TAMIL NADU POLICE DEPARTMENT OFFICE ASSISTANTS ASSOCIATION Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE writ petitioner Association has made a representation to the District Collector, the third respondent on 06.03.2008 for the purpose of allotment of lands to the petitioner Association in S.Nos.11/1A and 11/11 of Kaspapuram Village, Kanchipuram Taluk. It appears that the proposal for such allotment was pending for a long time even before the representation made by the Petitioner Association. A letter dated 19.06.2000 was addressed to the Tashildar, Tambaram viz., the fourth respondent by the Police Department requesting the Tahsildar to take action for acquisition and allotment of 85 plots for the Office Assistants Association.

(3.) ON the factual matrix that there has been two divergent view of the Tahsildar, one dated 19.06.2001 wherein the Tahsildar has stated there is no burial ground and in the present report dated 07.08.2008, the Tahsildar has informed the Collector that there is a burial ground, I am of the considered view that the third respondent, the District Collector should be directed to find out the factual position and pass fresh orders. There is one another aspect in this case for the purpose of allotment of lands to the petitioner Association and it is for the first respondent to pass ultimate orders after the report of the District Collector.