Madras High Court
C.Bhaskaran vs The Principal Secretary/ on 30 September, 2024
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) No.23175 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 30.09.2024
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD) No.23175 of 2024
C.Bhaskaran .. Petitioner
Vs.
1.The Principal Secretary/
Commissioner of Land Reforms,
Commissionerate of Urban Land Ceiling
and Urban Tax Department,
Chepauk, Chennai-600 005.
2.The Assistant Commissioner,
Land Reforms and Urban Land Tax Department,
Trichy. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Mandamus, directing the first respondent
to regularize the lands purchased by the petitioner to an extent of 11,377
Sq.ft (Plot Nos.52, 53 and 54) in Survey No.1308/18, New Survey No.
158/18, Ward No.35, Ganga Nagar, Edamalaipatti Pudur Village, Trichy
District which were acquired by the Government under the Land ceiling
Act on payment of necessary fees/charges as directed by the respondents
within a time frame as stipulated by this Court.
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https://www.mhc.tn.gov.in/judis
W.P.(MD) No.23175 of 2024
For Petitioner : Mr.V.Veerapandian
for M/s.Vastkaw Associates
For Respondents : Mr.P.Thambidurai
Government Advocate
ORDER
The petitioner has filed this writ petition for a mandamus directing the first respondent to regularize the lands purchased by the petitioner to an extent of 11,377 Sq.ft (Plot Nos.52, 53 and 54) in Survey No.1308/18, New Survey No.158/18, Ward No.35, Ganga Nagar, Edamalaipatti Pudur Village, Trichy District which were acquired by the Government under the Land ceiling Act on payment of necessary fees/charges as directed by the respondents.
2. It is informed by the learned Government Advocate that the second respondent has already held an enquiry in which the petitioner has participated and the matter has been escalated to the first respondent, who will pass orders within a period of one month from the date of receipt of a copy of this order.
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3. Recording the above, this Writ Petition is disposed of. No costs.
30.09.2024 NCC : Yes/No Index : Yes/No Internet : Yes abr To
1.The Principal Secretary/ Commissioner of Land Reforms, Commissionerate of Urban Land Ceiling and Urban Tax Department, Chepauk, Chennai-600 005.
2.The Assistant Commissioner, Land Reforms and Urban Land Tax Department, Trichy.
_________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.(MD) No.23175 of 2024 P.T.ASHA, J.
abr W.P.(MD) No.23175 of 2024 Dated: 30.09.2024 _________ Page 4 of 4 https://www.mhc.tn.gov.in/judis