MUKKULATHORE KALVI KUZHU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr.M.Saravanan, learned Counsel on record for writ petitioner and Mr.Aayiram K.Selvakumar, learned Additional Government Pleader who accepts notice on behalf of all six respondents are before this Court.

(2.) With consent of the aforesaid learned Counsel ie., Counsel for writ petitioner and the State Counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) Subject matter of instant writ petition is two parcels of lands comprised in S.F.Nos.355/1 and 355/3 admeasuring 2.51 acres and 11.68 acres respectively both in Koothaippar Village, Thiruverumbur Taluk, Trichy District (hereinafter 'said lands' for brevity). It is the case of the writ petitioner that said lands were assigned to the Secretary and Correspondent of a school which then went by the name 'Mukkulathor Higher Secondary School'. It is submitted that the School has developed over the years and there are two schools now which go by the names of 'Mukkulathor Higher Secondary School' and 'Mukkulothor Elementary School'. It is submitted that a Society registered under the Tamil Nadu Societies Registration Act,1975 with registration No.7/1947 is now running both the schools said to be situate in said lands and that this Society, which is running both the schools is the writ petitioner before this Court.