T.C.SUNDARESAN (DIED) Vs. SPECIAL COMMISSIONER

JUDGEMENT

(1.) One T.C.Sundaresan was the original writ petitioner. He died during the pendency of this writ petition. Therefore, his legal representative have come on record.

(2.) The petition mentioned lands were the subject matter of the acquisition proceedings under the Tamilnadu Urban Land (Ceiling and Regulations) Act , 1978. The writ petitioners' specific case is that these proceedings have since abated in view of the repealing of the said Act by the Tamil Nadu Act 15 of 1999 and therefore, the revenue records should be properly changed. A request was made in this regard. But then, the same was rejected by the impugned order dated 23.07.2012. Challenging the same, this writ petition has been filed.

(3.) Heard the learned counsel appearing for the writ petitioners and the learned Government Advocate for the respondents. The concerned official is also present in person together with the relevant records.