M MARIAPPAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The land acquired from the appellant as per Award dated 29 July 1988 was developed by the Tamil Nadu Housing Board (hereinafter referred to as the "Housing Board") and allotted to general public. The appellant is still in the Court for a direction to the State and the Housing Board to re-convey the land on the ground that the land was not utilised for the purpose for which it was acquired.

(2.) The 1.06 acres of land owned by the appellant in S.No.13/9, Sankaraperi Village, Tuticorin was part of 44.68 acres acquired by the Government for and on behalf of the Housing Board. The Award was passed on 29 July 1988. There was no challenge to the acquisition at the instance of the appellant.

(3.) The appellant filed a writ petition in W.P.(MD)No.9128 of 2008 before the Madurai Bench of this Court for re-conveyance. The writ petition was disposed of with liberty to submit a fresh representation for re-conveyance, and a direction to the Housing Board to consider it on merits. However, no such representation was given.