D SRINIVASA NAIDU Vs. ASSISTANT COMMISSIONER LAND REFORMS

JUDGEMENT

(1.) THE petitioners have filed this writ petition praying for issuance of writ of certiorari in calling for the records in regard to the order of the third respondent Tribunal dated 05.01.2000 in Special Revision Petition No,57 of 1998 and to quash the same.

(2.) THE third respondent, while passing orders in the revision, has granted 'an exemption to an extent of 315 acres for coffee plantation as per Section 73(vi) of the Tamil Nadu Land Reforms Act and also allowed an exclusion in respect of lands used for non-agricultural purposes under Section 3(22) of the Act to an extent of 45.55 acres as described in the Authorised Officer of Land Reforms, Coimbatore's Inspection Notes dated 26.09.1991 and in other aspects, rejected the claim of the land owner for exemption of growing fuel trees and resultantly, allowed the revision petition accordingly.' Facts of the case:

(3.) THE Chairman of the Land Board, Madras, after inspecting the lands on 25.01.77, has granted permission on 27.08.77 to the land owner in respect of 16.60 ordinary acres equivalent to 6.640 standard acres as per Section 31 of the Act for future development with a condition that the land should be developed as plantation within the specified period. On 26.12.78 a revised order as per Section 10(5) of the Act has been passed holding an extent of 459.01 as ordinary acres equivalent to 163.763 standard acres of land as surplus.