D LOGANATHAN Vs. PRINCIPAL COMMISSIONER OF LAND REFORMS

JUDGEMENT

(1.) This appeal is filed against the order dated 27.01.2016 passed by the learned single judge in WP.No.22802 of 2011.

(2.) Originally late Duraisamy Reddiyar, purchased 17 cents of agricultural land in S.No.186 in Menambedu village, Ambattur Taluk, Thiruvallur District along with other properties from Lakshmaya Chetty and Lakshmammal through registered sale deed No.2046 of 1962 on the file of SRO, Sembium. The appellants 1 to 4 are the children of late Duraisamy Reddiyar and the appellants 5 to 12 are his grand children.

(3.) The appellants contended that out of 17 cents in S.No.186 of Menambedu village, Ambattur village, Thiruvallur District, 9 cents were acquired by the Government of Tamil Nadu and Compensation was also paid in the year 1991. Now, the appellants are in possession and enjoyment of the remaining 8 cents. The appellants 1 to 11 have executed power of attorney in favour of the 12th appellant to maintain the remaining 8 cents. Till date, the appellants are in possession. The land grabbers tried to interfere with the peaceful possession and enjoyment of the said land. The appellants lodged criminal complaint against them on 03.12.2009 and 18.03.2010. At the relevant point of time, the police officials verified the records from the office of the 2nd respondent and other records from the revenue department and informed that the above property was declared as excess vacant land by the respondents 1 and 2 under Urban land ceiling Act.