PARASURAMA VAIDYANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ appeal challenges the judgment dated 06.06.2013 made in W.P.No. 6469 of 2005.

(2.) The aforementioned Writ Petition has been preferred by the appellant for issuance of a Writ of Mandamus, directing the respondents to handover possession and allot the 11 cents of lands that was subjected to acquisition proceeding and comprised in S.No. 390-A measuring 5 cents and in S.No. 390-2A1 measuring 6 cents totalling to 11 cents situate at Sholinganallur Village and execute necessary documents for assigning or handing over possession of the same lands or alternatively directing the respondents to give to him any other piece of land situate within the same vicinity and value.

(3.) The case of the appellant before the writ Court is as follows:-