M NAILINI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD Mr.V.Ramesh, the learned counsel appearing for the petitioner, Mr.S.Sivashanmugam, the learned Government Advocate appearing for the respondents 1 to 3 and Mr.P.S.Raman, the learned Additional Advocate General, appearing on behalf of the fourth respondent.

(2.) THIS writ petition has been filed, praying for a writ of Certiorarified Mandamus, to call for the records relating to the impugned order, dated 7.10.1997, and to quash the same and to further direct the respondents to hand over the land, comprised in S.No.12/3, Peerkankaranai Village, having an extent of 1750 Sq.Mts, to the petitioner.

(3.) AGAIN, a letter, dated 17.10.1996, had been sent by the third respondent, without proper verification of the records. Even though the address at Peerkankaranai had been mentioned, it was served on the petitioner's mother at her residential address at No.182, North Usman road, Chennai. On the furnishing of a copy of the statement, under Section 7(1) of the Act, to the third respondent, it had been informed that the case was closed in K.Dis, dated 27.2.1982. Thereafter, when it was found, in the month of February, 2004, that some of the officials of the fourth respondent Board were attempting to carry on developmental works in the petitioner's land, enquiries had been made and it was found that certain land acquisition proceedings had been initiated in respect of the said land belonging to the petitioner and his family members.