Madras High Court
S.Chidambaram vs / on 13 November, 2019
Author: G.Jayachandran
Bench: G.Jayachandran
W.P.Nos.31116 & 31118 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 13.11.2019
CORAM:
THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
Writ Petition Nos.31116 & 31118 of 2019
and W.M.P.Nos.31239 31240 of 2019
S.Chidambaram .. Petitioner in W.P.No.31116/2019
S.Annamalai .. Petitioner in W.P.No.31118/2019
/versus/
1.State of Tamil Nadu
Rep.by its Secretary to the Government,
Revenue and Disaster Management Department,
ULC (1.(2)) Wing, Fort St.George,
Chennai-600 009.
2.The Special Commissioner and Commissioner,
for Urban Land Ceiling and Urban Land Tax,
Ezhilagam, Chepauk,
Chennai-600 005.
3.The Assistant Commissioner,
Urban Land Tax,
Alandur (E)
No.153, Karunikar Street, Adambakkam,
Chennai-600 088. .. Respondents in both WPs
Common Prayer: Writ Petitions are filed under Article 226 of the
Constitution of India, to issue a Writ of Mandamus, directing the 1st
respondent to pass an appropriate orders after giving opportunity of being
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W.P.Nos.31116 & 31118 of 2019
heard to the petitioner and according to law on the file
Na.Ka.B.Nos.749/2009 and 748/2009 dated 29.05.2019 respectively.
For petitioner : Mr.K.Chandrasekaran (both cases)
For Respondents : Mr.N.Inbanathan
AGP for R1 to R3 (both cases)
COMMON ORDER
The petitioners herein who have purchased unapproved plot on 14.07.2000, have made the applications to the 3rd respondent to regularize the plots under the Innocent Purchaser Scheme. The 3rd respondent on receiving the applications has caused notice to the petitioner on 29.05.2019 directed them to appear in person on 03.07.2019 with all relevant documents. The petitioners have appeared before the 3rd respondent and submitted all the relevant documents for necessary action for regularisation under the Innocent Purchaser Scheme. In spite of furnishing all the relevant documents, till date the 1st respondent has not passed any order. Hence, the present writ petition seeking Mandamus to dispose of his representation dated 28.05.2019 on merits.
2. From the records, this Court finds that on the representation of the petitioners herein dated 28.05.2019, the 3rd respondent has caused 2/4 http://www.judis.nic.in W.P.Nos.31116 & 31118 of 2019 notice under Na.Ka.No.749/00 dated 29.05.2019. The petitioners have participated in the enquiry and produced the documents. So far no order has been passed in the said proceedings. Hence, it is suffice to direct the 1 st respondent herein to pass appropriate orders based on the applications and documents produced by the petitioners. If necessary, the petitioners can be called to produce any documents for clarification. In any event, orders in their representations shall be passed within a period of eight weeks from today.
3. With the above direction, these writ petitions are disposed of. Consequently, the connected miscellaneous petitions are also closed. No costs.
13.11.2019 Speaking Order / Non-Speaking Order Index : yes/no Internet : yes/no rpl To
1.The Secretary to the Government, State of Tamil Nadu Revenue and Disaster Management Department, ULC (1.(2)) Wing, Fort St.George, 3/4 http://www.judis.nic.in W.P.Nos.31116 & 31118 of 2019 Chennai-600 009.
Dr.G.JAYACHANDRAN,J.
rpl
2.The Special Commissioner and Commissioner, for Urban Land Ceiling and Urban Land Tax, Ezhilagam, Chepauk, Chennai-600 005.
3.The Assistant Commissioner, Urban Land Tax, Alandur (E) No.153, Karunikar Street, Adambakkam, Chennai-600 088.
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