Madras High Court
Tamil Nadu All Department Officials vs The District Collector on 19 November, 2018
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.11.2018
CORAM
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
W.P.No.13035 of 2004
Tamil Nadu All department officials
Association, No.1 Meenakshi Nagar,
Hosur 635 109, Krishnagiri District,
represented by its District President,
V.R.Duraisami ...Petitioner
Vs.
1.The District Collector,
Krishnagiri District.
2.The Special Commissioner and Commissioner
for Land Administration, Chepauk, Madras 5.
3.The President, Achiettu palli Panchayat,
Mathigiri post, Hosur taluk,
Krishnagiri District. ...Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Certiorarified Mandamus or any other
appropriate writ or direction to call for the records on the file of the
District Collector, Krishnagiri in Roc.No.69587/89/H3/ dated
21.04.2004, and quash the same as illegal, incompetent, irregular
and totally without jurisdiction and to direct the respondent NO.1 to
allot house site to the members of the petitioner's association
situate at Naligabetta Agraharam, Dharmapuri District.
For Petitioner : Mr.Raghavachari
For Respondents : Mr.G.B.Rajesh,
Government Advocate
http://www.judis.nic.in
2
ORDER
The relief sought for in this writ petition is for issuance of Writ of Certiorarified Mandamus to call for the records on the file of the District Collector, Krishnagiri in Roc.No.69587/89/H3, dated 21.04.2004, and quash the same as illegal, incompetent, irregular and totally without jurisdiction and to direct the first respondent to allot house site to the members of the petitioner's association situated at Naligabetta Agraharam, Dharmapuri District.
2. The case of the petitioner is that, it is an Association of Government Staff and this writ petition has been filed challenging the order of the first respondent / The District Collector, dated 21.04.2004. By the said order, the first respondent has rejected the claim of the petitioner for assignment of land for housing site for the members of the petitioner's society.
3. Aggrieved over the aforesaid order passed by the first respondent dated 21.04.2004, the petitioner's society filed this writ petition.
http://www.judis.nic.in
4. I have heard Mr.Raghavacheri, learned counsel for the 3 petitioner, Mr.G.B.Rajesh, learned Government Advocate appearing for the respondents and perused the materials placed before this court.
5. In the impugned order, it is mentioned by the first respondent that, there is no such association as styled in the name of the petitioner that has been functioning in the District of Krishnagiri and that apart, the request made by the petitioner's association for the grant of assignment of land for housing plots for the members of the association is not feasible for compliance.
6. In this context, it is the submission of the learned counsel appearing for the petitioner that, already an undertaking was given by the respondents in the earlier writ petition in WP No.16137 of 1989, where, the petitioner sought for the allotment of house sites to his members, who are the retired Government Servants. However, deviating from the undertaking already given by the first respondent, it has rejected the claim of the petitioner's association for the allotment of plots of house sites to the members of the association.
7. It is the further submission of the learned counsel http://www.judis.nic.in 4 appearing for the petitioner that, in the counter affidavit filed herein dated 28.09.2004, it has been stated that, poramboke lands are required for public purposes in Krishnagiri District, which has been newly formed.
8. When that being the position, the refusal to give house site to the petitioner association's members, may not be justifiable. Therefore, the said order of the first respondent dated 21.04.2004 is liable to be interfered with.
9. However, per contra, Mr.G.B.Rajesh, the learned Government Advocate has produced the Government order in G.O.No.122/Revenue, dated 21.02.2006 in Na.Ka.18037/2018/H3. By relying upon the abovesaid Government order as well as the proceedings referred to above, the learned Government advocate would submit that, the Government already decided and imposed a ban that, even lease hold right cannot be granted in the Government lands in two Taluks, namely, Hosur and Thenkanikottai, which are the adjacent Taluks to Bangalore city as the cost of the land has been heavily escalated and therefore, such a valuable land cannot be given even for lease. When that being the position, seeking of allotment of house plots for the members of the http://www.judis.nic.in 5 petitioner's in these two taluks is absolutely not possible.
10. The learned Government advocate by relying upon the subsequent communication dated 20.07.2018, also would submit that, only for public purpose, some of the lands in that taluks are being utilised and not even a single allotment has been made for the retired Government servants as claimed by the petitioner's association and moreover, the members of the petitioner's association are not eligible to claim the allotment of Government land under landless poor category, as none of the members of the petitioner's association would come within the purview of landless poor category as most of them are having properties including house properties in the city of Hosur and outskirts. Therefore, the learned Government Advocate would submit that, the impugned order is justifiable and the claim made by the petitioner for allotment of house sites / land is not feasible for compliance and moreover, they are not entitled or eligible to claim such a benefit.
11. I have considered the rival submissions made by the learned counsels appearing for both sides and also perused the materials placed before this Court.
12. As rightly pointed out by the learned Government http://www.judis.nic.in 6 Advocate, in G.O.No.122/Revenue, dated 21.02.2006, the Government has taken a decision not to allot Government land either by way of assignment or by way of lease. In order to appreciate the same, the contents of the said G.O. is extracted hereunder:
Miz nkny xd;wpy; gof;fg;gl;l fojj;jpy;. fpUc&;zfphp khtl;lk; XNh; kw;Wk; bjd;fdpf;nfhl;il tl;l';fs; bg';fS:Uf;F mUfhikapy; cs;sjhy;/ nkw;go ,U tl;l';fspy; cs;s epy';fspd; kjpg;g[ kpft[k; mjpfkhf cs;sJ vd;Wk;. jw;nghJ nkw;go ,uz;L tl;l';fspYs;s epy';fis xg;gil bra;tJ bjhlh;ghf jilahiz cs;sJ vd;Wk; kpjg;g[kpf;f muR epy';fis jdpahUf;Fk;. Ou!;Lf;Fk; Fj;jiff;F tH';Ftjpy; ,Ue;J ghJfhg;gJ[ kpf mtrpak; vd;gjhy;. nkw;go ,uz;L tl;l';fspy; epYiyapYs;s Fj;jifg; gpnuuizfs; muR cj;jut[ bgw;wgpd;jhd; Fj;jiff;F tplg;gl ntz;Lk; vd;Wk;. vdnt. ,J bjhlh;ghf cah;kl;lf;FG xd;wpid mikj;J Fj;jif tH';FtJ bjhlh;ghf ghprPyid bra;ayhk; vd fpUc&;zfphp khtl;lhl;rpah; bjhptpj;Js;shh;.
2/epyepht ; hf Mizah; nkny ,uz;oy; gof;fg;gl;l jdJ mwpf;ifapy; bg';fS:Uf;F mUfpy; cs;s XNh; kw;Wk; bjd;fdpf;nfhl;il tl;l';fspy; cs;s kjpg;g[kpff; epy';fis jdpahh; epWtd';fSf;F Fj;jiff;F tH';FtJ crpjky;y vd;Wk;. XNh; kw;Wk; bjd;fdpf;nfhl;il Mfpa ,U tl;l';fspYs;s epy';fis xg;gil bra;a kw;Wk; Fj;jiff;F tH';f jiltpjpj;J Miz gpwg;gpf;f murpw;F ghpe;Jiu bra;aJs;shh;/ 3/nkny K:dw; py; gof;fg;gl;l murhizapy; fpUc&;zfphp khtl;lk;. XNh; kw;Wk; bjd;fdpfn; fhl;il tl;l';fs; kiyg;gpunjr';fshf mwptpf;if bra;ag;gl;Ls;sd/ 4/nkw;go fpUc&;zfphp khtl;l Ml;rpah; kw;Wk; rpwg;g[ http://www.judis.nic.in Mizah; kw;Wk; epyeph;thf Mizahpd; ghpe;Jiufs; murhy; Ma;t[ 7 bra;ag;gl;lJ/ 5/epyeph;thf Mizah; ghpe;Jiuapid Vw;W. fpUc&;zfphp khtl;lj;jpy; XNh; kw;Wk; bjd;fdpf;nfhl;il Mfpa ,U tl;l';fspy; cs;s muR g[wepy';fis tUtha; epiy Miz vz;/24 ,d; fPH; Fj;jiff;F tH';f jil tpjpj;J ,jd;K:yk; muR MizapLfpwJ.
(Msehpd; Mizg;go) v!;. Mjpnrc&ad;
muR brayhsh;
/
13. Since the petitioner is very specific about the allotment of land in two villages called Sennathur Village and Naligabetta Agraharam, the report to that effect by way of the proceeding dated 20.07.2018 has been given by the first respondent/District Collector to the learned Government Advocate and the relevant portion of the letter is extracted hereunder:
epy xg;gil tH';ff; nfhUk; brd;dj;J}h; kw;Wk; ehypfbgl;lk; mf;ucwhuk; fpuhk';fspy; cs;s muR g[wk;nghf;F epy';fspy; jw;nghija epiy fPH;ff; z;lthW cs;sJ/ 1/ XNh; tl;lk; brd;dj;J}h; fpuhkk; rh;nt vz;/763 ?y; tp!;/1/13/5 bcwf;nlh; epyKk;. rh;nt vz;.765 y; 5/22/5 bcwf;nlh; epyKk;. rh;nt vz;.769y; tp!;/ 1/46/5 bcwf;nlh; epyKk;. rh;nt vz;/770 /y; tp!; 0/69/5 bcwf;lh; epyKk; rh;nt vz;/771 ?y; tp!; 0/79/5 bcwf;nlh; epyKk;. Rh;nt vz;/ 773 y; tp!; 0/42/0 bcwf;nlh; epyKk;/ rh;nt vz;/775-2y; tp!; 0/26/0 bcwf;nlh; epyKk; rh;nt vz;/ 821 y; 3/23/0 bcwf;nlh; epyk; kw;Wk; rh;nt vz;/714-2 y; tp!; 0/78/5 bcwf;nlh; epyKk;. nrh;e;J Mf bkhj;jk; 14/01/0 bcwf;nlh; (34/60 Vf;fh;) epyk; jph;it Vw;glhj jhpR (fy;yh';Fj;J) http://www.judis.nic.in vd fpuhk fzf;Ffspy; jhf;fyhfp[as;sJ/ ,jpy; rh;nt vz;/763 y; tp!;8
0/74/5 bcwf;nlh; (1/84 Vf;fh;) epyk; kl;;Lk; xU';fpize;j ePjpkd;wk; kw;Wk; ePjpgjpfs; FoapUg;g[ mikf;Fk; bghUl;L ePjpj; Jiwf;F epykhw;Wk; bra;J tH';fg;gl;Ls;sJ/ rh;nt vz;/773-1y; tp!;/ 0/42/0 bcwf;nlh; (1/03 Vf;fh;) epyj;jpy; muR cUJ cah;epiyg;gs;sp kw;Wk; khepy tzpfthp mYtyfk; fl;lg;gl;L ,a';fp tUfpd;wd/ rh;nt vz;/765 y; tp!;/0/30/0 bcwf;nlh; epyk; kw;Wk; rh;nt vz;/770 y; tp!; 0/43/0 bcwf;nlh; epyKk; nrh;e;j bkhj;jk; 0/73/0 bcwf;nlh; (1/80 Vf;fh;) epyk; fy;tpj; Jiwf;F tH';fg;gl;L ,jpy; muR eLepiyg;gs;sp ,a';fp tUfpwJ/ nkYk; ,jpy; Rkhh; 1500 egh;fs; Mf;fpukpg;g[ bra;J tPLfs; fl;o FLk;gj;Jld; trpj;J tUfpd;wdh;/ kPjKs;s epyk; nkLgs;s';fshft[k;. jhprhft[k; cs;sJ/ nkw;fz;l epy';fspy; rh;nt vz;/770. 771. 773. 775. Mfpait jilahiz g[j;jfj;jpy; gjpag;gl;Ls;s epy';fshFk;. (Prohibitory Order Book) 2/XNh; tl;lk;. ehypfbgl;lk; mf;ucwhuk; fpuhk rh;nt vz;.20- 1 y; 0/64/0 bcwf;nlh; epyKk;. Rh;nt vz;/ 20-2 y; tp!;/0/58/5 bcwf;nlh;
epyKk;. Rh;nt vz;/ 20-3y; tp!; 1/13/5 bcwf;nlh; epyKk;. Rh;nt vz; 20- 4y; tp!; 2/85/0 bcwf;nlh; epyKk;. rh;nt vz;/ 21-2 yp tp!; 0/86/0 bcwf;nlh; epyKk;. Rh;nt vz;21-3 yp tp!; 1/02/0 bcwf;nlh; epyk; kw;Wk; rh;nt vz; 21-4 tp!; 1/61/0 bcwf;nlh; epyKk; nrh;e;J Mfbkhj;jk; 8/70/0 bcwf;nlh; (21/49 Vf;fh;) epyk; muR g[wk;nghf;F jPh;it Vw;glhj jhpR (fy; fuL) vdt[k; fpuhk fzf;Ffspy; jhf;fyhfp cs;sJ/ ,e;epyk; KGtJk; nkL gs;s';fshft[k; M';fh';nf ghiwfs; epiwe;Jk; Kl;g[jh;fSld; fhzg;gLfpd;wJ/ ,e;epyk; XNh;. to jh;kg[hp bry;Yk; khepy beLrhiyapid xl;o mike;Js;sJ/ ,jpy Mf;fpukpg;g[fs; Vjk; ,y;iy/ 3/brd;dj;Jh; fpuhk; XNh; efuhl;rp vy;iyf;Fs; mike;Js;sJ/ ,jpy; bgUk; gFjp jilahizg; g[j;jfj;jpy; gjpag;gl;l epykhft[k;. xU';fpize;j ePjpkd;wk; kw;Wk; ePjpgjpfs; FoapUg;g[ fl;l epyk; tH';fg;gl;Lk; kw;Wk; fy;tpj; Jiw. khepy tzpfthpj; Jiw mYtyf';fs; ,a';fp tUfpd;wd/ nkYk; ehypfbgl;lk; mf;ucwhuk; fpuhkj;jpy; cs;s nkw;go epyk; XNh; efuj;jpypUe;J Rkhh; 1/5 fp/kP J}uj;jpy; mike;Js;sJ/ ,e;epyk; khepy njrpa beLrhiyia xl;o mike;Js;sjhYk;. XNh; efuk; tsh;e;J tUk; bjhHpy; tsk;kpff; efuk; vd;gjhYk; ,e;epyj;jpd; epy kjpg;g[ kpft[k; mjpfkhft[k; cs;sjhy; ,ytr tPl;Lkidg;gl;llh tH';f http://www.judis.nic.in eph;zapf;fg;gl;Ls;s jFjpahd tUkhd tuk;gpw;Fs; muR Chpah;fs; 9
tUtjpy;iy.
nkYk; ,j;Jld; nkw;fz;l g[y vz;fSf;fhd fpuhk fzf;Ffspd; Mtz';fs; murhiz efy; Mfpatw;wpid ,j;Jld; j';fspd; nkyhd ghprPyidf;F rkh;gpj;Js;nsd; vd;gijj; bjhptpj;Jf;bfhs;fpnwd;/
14. On perusal of this Government Order as well as the communication referred to above, it become clear that, first of all, no Government land would be assigned under landless poor category in Hosur and Thenkanikottai Taluk because of the ban imposed by the Government. In fact, in the two villages, namely, Sennathur Village and Naligabetta Agraharam, as claimed by the petitioner, there is no excess land or waste land available for the purpose of assignment.
15. Moreover, only for the public purpose, the Government lands are being utilised and therefore, it cannot be given to the landless poor category or to the members of the petitioner's, who are claimed to be the retired Government servants.
16. Further, as submitted by the learned Government advocate appearing for the respondents, none of the members of the petitioner's association would be eligible to claim the assignment http://www.judis.nic.in 10 under the landless poor category, as the income should be less than Rs.16,000/- per annum. Moreover, it is the claim of the respondent that most of the members of the petitioners are well settled, since they are having land or household property either in the town of Hosur or in the outskirts and in the vicinity of the town and taluk. Therefore, for all these reasons, according to the learned Government Advocate, that the plea of the petitioner rejected by the first respondent can be fully justified.
17. The said contention of the learned Government advocate can be accepted in view of the factual position and therefore, the petitioner cannot seek any indulgence of this Court as against the impugned order, since it is not a matter of right to seek for allotment of house site from the Government.
18. For all these reasons, this writ petition fails, therefore, it is dismissed. There shall be no order as to costs. Consequently, connected miscellaneous petition, if any, is closed.
19.11.2018 Index : Yes/No Speaking Order/ Non-speaking Order http://www.judis.nic.in 11 bga/pds To
1.The District Collector, Krishnagiri District.
2.The Special Commissioner and Commissioner for Land Administration, Chepauk, Madras 5.
3.The President, Achiettu palli Panchayat, Mathigiri post, Hosur taluk, Krishnagiri District. http://www.judis.nic.in 12 R.SURESH KUMAR, J.
bga/pds W.P.No.13035 of 2004 Dated : 19.11.2018 http://www.judis.nic.in