K. ROHIA BEEVI AND ORS. Vs. THE PRINCIPAL COMMISSIONER AND COMMISSIONER OF LAND REFORMS, CHEPAUK AND ORS.

JUDGEMENT

(1.) Writ Petitions are filed praying to quash the Final Statement of the second respondent in SRA No.23/1978 dtd. 27/6/1979, SRA.22/1978 dtd. 4/2/1980 and SRA.78/1978 dtd. 10/7/1979 respectively under Sec. 10(1) of the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 and the subsequent Notification under Sec. 11(3) of the said Act, gazetted on 4/6/1980, 3/12/1980 and 24/12/1980 respectively and for consequential direction to the respondents to forbear from interfering with the petitioners' right, title, possession and enjoyment of their lands.

(2.) The case of the petitioners, in all the three Writ Petitions, is as follows:-

(3.) Learned counsel for the petitioners would submit that though the urban land proceedings was initiated in the year 1979, final statements under Sec. 10(1) of the Act were issued on 27/6/1979, 4/2/1980 and 10/7/1979 respectively and notifications under Sec. 11(3) of the Act were gazetted on 4/6/1980, 3/12/1980 and 24/12/1980 respectively.