UDAVUM KARANGAL [HELPING HAND] CENTRE FOR HUMAN SERVICES Vs. SECRETARY REVENUE AND DISASTER MANAGEMENT AND OTHERS

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr. A.N.Thambidurai, learned Special Government Pleader accepts notice on behalf of the respondents 1, 2, 4 and 5 and Mr. K.Soundararajan, learned counsel accepts notice on behalf of the 3rd respondent.

(2.) The petitioner claims to be the Founder Secretary of an Organisation, viz., "Udhavum Karangal", and according to him, it is registered, secular, non-political and a non-profit making Organisation and also got a Certification as a Voluntary and Non-Governmental Organisation and is registered under the provisions of the Societies Registration Act, bearing Registration No.235/1984. The said Institution, according to the petitioner, is also registered with the State Commissioner for Differently Abled, Institution of Mental Health and Commissioner of Social Welfare.

(3.) The petitioner would further claim that it is a safe housing for nearly 2000 people and also acquiring to the needs of the people who are neglected or discarded by the Society. The petitioner would state that it purchased 72 cents of land in S.No.1 of Maduravoyal Village, Saidapet Division, through a Possession and Enjoyment Sale Deed dated 09.06.1993 and thereafter, put up a superstructure for the purpose of using it as "Psychiatric Nursing Home" at the cost of Rs. 75,50,000/- and they are housing mentally ill persons from the year 1993 onwards to till date. The petitioner would also state that the Government of Tamil Nadu had also granted lease of 8 acres of Government land classified as "Punjai Aadeenam" in S.NO.310/1 and 2, Nemili 'B' Village, Sriperumbudur Taluk, for the period of ten years at a concessional lease amount of Rs. 1000/- per year, vide G.O.Ms. No.284, Revenue Department dated 17.03.1995.