STATE OF TAMIL NADU Vs. V.R. RAMANATHAN

JUDGEMENT

(1.) This appeal is filed against the order dated 14.03.2012 passed by the learned single judge in WP.No.24167 of 2009.

(2.) The factual matrix of the case is as follows:-

(3.) The case of the appellant is that the proceedings under the Tamil Nadu Urban land (Ceiling and Regulation) Act, 1978 [herein after referred to as "Principal Act"] was initiated against the mother of the respondent by following the procedure of serving notices under Section 9(5) and 11(5) of the Principal Act. The possession of the land has already been taken over by the authorities vide the land delivery receipt dated 19 December 1997 and as such, the respondent cannot state that the possession is still with him. According to the appellants, the respondent is entitled to seek the benefit under the Repeal Act.