NANJAMMAL AND OTHERS Vs. C.S. RAMASAMY

JUDGEMENT

(1.) These Transfer Civil Miscellaneous petitions have been filed to withdraw the suits in O.S.No.268, 260, 264 and 272 of 2016 on the file of the III Additional Subordinate Judge, Coimbatore and to transfer the same to the file of the V Additional District Judge, Coimbatore to be tried along with O.S. Nos.51 to 56 of 2016.

(2.) In all the transfer CMPs., the ground for transfer of the suits are one and the same and the respondent is also one and the same, who is the sole defendant in all the suits. Therefore, all the four transfer CMPs. are disposed of by this common order.

(3.) According to the petitioners, there are the absolute owners of the respective suit property mentioned in each of the schedule and the lands were acquired by the Tamil Nadu Housing and Urban Development Department. All the land owners of the respective properties have challenged the said acquisition proceedings, by filing writ petition in W.P.No.4079 of 1989 and the said writ petition was dismissed. Against which, they preferred an Writ Appeal, wherein, the acquisition proceedings were quashed by this Court allowing the Writ Appeal. Aggrieved over the said order, the Tamil Nadu Housing Board had preferred SLPs. Subsequently, the said SLPs. were withdrawn with liberty to file review petitions. Thereafter, the Tamil Nadu Housing Board filed review petition and vide order dated 01.04.1998, this Court had allowed the same.