S KALAIVANI Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The orders passed by the second respondent in proceedings dated 16.07.2013 are under challenge in these writ petitions. Further direction is sought for to grant sanction recognizing the ownership of the petitioners over the said land within the time limit fixed by this Court.

(2.) Since the issue involved in these writ petitions is one and the same, they are disposed of by way of a common order.

(3.) At the outset the writ petitioners seek recognition of their respective ownership in respect of the lands owned by them. The learned Counsel appearing on behalf of the writ petitioners made submissions that one Mr.Namasivayam, S/O. Suthangkaathan Chettiyar was the owner of the landed properties in Survey Nos.63/8, 63/9, 64/6, 64/7, 64/8, 64/9, 66/1, 66/2, 67/1, 72/3, 72/4, 72/5, 73/3, 73/4 & 73/5, 66/7, 67/3, 67/7, 69/3, 69/6, 69/8, 70/1, 70/8, 71/3, 72/6 & 73/8, 19/18, 12, 10, 19, 5, 13, 20, 9, 11, 14, 17 & 8, 18/7, 8, 5, 2, 3 & 4, 76/1 to 11, 77/2 to 77/15, 79/1 to 9, 82/1 to 11, 85/2 & 3, 9A Natham Pannai Village, Thirugokarnam Circle, Pudukottai Taluk, Pudukottai District. The lands were divided into residential plots in the name and style of Maruthupandi Nagar and the approval was granted by the Deputy Director of Town Planning, Sivagangai in proceedings Ma.Pa.No.23/86. The writ petitioners had purchased the plots and sale deeds were executed in respect of the said plots.