C. RAMACHANDRAN Vs. STATE

JUDGEMENT

(1.) Instant writ petition, styled as a public interest writ petition, has been filed, to direct the respondents 1 to 4, to cancel the house site pattas, granted to the ineligible persons/respondents 5 to 37, whereupon grant pattas to the original 40 applicants, who are all agitating to get house site patta, in the lands measuring 0.88.5 hectare (2.19 acres), in S.G.No.633/1, Devarayapuram Village, Coimbatore District, by considering the petitioners representations, dated 9/8/1988, 12/3/1989, 10/8/2016 and 6/3/2017.

(2.) It is the contention of the petitioner that in the year 1988, petitioner and 39 landless and houseless persons, who are all residents of Parameswaraanpalayam, Devarayapuram Village, Coimbatore District, submitted a representation, to acquire an extent of 3.00, in S.F.No.633/1, Devarayapuram Village, Coimbatore District, for the purpose of giving house sites to their community people.

(3.) Pursuant to the representation, State Government, first respondent have issued G.O.Ms.No.1780, dated 14/9/1989, under Section 4 (1) of the Land Acquisition Act, 1894, to acquire an extent of 0.88.5 hectare (2.19 acres), in S.F.No.633/1, stood in the name of one Muthusamy and 3 others. Thereafter, the first respondent, issued G.O.Ms.No.2019, dated 3/12/1990, under Section 6 of the Land Acquisition Act, 1894. Special Tahsildar, Adi Dravidar and Tribal Welfare officer, Coimbatore District, passed an award, on 22/2/2002. Physical possession was taken, on 5/12/2002.