Madras High Court
P.Muthu vs The District Collector on 20 August, 2018
Bench: S.Manikumar, Subramonium Prasad
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.08.2018
CORAM:
THE HON'BLE MR.JUSTICE S.MANIKUMAR
AND
THE HON'BLE MR.JUSTICE SUBRAMONIUM PRASAD
WP.No.12672 of 2018
W.M.P.Nos.14800 and 14801 of 2018
P.Muthu ... Petitioner
vs.
1.The District Collector
Kancheepuram District.
2.The Revenue Divisional Officer,
Kancheepuram
Kancheepuram District.
3.The Tahsildar,
Sriperumbadur Taluk,
Kancheepuram District.
4.The Revenue Inspector,
Padapai, Kundrathur Union,
Sriperumbadur Taluk,
Kancheepuram District.
5.The Regional Transport Officer,
Tambaram RTO office
Tambaram
Kancheepuram District.
6.The Village Administrative Officer,
Palanthandalam Village,
Sriperumbadur Taluk,
Kancheepuram District.
http://www.judis.nic.in
2
7.The Palanthandalam Panchayat,
rep by the Block Development Officer,
Padappai,
Sriperumbadur Taluk,
Kancheepuram District. ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
praying for the issuance of a writ of mandamus, forbearing the Respondents
No.1 to 5 from constructing the Regional Transport Office, Tambaram in the
Kalam Poromboke comprised in survey no. 364/2 at Old Village No.79, New
Village No.93, Palanthandalam Village, Sriperumbadur Taluk, Kancheepuram
District or for converting it for any Office purpose other than the public
utility as thrashing floor.
For Petitioner : Mr.A.Suresh Sakthi Murugan
For Respondents : Mr.P.S.Siva Shanmuga Sundaram
Special Government Pleader.
ORDER
(Order of the Court was made by S.MANIKUMAR, J) Petitioner, a practising advocate and erstwhile President of Erumaiyur Panchayat, has filed the present writ petition, for a Mandamus, forbearing the District Collector; Revenue Divisional Officer; Tahsildar, Sriperumbadur Taluk; Revenue Inspector, Kundrathur Union and Regional Transport Officer, Tambaram RTO office, Kancheepuram District respectively, the respondents 1 to 5 herein, from constructing the Regional Transport Office, Tambaram, in Kalam Poromboke, comprised in survey No.364/2 at Old Village No.79, New Village No.93, Palanthandalam Village, http://www.judis.nic.in 3 Sriperumbadur Taluk, Kancheepuram District or for converting the same for any other Office purpose, other than the public utility, as a thrashing floor.
2. The petitioner has further submitted that villages are situated proximate to Greater Chennai City, with thousands of acres of agricultural lands, which are mainly irrigated from the channel, running from Chembarapakkam Lake through 54 villages. Palanthandalam Village is one among them and about 0.50 Ares of vacant land in survey No.364/2, was classified as Kalam Poromboke and cultivators are using the same as a thrashing floor, for so many decades. Adjoining to the Kalam Poromboke, a channel running from Chembarapakkam Lake is situated in survey Nos.365 and 366. Moreover, in that, Kalam Poromboke, a 200 years old Rain Tree (Thoongumunji Maram) is situated, providing a very good atmosphere for the villagers and children, for playing and spending their leisure time and it provides a echo generic atmosphere.
3. However, to shock and surprise of the villagers, Revenue Inspector, Kundrathur Union and Regional Transport Officer, Tambaram RTO office, Kancheepuram District, the respondents 4 and 5, along with police personnel came there and started fencing work in kalam poromboke. While some of the villagers and adjacent land owners questioned their activity, it was informed to them that the said kalam poromboke land has been http://www.judis.nic.in 4 transferred by the District Collector, Kancheepuram District, 1st respondent herein, to the Regional Transport Officer, Tambaram RTO office, Tambaram, Kancheepuram District, 5th respondent herein, for the purpose of construction of Regional Transport Office, Tambaram. Thereafter, they erected a notice board, exhibiting that as per the order of the District Collector, Kancheepuram District, 1st respondent herein, land has been transferred for the construction of the Regional Transport Office, Tambaram, and trespassers would be prosecuted.
4. The petitioner has further submitted that under Section 134(2) of the Tamil Nadu Panchayats Act, 1994, thrashing floor in a kalam poromboke shall vest in village panchayat. Even though such poromboke land is at the disposal of the Government, the District Collector ought to have consulted the village panchayat under Section 134(3) of the Tamil Nadu Panchayats Act, 1994, before the disposal of the same.
Palanthandalam Village Panchayat has not passed any resolution in any manner, supporting the transfer of land, for construction of Regional Transport Office, Tambaram. Moreover, no one in the village knows about the transfer, until the official’s erection of notice board.
5. Petitioner has further submitted that if the Regional Transport Office has to be constructed in kalam poromboake, cultivators in the village http://www.judis.nic.in 5 would be affected. Majority of the population in the Palanthandalam Village are farmers and agricultural labourers and the adjoining channel running from Chembarapakkam Lake is the only irrigational source for 64 villages and once it gets obstructed, due to the construction of Regional Transport Office, Tambaram, then thousands of acres of cultivating lands which depend on the said channel for irrigation purpose, would be affected.
Hence, the petitioner has filed the present writ petition, as a public interest litigation, for the poor farmers, on the following grounds,
(a) The unilateral decision taken by the District Collector, Kancheepuram District, 1st respondent herein, to convert kalam poromboke into a Regional Transport Office is arbitrary and unfair.
(b) Action of the District Collector, Kancheepuram District, 1st respondent herein, transferring the poromboke land vested in the village panchayat without consultation as mandated in the Tamil Nadu Panchayats Act, 1994 is per se illegal.
(c) The District Collector, Kancheepuram District, 1st respondent herein, has failed to hear the grievance of affected farmers, who are using the kalam poromboke as thrashing floor, before transferring the same to some other purpose. The cultivators in the village are using the Kalam Poromboke for so many decades and they have a legitimate right in continuing the usage as public utility land.
(d) The obstruction of the irrigation channel to 64 villages running from Chembarapakkam Lake, adjoining the http://www.judis.nic.in kalam poromboke is untenable and against the preservation of 6 water bodies. The action of the respondents to construct the Regional Transport Office in kalam poromboke land, affecting the livelihood of numerous farmers and agricultural labourers is against Article 21 of the Constitution of India."
6. On behalf of respondents 1 and 2, the Tahsildar, Sriperumbudar, 3rd respondent herein, has filed a detailed counter affidavit, wherein he has submitted that an extent of 0.50.0 Acres in S.No.364, is classified as "Kalam" poramboke in Palanthandalam Village Accounts. The Regional Transport officer, Tambaram has submitted a requisition for transfer of an extent 0.29.5 ares in the above survey number, for construction of Regional Transport Office, Tambaram. Since the Palanthandalam village lies adjacent to Tambaram Region, they needed the same, for construction of RTO's office, as there is no suitable place available in Tambaram Limit. According to the 3rd respondent, the Regional Transport Office is a government body and rendering service for public and therefore, the lands identified for transfer, classified as Kalam poramboke, is unobjectionable.
7. As per the orders issued in G.O.Ms.No.503, Revenue Dept., dated 21.9.1999, the District Collectors are competent to issue orders for transfer of minimum requirement of unobjectionable poramboke lands to other Departments. In this connection, the District Collector, Kanchipuram after observing all the formalities, issued orders in his Pro.Rc http://www.judis.nic.in 7 13594/2017/B2, dated 3.1.2018, transferring an extent of 0.29.5 Acres, out of 0.50.0 ares in the above S.No.364 of Palanthandalam village to the Regional Transport Office, Tambaram and the remaining 0.20.5 acres has been kept vacant for utilization of the farmers to use their cultivable produce to thrash, in the remaining area.
8. It is submitted that the allocation of government land for constructing Regional Transport Office is very much necessary for the usage of Tambaram and surrounding area people. Public of Tambram area will be able to come to this place, frequently for their purpose (i.e) getting Driving Licence, Registration Certificates, for the newly owned vehicles by them and etc.
9. The 3rd respondent has further submitted that an extent of 0.50.0 Acres in S.No.364 of Palanthandalam village is classified as Kalam Poramboke in the village accounts, not in use for thrashing agricultural products, in the village. The land identified for transfer is classified as Kalam poramboke, which is unobjectionable category. In view of the above, the respondents have prayed for dismissal of the writ petition.
10. Heard the learned counsel for the parties and perused the material available on record. We also perused the files produced. http://www.judis.nic.in 8
11. Section 134 of the Tamil Nadu Panchayats Act, 1994, reads thus:-
"134. Village Panchayat to regulate the use of certain porambokes in ryotwari tracts.- (1) The provisions of this section shall apply only in ryotwari tracts.
(2) The following porambokes namely, grazing grounds, threshing floors, burning and burial-grounds, cattle-stands, cart-stands and topes shall vest in the Village Panchayat, and the Village Panchayat shall have power, subject to such restrictions and control as may be prescribed to regulate the use of such porambokes, provided the porambokes are at the disposal of the Government.
(3) The Collector, after consulting the Village Panchayat, may by notifications exclude from the operation of this Act, any porambokes referred to in sub-section (2), and may also modify or cancel such notification.
(4) The Village Panchayat shall also have power, subject to *such restrictions and control as may be prescribed, to regulate the use of any other poramboke which is at the disposal of the Government, if the Village Panchayat is authorized in that behalf by an order of the Government.
(5) The Village Panchayat may, subject to such restrictions and control as may be prescribed, plant trees on any poramboke, the use of which is regulated by it under sub-
section (2) or sub-section (4)."
12. G.O.(Ms).No.503, Revenue (NM.4-1) Department, dated 21.09.1999, is extracted hereunder:-
http://www.judis.nic.in 9 jkpH;ehL muR RUf;fk;
epykhw;wk; ? muRg; g[wk;nghf;F epy';fs; muRj;JiwfSf;F epy';fs; njitg;gLk;nghJ epykhw;wk; bra;a khtl;l Ml;rpj;jiyth;fSf;F mjpfhuk; tH';fg;gLfpwJ/ ???????????????????????????????????????????????????????????????
tUtha; (epK/4?1) Jiw
murhiz (epiy) vz;/ 503 ehs;/ 21/9/99
kPzL; k; gof;ft[k;/
muR Miz (epiy) vz;/1349 tUtha;j;Jiw ehs; 3/8/83 ???
Miz:
tUtha; epiy Miz vz;/23V ,d;fPH; tpjpf;fg;gl;Ls;s tpjpKiwfspd;go khepy muR epy';fs; muRj; JiwfSf;F epykhw;wk; bra;ag;gLfpd;wd/ U:gha; xU ,yl;rk; (epy tuk;g[ ,y;iy) (No ceiling on the extent of land) tiu kjpg;gs [ ;s epy';fis epykhw;wk; bra;tjw;J khtl;l Ml;rpj;jiytUf;F mjpfhuk; tH';fg;gl;Ls;sJ/ nkYk; jilahidf;Fl;gl;l epy';fs; kw;Wk; xd;Wf;F nkw;gl;l Jiwfs; xU Fwpg;gpl;l epyj;ijf; nfhhp tUk; neh;t[fs; Mfpatw;iwj; jtph;j;J kw;w neh;t[fspy; epykhw;w Mizia vjph;nehf;fp nfl;g[j;Jiwf;F Kd;EiHt[ bra;a mDkjp tH';f khtl;l Ml;rpj; jiyth;fSf;F mjpfhuk; tH';fg;gl;Ls;sJ/ nkYk; JiwfSf;Fs; epykhw;wk; bra;a[k;bghGJ ,U JiwfSk; xj;Jg;nghFk; neh;t[fspy; nfl;g[j;Jiw tpz;zg;gpj;j xU thu fhyj;jpw;Fs; Kd;EiHt[ mDkjp tH';ft[k; khtl;l Ml;rpj; jiyth;fSf;F mjpfhuk; tH';fg;gl;Ls;sJ/ kahdk;. nka;f;fhy;-ke;ijbtsp. ePh;epiy kw;Wk; ePh;tHpg; g[wk;nghf;F nghd;w jilahidf;Fl;gl;l epy';fisg; bghWj;jtiu epykhw;w murhy; ghprPypf;fg;gl;L Miz btspaplg;gLfpwJ/ 2/ jw;nghJ 6/4/99 md;W khz;g[kpF tUtha;j;Jiw mikr;rh; mth;fs; tUtha;j;Jiw khdpaf; nfhhpf;ifapd;nghJ btspaplg;gl;l mwptpg;gpidj; bjhlh;e;J fPH;tUkhW Miz btspaplg;gLfpwJ/ Rfhjhuk; kw;Wk; fy;tpj;JiwfSf;Fk; epyk; njitg;gLk;nghJ ePh;epiyg; g[wk;nghf;F nghd;w jilahidf;Fl;gl;l epy';fs; eP';fyhf Vida ,ju epy';fisf; nfl;g[j;JiwfSf;F epykjpg;g[ tuk;gpd;wp (No ceiling on land value) tH';ft[k; kw;Wk; fhty;Jiwapd; fhty;epiyak;. fhtyh; FoapUg;g[ fhtyh; gapw;rp Kfhk; kw;Wk; ikjhdk;. nghf;Ftuj;J Jiwapd; tl;lhu nghf;Ftuj;J mYtyfk; nghd;w kw;w muRj; Jiwapd; njitfSf;Fk; njitahd Fiwe;jgl;r epyg;gug;gpid khtl;l Ml;rpahsh; mstpy; bghJg;gdpj;Jiw kw;Wk; rk;kge;jg;gl;l Jiwiaf; fye;jhnyhrpj;J epykjpg;g[ tuk;gpd;wp tH';ft[k; khtl;l Ml;rpj; jiyth;fSf;F mjpfhuk; http://www.judis.nic.in tH';fp muR Miz gpwg;gpf;fpwJ/ 10 ,jd;K:yk; murhid (epiy) vz;/1349 tUtha;j;Jiw ehs;/33/8/1983,y; btspaplg;gl;l Miz ,uj;J bra;ag;gLfpwJ/ (MSehpd; Mizg;go) njnge;jpuehj; rhu';fp muR brayh;/ bgWeh;
rpwg;g[ Mizah; kw;Wk; epyeph;thf Mizah;. brd;id?5/ midj;J khtl;l Ml;rpah;fs;
efy;/ khz;gk[ pF tUtha;j;Jiw mikr;rhpd; KJepiy neh;Kf cjtpahsh;. jiyikr; brayf midj;J Jiwfs;. brd;id?9/ tUtha; (tep/3)-(meK/3) Jiw. brd;id?9/
-Mizg;go mDg;gg;gLfpwJ-
gphpt[ mYtyh;/
13. Letter dated 04.05.2017 of the Regional Transport Officer, Tambaram, addressed to the District Collector, Kancheepuram, seeking orders for allotment, and the same is extracted hereunder:-
TRANSPORT DEPARTMENT From To M.S.Ilangovan The District Collector, Regional Transport Officer, Kancheepuram. Tambaram, Chennai-45.
Lr.No.B2/24817/2017, Dated : 4/5/17 Respected Sir, Sub : Transport Department - Regional Transport Office, Tambaram
- request for land allotment - to construct office building - regarding.
I submit that, the present Regional Transport Office, Tambaram is http://www.judis.nic.in functioning in a rented building at old state bank colony, Tambaram. Now 11 we have identified a part of land in survey number 364, a land classified as kalam poramboke, which is situated in the Pazhanthandalam village, Sriperumbudur taluk, found suitable for the construction of own building for the Regional Transport Office, Tambaram. Hence I request that, the land may be allotted for the same. I submit here with the details in the prescribed format.
Regional Transport Officer, Tambaram, Chennai-45 Copy to:
1. Sub-Collector, Kancheepuram.
2. Tahsildar, Tambaram.
3. Revenue Divisional Officer, Tambaram.
FORM FOR REQUISTION FOR TRANSFER OF LAND
1. Name of the village : Pazhanthandalam
2. Name of the Taluk : Sriperumbadur
3. Survey No & Extend : 364
4. Extent : 50 Ares
5. Purpose for which required : To construct new office for RTO, Tambaram
6. Boundaries North Field No : Survey No.12/1 B.K.Varadharajan Plot South : Erumaiyur village border East : Survey No.363 K Munusamy plot West :Survey No.415 Unappropriate land (kalam poramboke)
7. Name and Designation of the Departmental officer deputed for the joint M S.Ilangovan inspection Regional Transport Officer Tambaram CERTIFICATE
1. Demarcation : That use site was peg marked on the demarcation. Approved by the responsible officer. http://www.judis.nic.in 12
2. Plan : The accurate measurement are furnished in the plan attached
3. Objection : No objection
4. Entry on land : That use land proposed for acquisition was entered upon the consent to use there on and subject on the following of conditions.
FORM FOR REQUISTION FOR TRANSFER OF LAND
1. Name of the District :Kanchipuram
2. Name of the Village :Pazhanthandalam
3. Name of the Taluk :Sriperumbadur
4. Description of land :Unappropriate land (kalam poramboku)
5. Survey No and Extent Classification : Survey No.364, 50 Ares.
1. The land shall be use by Regional Transport Office, Tambaram and for no other purpose.
2. The government may resume the land wholly or in part with any building thereon, in the event of infringement of any of the conditions of the grant. In the event of such resumption, no compensation shall be payable for any improvements that may have been effected or other works, that shall not be entitled to the repayment of any amount that may be paid to the Government for the grant. If there are building some the land the Government may direct the grantee to remove them.
3. The Government may resume the land wholly prom part wit any buildings thereon, if in the opinion of the Government the land is required for the land in required for public purpose or for conducting raining land. In the event of such resumption or in the event of acquisition of land for any reason the compensation payable for the land and there shall in no can exceed the amount paid or them the grantee or their value of the time of resumption or acquisition whichever may be lost.
4. In the event of resumption under condition (3) of there are buildings of the land, the Government shall pay compensation for them in accordance with the provisions of condition.
5. In the event of resumption of the land under condition or in the event of the acquisition of the land for any reason the compensation payable for buildings of the land for any reason the compensation payable http://www.judis.nic.in for buildings or other improvements shall in no case exceed the amount 13 paid for them by the grantee at the time of grant or their value at the time of resumption or acquisition whichever may be loss, together with the initial cost the value at the time of resumption or acquisition, whichever may be land or other improvement of in the land by the department towards the cost of the building of other improvement shall be deducted from the commutation payable under this conditions.
6. In the event of the grantee refunding to remove the buildings whom no Demoted under condition (2) the Government may remove and realize the cost of the removal by the date of materials.
7. In the event of the voluntary relinquishment of the land by the grantee no compensation shall be payable for any improvements that's why have been effected or for words that pay have been executed on the land by the grantee but the grantee shall be entitles to the repayment of any amount that may have been paid to the Government for a grant or the value of the land at the time of relinquishment whichever may be loss.
8. The purpose of grant will be carried out within five years.
14. Spot Inspection Note, dated 08.07.2017 of the Sub Collector, Kancheepuram District, is extracted hereunder:-
g[yj;jzpf;if Fwpg;g[ jzpf;if mYtyh; rhh; Ml;rpah;. fh";rpg[uk;/ jzpf;if tl;lk; jpUg;bgUk;g[Jhh;
jzpf;if fpuhkk; be/60. gHe;jz;lyk;g[y vz; 364
tifghL fsk; g[wk;nghf;F
bkhj;jg; gug;g[ 0/50/0 Vh;!;
jzpf;if ehs; 08/07/2017
*********
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;af;nfhup jhk;guk; tl;lhu nghf;Ftuj;J mYtyh; tpz;zg;gpj;Js;sJ bjhlh;ghf nkw;go g[yk; jzpf;if bra;ag;gl;lJ/ jzpf;ifapd;nghJ tUtha; Ma;thsh;. epy msth; kw;Wk; fpuhk cjtpahsh;
Mfpnahh; cldpUe;jdh;/
http://www.judis.nic.in ehd;Fkhy;
14
tlf;F ? g[y vz;/362. gl;lh vz;/2406 Mh;/njd;bkhHp epyk;
g[y vz;/365. tha;f;fhy;.
g[y vz;/412-1gp gl;lh vz;/2408 nfhtpe;juh$d; epyk;/ fpHf;F ? g[y vz;/363 gl;lh vz;/ 945 KDrhkp epyk;
nkw;F ? g[y vz;/364 gFjp
bjw;F ? g[y vz;/364 gFjp epytpay; ghij gHe;jz;lyk; to
jhk;guk; ,izf;Fk; rhiy/
jpUg;bgUk;g[Jhh; tl;;lk;. be/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyk; fsk; g[wk;nghf;F vd fpuhk fzf;Ffspy; jhf;fyhfpa[s;sJ/ ,g;gy[ j;jpy; g[uhjd rpd;d';fs; VJkpy;iy/ nkYk; ,g;g[yj;jpy; gidkuk; ? 2. fhl;Lth kuk; ? 2. <r;rkuk; ? 3. njf;F kuk; ?1. bjd;id kuk; ? 1. KU';if kuk; ? 1. ntg;gkuk; ? 1. cs;sJ/ nkYk; nkw;go g[yj;jpy; fpuhk bghJkf;fspd; njitf;fhf nghh;bty;?1 cs;sJ/ njitf;nfw;wthW nkw;go nghh;bty;;iy ntW ,lj;jpw;F khw;wk; bra;ayhk;/ nkw;go g[yj;jpd; mUnf jhH;tGj;j kpd;fk;gp bry;fpwJ/ cah; mGj;j kpd;fk;gp rhiy Xuj;jpy; bry;fpwJ/ epy khw;wk; bra;ag;gLk; g[yj;jpd; fpHf;F gFjpapy; tha;f;fhy; mikf;fg;gl ntz;Lk;/ fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg; gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f fy;fpiuak; kw;Wk; cl;gphpt[ fl;lzk; Mfpatw;iw tN:ypj;Jf;bfhz;L. tUtha; epiy Miz vz;/23(V)?d;fPH; epyf;fpiuakpd;wp. epy khw;wk; bra;a ghpe;Jiu bra;fpnwd;/ rhh; Ml;rpah;.
fh";rpg[uk;/
15. Sub Collector, Kancheepuram District has sent a proposal vide letter, dated 17.07.2017 to the District Collector, Kancheepuram District, for issuance of appropriate orders for transfer of land and the same is extracted hereunder:-
mDg;g[eh; bgWeh;
kU/m/mUz; jk;g[uh$;. ,/Mg/. khtl;l Ml;rpj; jiyth;
rhh; Ml;rpah;. fh";rpg[uk;.
fh";rpg[uk;/
http://www.judis.nic.in
15
e/f/1442-2017-m2. ehs;/17/07/2017
ma;ah.
bghUs; ? epy khw;wk; ? fh";rpg[uk;; khtl;lk; ? jpUg;bgUk;g[Jhh; tl;lk; ? be/60 gHe;jz;lyk; fpuhkk; ? fsk; g[wk;nghf;F g[y vz;/364 bkhj;jg;gug;g[ 0/50/0 Vh;!; epyk; ? jkpH;ehL muR tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;af; nfhupaJ ? Kd;bkhHpt[ mDg;g[jy; ? bjhlh;ghf/ ghh;it ? 1) tl;lhu nghf;Ftuj;J mYtyh; fojk; e/f/9715- m1-17 ehs;/25/05/2017
2) tl;lhl;rpah;. jpUg;bgUk;g[Jhh; mwpf;if e/f/4102- 2017-M2. ehs;/19/6/2017/ ???????
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;af; nfhup jhk;guk; tl;lhu nghf;Ftuj;J mYtyh; tpz;zg;gpj;Js;sJ bjhlh;ghf jpUg;bgUk;g[Jhh; tl;lhl;rpah; g[yj;jzpf;if nkw;bfhz;L mwpf;if mDg;gpa[s;shh;/ tl;lhl;rpah; mwpf;ifapd;nghpy; nkw;go g[yk; 08/07/2017?k; njjpad;W g[yj;jzpf;if nkw;bfhs;sg;gl;lJ/ mjdog;gilapy; vdjwpf;ifapid gpd;tUkhW rkh;g;gpf;fpnwd;/
1) nfl;g[ epWtdk;:-
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364/?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;a jhk;guk; tl;lhu nghf;Ftuj;J mYtyh; nfl;g[ gotk; mspj;Js;shh;/
2) "m1" nehl;O!; - bghJ tpsk;guk; :-
gpu!;jhg g[yk; epy khw;wk; bra;af;nfhhpa[s;sJ bjhlh;ghf be/60. gHe;jz;lyk; fpuhkj;jpy; bghJ tpsk;guk;. "V1" nehl;O!; kw;Wk; "V" ajh!;J glg;ig FWtl;l tUtha; Ma;thsu; kw;Wk; fpuhk epu;thf mYtyuhy; tpsk;guk; bra;ag;gl;ljpy;. nkw;go fpuhkj;jpy; vGj;JK:ykhd Ml;nrgiz VJk;
bghJkf;fsplk; tug;bgwtpy;iy/
3) fpuhk fzf;F tptuk; :-
fpuhk fzf;F efy;fs;. "m" gjpntL. ml';fy;. kw;Wk; g[yg;gl efy; Mfpait ,izf;fg;gl;Ls;sJ/ http://www.judis.nic.in 16
4) bghJ kf;fs; thf;FK:yk;-fpuhk eph;thf mYtyh; thf;FK:yk; :-
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;a Ml;nrgid VJk; ,y;iy vd gHe;jz;lyk; fpuhk bghJkf;fs;. tUtha; Ma;thsh; kw;Wk; fpuhk eph;thf mYtyh;Kd; thf;FK:yk; mspj;Js;sdh;/
5) epyk; gw;wpa tptuk; :-
jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyk; fsk; g[wk;nghf;F vd fpuhk fzf;Ffspy; tifgLj;jg;gl;Ls;sJ/ ,g;g[yj;jpy; g[uhjd rpd;d';fs; VJkpy;iy/ nkYk; ,g;g[yj;jpy; gidkuk; ? 2. fhl;Lth kuk; ? 2. <r;rkuk; ? 3. njf;F kuk; ? 1. bjd;id kuk; ? 1. KU';if kuk; ? 1. ntg;gkuk; ? 1 cs;sJ/ nkYk; nkw;go g[yj;jpy; fpuhk bghJkf;fspd; njitf;fhf nghh;bty;?1 cs;sJ/ njitf;nfw;wthW nkw;go nghh;bty;iy ntW ,lj;jpw;F khw;wk; bra;ayhk;/ nkw;go g[yj;jpd; mUnf jhH;tGj;j kpd;fk;gp bry;fpwJ/ cah; mGj;j kpd;fk;gp rhiy Xuj;jpy; bry;fpwJ/ epy khw;wk; bra;ag;gLk; g[yj;jpd; fpHf;F gFjpapy;
tha;f;fhy; mikf;fg;gl ntz;Lk;/
6) cl;gphpt[ tptuk; :-
gpu!;jhg g[yj;jpid epy khw;wk; bra;a cs;s gug;g[ bjhlh;ghd cl;gphpt[ Mtz';fs; jahh;; bra;ag;gl;L. Kd;Tuha;t[ bra;ag;gl;L ,j;Jld;
,izf;fg;gl;Ls;sJ/
7) tHpfhl;og; gjpntL :-
gpu!;jhg g[yj;jpd; epykjpg;ig eph;zak; bra;a ,g;g[yj;jpd; mUfpYs;s g[yj;jpw;fhd tHpfhl;o gjpntl;od;goahd kjpg;g[ nrfhpj;J efy;
,izf;fg;gl;Ls;sJ/
8) epy kjpg;g[ :-
jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364-1 gug;g[ 0/29/5 Vh;!; epyj;jpw;F nkw;fz;l g[yj;jpd; fpHf;Fg; gFjpapy; mike;Js;s g[y vz;/363 ?f;F tHpfhl;o gjpntl;od;go epy kjpg;g[ nrfuk; bra;ag;gl;lJ/ mjpy; Vf;fh; xd;Wf;F U:/44.22.000-? vd cs;sJ/ ,jd;go epy khw;wk; bra;ag;gLk; 0/29/5 Vh;!; (0/73 brd;l;) epyj;jpd; kjpg;g[ U:/32.28.060-? Mfpd;wJ/
9) ghpe;Jiu :-
http://www.judis.nic.in 17 fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg; gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f fy;fpiuak; kw;Wk; cl;gphpt[ fl;lzk; Mfpatw;iw tN:ypj;Jf;bfhz;L. tUtha; epiy Miz vz;/23(V)?d;fPH; epyf;fpiuakpd;wp. fPHfz;l epge;jidfSld; epy khw;wk; bra;a ghpe;Jiu bra;fpnwd; vd;gij bjhptpj;Jf; bfhs;fpnwd;/ epge;jidfs;
1/ Vw;fdnt mike;Js;s epytpay; tha;f;fhy; kPJ xU fy;btl;L mikj;J gad;gLj;j ntz;Lk;/ 2/ nkw;go g[ydpy; mike;Js;s nghh;bty;iy ntW ,lj;jpw;F khw;wk; bra;a ntz;Lk;/ ,j;Jld; bjhlh;g[ila Mtz';fis ,izj;J mDg;gpa[s;nsd; vd;gija[k; bjhptpj;Jf; bfhs;fpnwd;/ ,izg;g[ ? nkw;Fwpj;jgo j';fs; ek;gpf;ifa[s;s rhh; Ml;rpah;.
fh";rpg[uk;/
16. Memorandum dated 21.07.2017 of the Office of the District Collectorate, Kancheepuram District, seeking for certain clarification, is extracted hereunder:-
e/f/vz;/ 13594-2017-M2 khtl;l Ml;rpah; mYtyfk;
ehs;/ 21/07/2017 fh";rpg[uk;
Fwpg;ghiz
bghUs; ? epykhw;wk; ? fh";;rpg[uk; khtl;lk; ? jpUg;bgUk;g[Jhh; tl;lk; ?
gHe;jz;lyk; fpuhkk; ? g[y vz;/364 ? fsk; g[wk;nghf;F ? gug;g[ 0/29/5 vf;nlh; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; mikf;f ? epykhw;wk; bra;a nfhhpaJ ? bjhlh;ghf/ ghh;it ? 1/tl;lhu nghf;Ftuj;J mYtyh;. foj vz;/ e/f/9715-m1-2017 ehs;/25/05/2017 http://www.judis.nic.in 2/ tl;lhl;rpah; jpUg;bgUk;g[Jhh; mwpf;if e/f/4102-2017-M2 18 ehs;/19/6/2017 3/ rhh; Ml;rpah; fh";rpg[uk; mth;fspd; fojk; e/f/1442-2017-m2 ehs;/17/7/2017 ??????????
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. gHe;jz;lyk; fpuhkk;. g[y vz;/364. fsk; g[wk;nghf;F. gug;g[ 0/29/5 vf;nlh; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; mikf;f epykhw;wk; bra;a nfhhpaJ bjhlh;ghd Kd;bkhHpt[ mwpf;ifapy; fPH;fz;l tptu';fs; fhzg;gltpy;iy/
1) nfl;g[j;JiwapdhplkpUe;J bgwg;gl;l nfl;g[g;got[k;
2) fpuhk Cuhl;rp jPh;khdk;
3) Tl;L tiuglk;
4)gotk; 11?y; tUtha; Ma;thsh; kw;Wk; kz;ly Jiz tl;lhl;rpah; (k) gotk;
III?y; ZDT & Tahr Mfpnahh;fspd; ifbahg;gk; kw;Wk; gotk; VI?y; rhh; Ml;rpah;-RDO mth;fspd; ifbahg;gk;/ nkw;fhQqk; tptu';fis bgw;W cldoahf ,t;tYtyfj;jpw;F mDg;gp itf;Fk;go jpUg;bgUk;g[Jhh; tl;lhl;rpah; nfl;Lf;bfhs;sg;gLfpwhh;/ ,izg;g[ ? nkw;go khtl;l Ml;rpaUf;fhf bgWeh;
1/tl;lhl;rpah;.
jpUg;bgUk;g[Jhh;/ efy;
1/rhh; Ml;rpah;.
fh";rpg[uk;/ 2/tl;lhu nghf;Ftuj;J mYtyh;.
jhk;guk;/5
17. Regional Development Officer, Kundrathur (E), Padappai, Kancheepuram District, has addressed a letter dated 08.08.2017, to the Tahsildar, Sriperumbadur Taluk, as hereunder:-
tpLeh; bgWeh;
jpU/gh/kzpkhwd; tl;lhl;rpah;
tl;lhu tsh;r;rp mYtyh; (fp/C) jpUbgUk;g[Jhh; tl;lk;.
http://www.judis.nic.in Fd;wj;Jhh; (,) glg;ig jpUbgUk;g[Jhh;/
19
ef/vz;/751-2017-M1 ehs; ? 08-08-2017
ma;ah.
bghUs; ? Cuhl;rp kd;w jPh;khdk; ? Fd;wj;Jhh; Cuhl;rp
xd;wpak; ? gHe;jz;lyk; Cuhl;rp ? g[y vz; 364-2 bkhj;j tp!;jPuzk; 0/29/5 vf;nlh; fsk; g[wk;nghf;F epyk; jkpH;ehL muR tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikak; mikf;f epykhw;wk; bra;tJ ? Cuhl;rp kd;w jPh;khdk; tH';Fjy; ? rhh;e;J/ ghh;it ? tl;lhl;rpah;. jpUg;bgUk;g[Jhh; mth;fspd; foj e/f/vz;/4102- 2017-M2 ehs; ? 19/06/17/ ******** ghh;itapy; fhQqk; fojj;jpy; Fd;wj;Jhh; Cuhl;rp xd;wpak;. jpUg;bgUk;g[Jhh; tl;lj;jpw;F cl;gl;l gHe;jz;lyk; Cuhl;rp g[y vz; 364-2 bkhj;j tp!;jPuzk; 0/29/5 vf;nlh; fsk; g[wk;nghf;F epyj;jpid. jkpH;ehL muR tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikak; mikf;f. epykhw;wk; bra;a Cuhl;rp kd;w jPh;khdk; tH';FkhW nfhug;gl;Ls;sjhy; nkw;go bghUs; rhh;e;J gHe;jz;lyk; Cuhl;rp kd;w jPh;khdk; ,j;Jld; ,izj;J mDg;gg;gLfpwJ vd;gjid fdpt[ld; bjhptpj;Jf;bfhs;fpnwd;/ ,izg;g[ ? Cuhl;rp kd;w jPh;khd efy;/ tl;lhu tsh;r;rp mYtyh; (fp/C) Fd;wj;Jhh; (,) glg;ig
18. Tahsildar, Sriperumbadur Taluk, has sent a letter dated 21.08.2017, to the Revenue Divisional Officer, Kancheepuram, additional particulars, and the same is extracted hereunder:-
mDg;g[eh; bgWeh;
jpU/vk;/VGkiy tUtha; nfhl;l mYtyh;
tl;lhl;rpah; fh";rpg[uk;/
jpUg;bgUk;g[Jhh;
e/f/4102-2017/M2 ehs;/ /8/2017
http://www.judis.nic.in
20
ma;ah.
bghUs; ? epy khw;wk; ? fh";rpg[uk; khtl;lk; ? jpUg;bgUk;g[Jhh;
tl;lk; ? be/60 gHe;jz;lyk; fpuhkk; ? g[y vz;/364 fsk; g[wk;nghf;F epyj;jpy; ? jkpH;ehL muR tl;lhu nghf;F tuj;J mYtyfk; fl;l epykhw;wk; bra;af;nfhupaJ ? mwpf;if mDg;gpaJ ? tpLgl;l tptu';fis nfhupaJ ? Fwpj;J/ ghh;it ? 1/tl;lhu nghf;Ftuj;J mYtyh; fojk; e/f/9715-m1-17 ehs;/25/5/2017 2//,t;tYtyf mwpf;if e/f/4102-2017 M2 ehs;/19/06/17 3/khtl;l Ml;rp jiyth; mtu;fspd; Fwpg;ghiz e/f/13594-2017-M2 ehs;/ 3/8/2017 ??????
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364?y; 5/00 Vf;fh; fsk; g[wk;nghf;F epyj;jpy; tl;lhu nghf;Ftuj;J mYtyfk; fl;olk; fl;l epy khw;wk; bra;af; nfhhp jhk;guk; tl;lhu nghf;Ftuj;J mYtyh; tpz;zg;gpj;Js;sJ bjhlh;ghf ghh;it 3?y; fz;l ,t;tYtyf mwpf;if thapyhf epy khw;w gpnuuizfs; mDg;gg;gl;lJ/ nkw;fhQqk; bghUs; bjhlh;ghf ghh;it 3?y; fz;l fojj;jpy; nfhug;gl;l TLjy; tptu';fid ,j;Jld; ,izj;J mDg;gg;gLfpwJ vd;gij gzpt[ld; bjhptpj;Jf; bfhs;fpnwd;/ ,izg;g[? nkw;go j';fs; cz;ika[s;s tl;lhl;rpah;.
jpUg;bgUk;g[Jhh;/
19. Vide letter dated 04.11.2017, District Collector, Kancheepuram District, sent a proposal to the Secretary to the Government, Revenue Department, Chennai, through the Additional Chief Secretary/Commissioner of Land Administration, Chennai, for transfer of land and the same is extracted hereunder:-
mDg;g[eu; bgWeu;
jpU/gh/bghd;idah/. ,/M/g/ muR brayu;.
http://www.judis.nic.in khtl;l Ml;rpau;. tUtha;j;Jiw.
21
fh";rpg[uk; jiyikr; brayfk;.
brd;id ? 600 009/
//// cupa tHpKiwahf
TLjy; jiyik brayu; -
epy epu;thf Mizau;.
vHpyfk;.
nrg;ghf;fk;.
brd;id ? 600 005/
e/f/13594-2017-M2 ehs; 4/11/2017
ma;ah.
bghUs; ? epy khw;wk; ? fh";rpg[uk;; khtl;lk; ? jpUg;bgUk;g[Jhh;
tl;lk; ? gHe;jz;lyk; fpuhkk; ? g[y vz;/364 ? fsk; g[wk;nghf;F ? gug;g[ 0/29/5 vf;nlh; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; mikf;f ? epykhw;wk; bra;a nfhupaJ ? Kd;bkhHpt[ mDg;g[jy; ? bjhlh;ghf/ ghh;it ? 1) tl;lhu nghf;Ftuj;J mYtyh.; foj vz;/ e/f/9715-m1-2017 ehs;/25/05/2017
2) tl;lhl;rpah;. jpUg;bgUk;g[Jhh; mwpf;if e/f/4102- 2017-M2. ehs;/19/6/2017/
3) rhh; Ml;rpah; fh";rpg[uk; mth;fspd; fojk; e/f/1442-2017-m2 ehs;/17/7/2017
4) ,t;tYtyf fojk; e/f/13594-2017-M2 ehs;/21/7/2017
5) tl;lhl;rpah; jpUg;bgUk;g[Jhh; mwpf;if e/f/4102- 2017-M2 ehs;/21/8/2017
6) tUtha; nfhl;l mYtyh;. fh";rpg[uk; mth;fspd; fojk; e/f/1442-2017-m2 ehs;/01/9/2017
7) fh";rpg[uk; khtl;l tUtha; mYtyh; mth;fspd; g[yj;jzpf;if Fwpg;g[ ehs;/07/10/2017 ???????
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;af; nfhup tl;lhu nghf;Ftuj;J mYtyh; tpz;zg;gpj;Js;sJ bjhlh;ghf fh";rpg[uk; rhh; Ml;rpah; kw;Wk; jpUg;bgUk;g[Jhh; tl;lhl;rpah; Mfpnahh; g[yj;jzpf;if nkw;bfhz;L mwpf;if mDg;gpa[s;shh;/ nfl;g[ Jiw:-
http://www.judis.nic.in 22 fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364/?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;a jhk;guk; tl;lhu nghf;Ftuj;J mYtyh; nfl;g[ gotk; mspj;Js;shh;/ epyk; gw;wpa tptuk; :-
jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyk; fsk; g[wk;nghf;F vd fpuhk fzf;Ffspy; tifgLj;jg;gl;Ls;sJ/ ,g;g[yj;jpy; g[uhjd rpd;d';fs; VJkpy;iy/ nkYk; ,g;g[yj;jpy; gidkuk; ? 2. fhl;Lth kuk; ? 2. <r;rkuk; ? 3. njf;F kuk; ? 1. bjd;id kuk; ? 1. KU';if kuk; ? 1. ntg;gkuk; ? 1 cs;sJ/ nkYk; nkw;go g[yj;jpy; fpuhk bghJkf;fspd; njitf;fhf nghh;bty;?1 cs;sJ/ njitf;nfw;wthW nkw;go nghh;bty;iy ntW ,lj;jpw;F khw;wk; bra;ayhk; vd rhh; Ml;rpah; bjhptpj;Js;shh;/ nkw;go g[yj;jpd; mUnf jhH;tGj;j kpd;fk;gp bry;fpwJ/ cah; mGj;j kpd;fk;gp rhiy Xuj;jpy; bry;fpwJ/ epy khw;wk; bra;ag;gLk; g[yj;jpd; fpHf;F gFjpapy; tha;f;fhy; mikf;fg;gl ntz;Lk;/ "m1" nehl;O!; - bghJ tpsk;guk; :-
gpu!;jhg g[yk; epy khw;wk; bra;af;nfhhpa[s;sJ bjhlh;ghf be/60. gHe;jz;lyk; fpuhkj;jpy; bghJ tpsk;guk;. "V1" nehl;O!; kw;Wk; "V" ajh!;J glg;ig FWtl;l tUtha; Ma;thsu; kw;Wk; fpuhk epu;thf mYtyuhy; tpsk;guk; bra;ag;gl;ljpy;. nkw;go fpuhkj;jpy; vGj;JK:ykhd Ml;nrgiz VJk; bghJkf;fsplk; tug;bgwtpy;iy/ bghJ kf;fs; thf;FK:yk;-fpuhk eph;thf mYtyh; thf;FK:yk; :-
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;a Ml;nrgid VJk; ,y;iy vd gHe;jz;lyk; fpuhk bghJkf;fs;. tUtha; Ma;thsh; kw;Wk; fpuhk eph;thf mYtyh;Kd; thf;FK:yk; mspj;Js;sdh;/ cl;gphpt[ tptuk; :-
gpu!;jhg g[yj;jpid epy khw;wk; bra;a cs;s gug;g[ bjhlh;ghd cl;gphpt[ Mtz';fs; jahh;; bra;ag;gl;L. Kd;Tuha;t[ bra;ag;gl;Ls;sJ/ http://www.judis.nic.in 23 g[y vz; cl;gphpt[f;F Kd; g[y vz; cl;gpupt[f;F gpd;
gug;g[ (Vh;!;) tifghL gug;g[ (Vh;!;) tifghL
364 0/50/0 fsk; g[wk;nghf;F 364-1 0/20/5 fsk; g[wk;nghf;F
362-2 0/29/5 tl;lhu nghf;Ftuj;J
mYtyfk;
bkhj;jk; 0/50/0 bkhj;jk; 0/50/0
tHpfhl;og; gjpntL :-
gpu!;jhg g[yj;jpd; epykjpg;ig eph;zak; bra;a ,g;g[yj;jpd; mUfpYs;s g[yj;jpw;fhd tHpfhl;o gjpntl;od;goahd kjpg;g[ nrfh[pf;fg;gl;Ls;sJ/ epy kjpg;g[ :-
jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364-1 gug;g[ 0/29/5 Vh;!; epyj;jpw;F nkw;fz;l g[yj;jpd; fpHf;Fg; gFjpapy; mike;Js;s g[y vz;/363 ?f;F tHpfhl;o gjpntl;od;go epy kjpg;g[ nrfuk; bra;ag;gl;lJ/ mjpy; Vf;fh; xd;Wf;F U:/44.22.000-? vd cs;sJ/ ,jd;go epy khw;wk; bra;ag;gLk; 0/29/5 Vh;!; (0/73 brd;l;) epyj;jpd; kjpg;g[ U:/32.28.060-? Mfpd;wJ/ g[yj;jzpf;if fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg; gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikg;gJ bjhlh;ghf jpUg;bgUk;g[Jhh; tl;lhl;rpah; 17/6/2017 md;Wk; fh";rpg[uk; rhh; Ml;rpah; mth;fshy; 08/07/2017 md;Wk;. kw;Wk; fh";rpg[uk; khtl;l tUtha; mYtyh; mth;fshy; 07/10/2017 md;Wk; nkw;go epyk; g[yj;jzpf;if bra;ag;gl;Ls;sJ/ fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg; gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mytyfk; kw;Wk; gapw;rp ikjhdk; mikf;f fy;fpiuak; kw;Wk; cl;gpupt[ fl;lzk; Mfpatw;iw tN:ypj;Jf;bfhz;L. tUtha; epiy Miz vz;/23(V)?d;fPH; epyf;fpiuakpd;wp. fPH;f;fz;l epge;jidfSl;d; epy khw;wk; bra;a rhh;epiy mYtyh;fs; ghpe;Jiu bra;Js;sdh;/ epge;jidfs;
1/ Vw;fdnt mike;Js;s epytpay; tha;f;fhy; kPJ xU fy;btl;L mikj;J gad;gLj;j ntz;Lk;/ 2/ nkw;go g[ydpy; mike;Js;s nghh;bty;iy ntW ,lj;jpw;F khw;wk; bra;a ntz;Lk;/ vdnt. fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. http://www.judis.nic.in gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg; gug;g[ 0/50/0 24 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid jhk;guk; tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f fy;fpiuak; kw;Wk; cl;gpupt[ fl;lzk; Mfpatw;iw tN:ypj;Jf;bfhz;L. tUtha; epiy Miz vz;/23(V)?d;fPH; epyf;fpiuakpd;wp. epge;jidfSld; epy khw;wk; bra;a ghpe;Jiu bra;fpnwd; vd;gija[k;. fpuhk fzf;F efy;fs; Mfpatw;wpida[k; ,izj;jDg;gpa[s;nsd; vd;gija[k; bjuptpj;Jf; bfhs;fpnwd;/ j';fs; ek;gpf;ifa[s;s ,izg;g[ ? Mtz';fs;
khtl;l Ml;rpau;.
fh";rpg[uk;/ efy;?
1/ muR brayu;. tUtha;j;Jiw. jiyikr; brayfk;. brd;id ? 9/ 2/ tl;lhu nghf;Ftuj;J mytyh;. jhk;guk;/ 3/ tUtha; nfhl;l mYtyh;. fh";rpg[uk;/ 4/ tl;lhl;rpah;. jpUg;bgUk;g[Jhh;/ Rc.No.13594/2017/B2 dated 4.11.2017 FORM VII
1. Whether the land had been On receipt of Govt. Order, action will withdrawn from Panchayat? be taken.
2. Whether the applicant body has No been permitted to enterupon the land, if so the details of order and date of entry
3. Whether recommended for grant on Free of cost.
free of cost or on collection of market value and the reason for the same
4. Special conditions, if any to be imposed (Details of special conditions should be given)
5. Has it been inspected by DRO and if Yes, Inspection report of the District so, inspection remarks Revenue Officer is enclosed.
6. Recommendation of the District Recommended for the land transfer to Collector Regional Transport Office Department District Collector Kancheepuram Check list for Land Transfer Name of the village: Palanthandalam Taluk:Sriperumbudur District:
Kancheepuram http://www.judis.nic.in 25 Sl.No. Details
1. Survey No. and Extent of land S.No.364 and 0.29.5 Acres proposed
2. Classification of land proposed Kalam Poramboke
3. Purpose of Land Transfer To construct Regional Transport Office
4. Name of the requisitioning body Regional Transport Office
5. Application, an undertaking to abide by the conditions to be imposed by the Government under -
RSO 23(A) and consent to pay the land cost.
6. Extract of "A" Register Yes
7. Extract of Adangal Yes
8. Copy of FMB Yes
9. Copy of Combined Sketch Yes
10. Sub - Division records if sub Yes division involved
11. Copy of A1 Notice calling or objections on the proposed land Yes Transfer
12. Village Administrative Officer Yes Statement
13. Public Statement about the Yes proposals
14. Resolution of the Local Yes Authorities
15. Consent of the Head of the -
-
Department holding the lands
16. Valuation report based on sales No statistics
17. Copy of the document of the data No land
18. Extract of Guideline value Yes
19. Site Inspection Notes Tahsildar Yes Revenue Divisional Officer Yes District Revenue Officer Yes Collector (Mandatory in respect of Water Course Poramboke an - -
sensitive issues) http://www.judis.nic.in
20. Report in the prescribed Yes 26 Sl.No. Details questionnaire and narrative report (Form - I to VII)
21. Copy of Prior entry orders if any No given
22. Tree value and Building value if - -
any Recommended
23. Administrative sanction G.O.if any No
24. Withdrawal notification issued by Collector under provision of Tamilnadu Panchayat Act 1994 and publication in the District Gazette in respect of land vested with local body District Collector Kancheepuram
20. Vide letter dated 04.11.2017, District Collector, Kancheepuram District, sent a proposal to the Branch Manager, Government Branch Press, Pudukottai, and the same is extracted hereunder:-
mDg;g[eh; bgWeh;
jpU/gh/bghd;idah. ,/M.g., fpis nkyhsh;.
khtl;l Ml;rpj;jiyth; muR fpis mr;rfk;.
fh";rpg[uk;/ g[Jf;nfhl;il/
e/f/13594-2017-M2 ehs;/4/11/2017
ma;ah.
bghUs; ? epykhw;wk; ? fh";rpg[uk; khtl;lk; ? jpUg;bgUk;g[Jhh; tl;lk; ? gHe;jz;lyk; fpuhkk; ? g[y vz;/364 ? fsk; g[wk;nghf;F ? gug;g[ 0/29/5 vf;nlh; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; mikf;f ? epykhw;wk; bra;a nfhhpaJ ? Kd;bkhHpt[ mDg;g[jy; ? bjhlh;ghf/ ?????????
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. vz;/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364. fsk; g[wk;nghf;F. gug;g[ 0/29/5 vf;nlh; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; mikf;f 0/29/5 vf;nlh; epyj;jpid Cuhl;rpapd; fl;Lg;ghl;oypUe;J Cuhl;rp rl;l';fspd;goahf tpyf;fy; http://www.judis.nic.in bra;tjw;fhf tpyf;fy; mwptpf;if fh";rpg[uk; khtl;l murpjHpy;
27btspapLk;bghUl;L M';fpyk; kw;Wk; jkpH; Mfpa ,U bkhHpfspYk; mwptpf;iffis ,j;Jld; ,izj;J mDg;gp cs;nsd;/ ,jid rpwg;gpdkhff; fUjp mLj;J tUk; fh";rpg[uk; khtl;l murpjHpy; btspapLkhW nfl;Lf;bfhs;fpnwd;/ j';fs; ek;gpf;ifa[s;s.
,izg;g[ ? mwptpf;iffs; 2 efy;fs;
khtl;l Ml;rpj;jiyth;
fh";rpg[uk;
efy;/ Mgp2 cjtpahsh;. Mtzg;gphpt[. jf;f eltof;iff;F
21. Report of the District Collector, Kancheepuram District, dated 04.11.2017, is extracted hereunder:-
e/f/vz;/13594-2017-M2 ehs;/ 4/11/2017 khtl;l Ml;rpahpd; jkpH;ehL g";rhaj;J rl;l mKypypUe;J epy';fis tpyf;Fjy; gw;wpa mwptpf;if 1994k; Mz;L jkpH;ehL g";rhaj;Jfspd; rl;lj;jpy; khtl;l Ml;rpj; jiyth; mth;fSf;F tH';fg;gl;Ls;s mjpfhuj;jpd;go fh";rpg[uk; khtl;l Ml;rpah; mth;fs; nkw;go g";rhaj;Jfspd; gphpt[ 134(3)?d; fPH; ,e;j tpsk;guk; fh";rpg[uk; khtl;l murpjHpy; tpsk;guk; bra;ag;gl;l njjpapypUe;J moapy; ml;ltizapy; fz;l epyj;jpy; mjd; vjphpy; Fwpg;gpl;Ls;s gug;g[ epyj;ij nkw;go g";rhaj;Jfspd; rl;lj;jpypUe;J tpyf;fspf;fg;gLfpwJ vd mwptpf;fpwhh;/ ,e;j gug;gst[ rhpahdjhfnth my;yJ TLjyhfnth ,Uf;fyhk;/ ml;ltiz khtl;lk; ? fh";rpg[uk;
tl;lk; ? jpUg;bgUk;g[Jhh; fpuhkk; ?be/60. gHe;jz;lyk; g[y vz;/ tifghL KG tp!;jPuzk; tpyf;fg;gLk; tp!;jPuzk; (vf;nlhpy;) (vf;nlhpy;) 364 fsk; 0/50/0 0/29/5 khtl;l Ml;rpj;jiyth.;
fh";rpg[uk;/ http://www.judis.nic.in 28
22. Vide Letter No.V1/26271/2017, dated 20.12.2017, Additional Chief Secretary/Commissioner of Land Administration, Chennai, has addressed to the letter District Collector, Kancheepuram District, is extracted hereunder:-
LAND ADMINISTRATION DEPARTMENT From To The Additional Chief Secretary/ The District Collector, Commissioner of Land Administration Kancheepuram District. Ezhilagam, Chepauk, Chennai - 600 005.
Letter No.V1/26271/2017, Dated: 20.12.2017 Sir, Sub: Land Transfer Kancheepuram District - Sriperumbadur Taluk - Pazhanthandalam Village S.No.364 to an extent of 0.29.5 out of total extent of 0.50.0 hectare classified as "Kalam Poramboke" land transfer in favour of Transport Department for the construction of Tambaram Regional Transport office proposal received - Regarding.
Ref: From the District Collector, Kancheepuram Letter No.13594/2017/B2 dated 04.11.2017.
********* I invited kind attention to the reference cited.
2) In this case, the land identified for transfer is classified as Kalam Poramboke, which is un objectionable category. As per the orders issued in G.O.Ms.No.503 Revenue dated: 21.9.1999, the District Collector are competent to issue orders for transfer of minimum requirement of unobjectionable Poramboke lands to other Departments.
Hence, I request you to issue suitable orders, after, excluding http://www.judis.nic.in the suit land from the purview of the local body by publishing 29 a notification in District Gazette Yours faithfully, Sd/- G.Poongavan for Additional Chief Secretary / Commissioner of Land Administration.
// Forwarded by order// Superintendent.
23. Proceedings of the District Collector, Kancheepuram District, dated 03.01.2018, is extracted hereunder:-
fh";rpg[uk; khtl;l Ml;rpj;jiythpd; bray;Kiwfs; Kd;dpiy ? jpU/gh/bghd;idah. ,/M/g/.
br/K/e/f/13594-2017-M2 ehs;/3/01/2018 bghUs; ? epy khw;wk; ? fh";rpg[uk;; khtl;lk; ?jpUg;bgUk;g[Jhh;
tl;lk; ? gHe;jz;lyk; fpuhkk; ? g[y vz;/364 ? fsk; g[wk;nghf;F ? gug;g[ 0/29/5 vf;nlh; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; mikf;f ?
epykhw;wk; bra;J ? cj;jutpLjy; ? bjhlh;ghf/ ghh;it ? 1) tl;lhu nghf;Ftuj;J mYtyh.; foj vz;/ e/f/9715-m1-2017 ehs;/25/05/2017
2) tl;lhl;rpah;. jpUg;bgUk;g[Jhh; mwpf;if e/f/4102- 2017-M2. ehs;/19/6/2017/
3) rhh; Ml;rpah; fh";rpg[uk; mth;fspd; fojk; e/f/1442-2017-m2 ehs;/17/7/2017
4) tl;lhl;rpah; jpUg;bgUk;g[Jhh; mwpf;if e/f/4102- 2017-M2 ehs;/21/8/2017
5) tUtha; nfhl;l mYtyh;. fh";rpg[uk; mth;fspd; fojk; e/f/1442-2017-m2 ehs;/01/9/2017
6) ,t;tYtyf fojk; e/f/13594-2017-M2. ehs;/04/11/2017
7) TLjy; jiyik brayh; - epy eph;thf Mizah; nrg;ghf;fk; brd;id mth;fspd; fojk; vz;/tp1-26271-2017 ehs;/20/12/2017
8) murhzi(epiy) vz;/503. tUtha;(epK/4?1) Jiw ehs;/21/9/1999 http://www.judis.nic.in ??????????30
cj;jut[ ?
fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;af; nfhup tl;lhu nghf;Ftuj;J mYtyh; tpz;zg;gpj;Js;sJ bjhlh;ghf rhh;epiy mYtyh;fsplk; mwpf;iffs; bgwg;gl;L ghPrPyid bra;ag;gl;lJ/ fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60, gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;a jhk;guk; tl;lhu nghf;Ftuj;J mYtyh; nfl;g[ gotk; mspj;Js;shh;/ jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyk; fsk; g[wk;nghf;F vd fpuhk fzf;Ffspy; tifgLj;jg;gl;Ls;sJ/ ,g;g[yj;jpy; g[uhjd rpd;d';fs; VJkpy;iy/ nkYk; ,g;g[yj;jpy; gidkuk; ?2. fhl;Lth kuk; ?2. <r;rkuk; ?3. njf;F kuk; ? 1. bjd;id kuk; ? 1. KU';if kuk; ?1. ntg;gkuk; ?1 cs;sJ/ nkYk; nkw;go g[yj;jpy; fpuhk bghJkf;fspd; njitf;fhf nghh;bty;?1 cs;sJ/ njitf;nfw;wthW nkw;go nghh;bty;iy ntW ,lj;jpw;F khw;wk; bra;ayhk; vd rhh; Ml;rpah; bjhptpj;Js;shh;/ nkw;go g[yj;jpd; mUnf jhH;tGj;j kpd;fk;gp bry;fpwJ/ cah; mGj;j kpd;fk;gp rhiy Xuj;jpy; bry;fpwJ/ epy khw;wk; bra;ag;gLk; g[yj;jpd; fpHf;F gFjpapy; tha;f;fhy; mikf;fg;gl ntz;Lk;/ gpu!;jhg g[yk; epy khw;wk; bra;af;nfhhpa[s;sJ bjhlh;ghf be/60. gHe;jz;lyk; fpuhkj;jpy; bghJ tpsk;guk;. "V1" nehl;O!; kw;Wk; "V" ajh!;j glg;ig FWtl;l tUtha; Ma;thsu; kw;Wk; fpuhk epu;thf mYtyuhy; tpsk;guk; bra;ag;gl;ljpy;. nkw;go fpuhkj;jpy; vGj;JK:ykhd Ml;nrgid VJk; bghJkf;fsplk; tug;bgwtpy;iy/ fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg;gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f epy khw;wk; bra;a Ml;nrgid VJk; ,y;iy vd gHe;jz;lyk; fpuhk bghJkf;fs;. tUtha; Ma;thsh; kw;Wk; fpuhk eph;thf mYtyh;Kd; thf;FK:yk; mspj;Js;sdh;/ gpu!;jhg g[yj;jpid epy khw;wk; bra;a cs;s gug;g[ bjhlh;ghd cl;gphpt[ Mtz';fs; cj;njrkhf jahh; bra;ag;gl;L. Kd;Tuha;t[ bra;ag;gl;Ls;sJ/ http://www.judis.nic.in 31 g[y vz; cl;gphpt[f;F Kd; g[y vz; cl;gphpt[f;F Kd;
gug;g[ (Vh;!;) tifghL gug;g[ (Vh;!;) tifghL
364 0/50/0 fsk; g[wk;nghf;F 364-1 0/20/5 fsk; g[wk;nghf;F
364-2 0/29/5 tl;lhu
nghf;Ftuj;J
mYtyfk;
bkhj;jk; 0/50/0 bkhj;jk; 0/50/0
gpu!;jhg g[yj;jpd; epykjpg;ig eph;zak; bra;;a ,g;g[yj;jpd; mUfpYs;s g[yj;jpw;fhd tHpfhl;o gjpntl;od;goahd kjpg;g[ nrfhpf;fg;gl;Ls;sJ/ jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. g[y vz;/364-1 gug;g[ 0/29/5 Vh;!; epyj;jpw;F nkw;fz;l g[yj;jpd; fpHf;Fg; gFjpapy; mike;Js;s g[y vz;/363 ?f;F tHpfhl;o gjpntl;od;go epy kjpg;g[ nrfuk; bra;ag;gl;lJ/ mjpy; Vf;fh; xd;Wf;F U:/44.22.000-? vd cs;sJ/ ,jd;go epy khw;wk; bra;ag;gLk; 0/29/5 Vh;!; (0/73 brd;l;) epyj;jpd; kjpg;g[ U:/32.28.060-? Mfpd;wJ/ fh";rpg[uk; khtl;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg; gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f fy;fpiuak; kw;Wk; cl;gphpt[ fl;lzk; Mfpatw;iw tN:ypj;Jf;bfhz;L. tUtha; epiy Miz vz;/23(V)?d;fPH; epyf;fpiuakpd;wp. epge;jidfSld; epy khw;wk; bra;a Kd;bkhHpt[fs; TLjy; jiyik brayh; kw;Wk; epy eph;thf Mizah; mth;fspd; K:ykhf murpw;F chpa Miz ntz;o mDg;gg;gl;lJ/ nkYk;. nkw;go epyj;jpid Cuhl;rpapd; fl;Lg;ghl;oypUe;J Cuhl;rp rl;l';fspd;goahf tpyf;fy; bra;tjw;fhf. tpyf;fy; mwptpf;if fh";rpg[uk; khtl;l murpjHpy; btspapLk;bghUl;L M';fpyk; kw;Wk; jkpH; Mfpa ,U bkhHpfspYk; mwptpf;iffis fpis nkyhsh;. muR fpis mr;rfk;. g[Jf;nfhl;il mth;fSf;F mDg;gg;gl;Ls;sJ/ ,e;epiyapy;. ghh;it?y; fhQqk; fojk; K:ykhf. gpd;tUkhW bjhptpf;fg;gl;Ls;sJ/ In this case, the land identified for transfer is classified as Kalam Poramboke, which is un objectionable category. As per the orders issued in G.O.Ms.No.503 Revenue dated: 21.9.1999, the District Collector are competent to issue order for transfer of minimum requirement of unobjectionable Poramboke lands to others Departments. Hence, I request you to issue suitable orders, after, excluding the suit land from the preview of the local body by publishing a notification in District Gazette.
murhiz vz;/503. tUtha;j;Jiw ehs;21/9/1999?d;go ,ju http://www.judis.nic.in muRj;Jiw epy khw;wk; bra;a[k; neh;t[fspy; Fiwe;j gug;g[ss ;
32Ml;nrgidaw;w muR g[wk;nghf;Ffshf ,Ug;gpd; epykjpg;g[ cr;rtuk;g[ ,d;wp khtl;l Ml;rpj;jiytnu epykhw;wk; bra;J cj;jutplyhk; vd Fwpg;gplg;gl;Ls;sJ/ vdnt. nkw;go murhizapd;goa[k; TLjy; jiyik brayh; kw;Wk; epy eph;thf Mizah; mth;fspd; mwpt[iuapd;goa[k; rhh;epiy mYtyh;fspd; ghpj;Jiuapd;goa[k;. nfl;g[j;Jiwapd; mtruk; kw;Wk; mtrpak; fUjpa[k;. fh";rpg[uk; khtl;;lk;. jpUg;bgUk;g[Jhh; tl;lk;. be/60. gHe;jz;lyk; fpuhkk;. fsk; g[wk;nghf;F g[y vz;/364?y; bkhj;jg; gug;g[ 0/50/0 Vh;!; epyj;jpy; 0/29/5 Vh;!; epyj;jpid tl;lhu nghf;Ftuj;J mYtyfk; kw;Wk; gapw;rp ikjhdk; mikf;f fy;fpiuak; kw;Wk; cl;gphpt[ fl;lzk; Mfpatw;iw tN:ypj;Jf;bfhz;L. tUtha; epiy Miz vz;/23(V)d;fPH; epyf;fpiuakpd;wp. fPH;fz;l epge;jidfSld; epy khw;wk; bra;J cj;jutplg;gLfpwJ/ epge;jidfs;
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24. Resolution No.1/2017-18, passed by the Kundrathur Panchayat Union, is extracted hereunder:-
jPh;khd efy;
Fd;wj;Jhh; Cuhl;rp xd;wpaj;ijr; nrh;e;j gHe;jz;lyk; Cuhl;rpapy; ///////////////// njjpad;W /////////////////// fpHik Kw;gfy;-gpw;gfy; /////////////////// kzpf;F jiyth;-jdp mYtyh; jpU/gh/kzpkhwd; jiyikapy; Cuhl;rp kd;w mYtyfk; ,lj;jpy; eilbgw;w rhjhuz - mtru - rpwg;g[ Tl;lj;jpd; jPh;khd efy;/ jiyth; cs;gl Tl;lj;jpy; M$uhd m';fj;jpdh;fs; vz;zpf;if bghUs; 5 jPh;khdk; 18-2017?18 gHe;jz;lyk; Cuhl;rpapy; ml';fpa fsk; jPh;khdk; epiwntw;wg;gLfpwJ/ g[wk;nghf;F g[y vz;/364-2?y; bkhj;jk; tp!;jphpdk; 0/29/5 vf;nlh; jkpH;ehL muR tl;lhu nghf;Ftuj;J mYtyfk; fl;olk;
kw;wk; gapw;rp ikak; mikf;f epyk; khw;wk; bra;jpl xg;g[jy; nfhUjy;/ xg;gk; cz;ik efy;
25. Grounds raised are 1.That there should be a resolution passed by the Village Panchayats, that as per sub-section 3 of Section 134 of the Act, there was no resolution by the Village Panchayat. 2. It is the unilateral http://www.judis.nic.in 34 decision of the Collector, Kancheepuram District, 3. Obstruction to the channel, 4. Legislative expectation of the villagers, to use theland as Kalam, 5.Preservation of livelihood of farmers.
26. we are bound to consider as to whether there was any resolution passed by the Panchayat, and that process, consultation as required under Sub Section 3 of Section 134 of the Act, is satisfied, when a resolution is passed by the Panchayat.
27. As per Sub Section 4 of Section 134 of the Act, the Village Panchayat shall also have power, subject to such restrictions and control as may be prescribed, to regulate the use of any other poramboke which is at the disposal of the government, if the Village Panchayat is authorised in that behalf by an order of the government. On the facts and circumstances of this case, Section 134(4) of the Tamil Nadu Panchayats Act, 1994, is not applicable. Obstruction to the channel due to construction of Regional Transport Officer, Tambaram, is not well founded as no materials have been placed before this Court.
28. True that thrashing floors, shall vest with the Panchayat, but as per Section 134(3) of the Tamil Nadu Panchayats Act, 1994, the District Collector after consulting the Village Panchayat, may by notification, http://www.judis.nic.in 35 exclude from the operation of the said Act, any porambokes referred to in sub-section 2 of Section 134 of the Act, and may also modify or cancel such notification.
29. As per sub-section 3 of Section 134 of the Act, the Collector, after consulting the Village Panchayat, may by notifications, exclude from the operation of the Act, any porambokes referred to in sub-section (2) and may also modify or cancel the notification. Has the Collector, exercised his powers, under sub-section (3) of Section 134 of the Act? We have given our due consideration to the above. After going through the files produced, we have extracted the relevant proceedings and we find that due procedure, has been followed. There is a resolution passed by the Panchayat and thus there is consultation. Modification has been issued and publication has been effected.
30. Additional Chief Secretary, Government of Tamil Nadu, has been addressed and thereafter, the District Collector, Kancheepuram District, has passed the order dated 03.01.2018, allocating an extent of 0.29.5 acres, out of 0.50.0 acres, in Survey No.364, in Pazhanthandalam Village, Sriperumbadur Taluk, Kancheepuram District. Statutory provisions, have been duly followed and that there is no infraction.
http://www.judis.nic.in 36
31. Writ Court can interfere, not on the decision taken by the authorities, but on the decision making process. Giving our due consideration to the process, which we have considered, we are of the view that there is no illegality or irregularity.
32. Material on record discloses that after following due procedure, orders have been issued by the District Collector to the Transport Department, for construction of the Regional Transport Office, Tambaram, for the welfare of public. It could be seen that not the entire extent of land classified as 'Kalam' has been allotted to the Transport Department. Only an extent of 0.29.5 Ares is allotted out of 0.50.0 Ares in S.No.364, Pazhathandalam Village, Sriperumbadur Taluk, Kancheepuram District.
Contentions made in the supporting affidavit, cannot be accepted in the light of the procedure followed by the respondents. There are no merits in the writ petition.
33. In view of the above, the present Writ Petition is dismissed. No Costs. Consequently, the connected writ miscellaneous petitions are closed.
(S.M.K., J.) (S.P., J.) 20.08.2018 Index: Yes Internet: Yes skm/dm http://www.judis.nic.in 37 To
1.The District Collector Kancheepuram District.
2.The Revenue Divisional Officer, Kancheepuram Kancheepuram District.
3.The Tahsildar, Sriperumbadur Taluk, Kancheepuram District.
4.The Revenue Inspector, Padapai, Kundrathur Union, Sriperumbadur Taluk, Kancheepuram District.
5.The Regional Transport Officer, Tambaram RTO office Tambaram Kancheepuram District.
6.The Village Administrative Officer, Palanthandalam Village, Sriperumbadur Taluk, Kancheepuram District.
7.The Palanthandalam Panchayat, rep by the Block Development Officer, Padappai, Sriperumbadur Taluk, Kancheepuram District.
http://www.judis.nic.in 38 S.MANIKUMAR,J.
AND SUBRAMONIUM PRASAD, J.
skm/dm WP.No.12672 of 2018 W.M.P.Nos.14800 and 14801 of 2018 20.08.2018 http://www.judis.nic.in