MANIMEGALAI Vs. DISTRICT COLLECTOR, PERAMBALUR DISTRICT

JUDGEMENT

(1.) The petitioner has approached this Court, seeking the following relief:-

(2.) The petitioner was a landless poor and was in possession of Government poramboke land in S.No.299, Kottarai Village, Kunnam Taluk and Perambalur District for several years. In 2006, a scheme was framed called "Special Scheme for Assignment to the Landless Agricultural Poor 2006" and a detailed verification was conducted for the purpose of identifying the beneficiaries. On completion of such verification, the third respondent, being the authority assigned an extent of 0.41.5 hectares of land bearing S.No.299/4 in favour of the petitioner. After assigning of the land, the patta was also issued by the third respondent in Patta No.1508 and the petitioner and her family members are in continuous possession of the land without any interference.

(3.) While the matter stood thus, during the relevant time, one Rajamanickam was elected as the President of the fourth respondent Village Panchayat, who for some reason developed ill will against the petitioner. The said 4th respondent instigated the second respondent to issue notice on 18.09.2008, calling upon the petitioner to submit an explanation stating that the land assigned to her was required for public purpose and for formation of road for the villagers.