G KRISHNAMOORTHY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ petition is preferred by the land owners against the order dated 01.11.2000 passed in T.R.P.No.187 of 1999 by the Tamil Nadu Land Reforms Special Appellate Tribunal, confirming the order dated 25.10.1989 of the Competent Authority, the third respondent herein, under the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (hereinafter referred to as the Act) and the order dated 07.09.1990 of the Appellate Authority, the second respondent herein.

(2.) Tmt.Kalpana Krishnamoorthy owned urban land in Kottivakkam. She is the wife of the first petitioner and mother of the petitioners 2 to 5. She did not file the return under Section 7(1) of the Act. Hence, a notice dated 17.05.1982 under Section 7(2) was issued to her by the third respondent, the Competent Authority, seeking her to file return.

(3.) Thereafter, a draft statement under Section 9(1) was prepared by the Competent Authority regarding the vacant land held by the land owner in excess of ceiling limit and the same was served under Section 9(4) of the Act indicating that she was in possession of 6700 Sq.mts land in excess of the ceiling limit, after permitting her to retain 500 Sq.mts. She was asked to make her objections within 30 days.