V SUBRAMANIAN Vs. SECRETARY, DEPARTMENT OF TAMIL DEVELOPMENT

JUDGEMENT

(1.) The writ petitioners are the appellants and they filed W.P.(MD)No.6693 of 2008, making a challenge to the order of the first respondent in G.O.No.261 and G.O.312 dated 21.06.2007 and 30.07.2007, respectively.

(2.) The writ petition, after contest came to be dismissed vide impugned order dated 21.02014 and challenging the legality of the same, have filed this writ appeal.

(3.) The first appellant / first writ petitioner has filed the affidavit in support of the writ petition on his behalf and also on behalf of 74 persons, stating among other things that the fourth respondent is a Mutt, and was established by persons of Vaishnava faith and the said Mutt is having large extent of Nanja and Punja lands in Nanguneri Taluk and other nearby areas. It is further averred that there are several thousands of cultivating tenants, who are in actual physical possession and enjoyment of the lands and they also formed an association namely, "Tamil Nadu Vivasayigal Sangam (Tamil Nadu Farmer's Association)", to espouse the cause of the tenants. The petitioners would aver that they came to know from the newspapers that large extent of lands belonging to the fourth respondent Mutt were given to a private sector multi-national company and it has been again allotted to the fifth respondent to set a Special Economic Zone and the fifth respondent Corporation is sponsored by the Government of Tamil Nadu. Hence, the first appellant / first respondent filed an application under the Right to Information Act to the second respondent, seeking for the details and then only became aware of the above said two Government Orders.