K.VEERUKANNIAN Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Heard the learned counsel for the writ petitioners and the learned Special Government Pleader for the respondents.

(2.) The petitioners gifted the land in question for construction an additional school building. The donation was made as early as on 14/8/2001. It is a registered document. A mere reading of the said document would indicate that the donation was made for a specific purpose.

(3.) The school was however upgraded by constructing the additional building within the existing premises itself. Therefore, the land gifted by the petitioners was not required for putting up the additional construction. Therefore, the petitioners wrote to the department to reconvey the gifted land. The petitioners' request was rejected by the impugned order dtd. 22/6/2009. Questioning the same, this writ petition has been filed.