 acres of land out of 52.34 acres leased to them be resumed to tide over the parking crisis in Ooty town' is tainted with malafide or in violation of any law, in force.