Madras High Court
V.S.Kumarasamy vs The Government Of Tamil Nadu on 22 February, 2012
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.2.2012
CORAM
THE HON'BLE MR.JUSTICE M.JAICHANDREN
W.P.No.10571 of 2005, W.P.No.10572 of 2005, W.P.No.9093 of 2005, W.P.No.9094 of 2005, W.P.No.10003 of 2005, W.P.No.11599 of 2005, W.P.No.11600 of 2005, W.P.No.12064 of 2005, W.P.No.12435 of 2005, W.P.No.14536 of 2005, W.P.No.14988 of 2005, W.P.No.15815 of 2005, W.P.No.15979 of 2005, W.P.No.16059 of 2005, W.P.No.17263 of 2005, W.P.No.20952 of 2005, W.P.No.21196 of 2005, W.P.No.21360 of 2005, W.P.No.22213 of 2005, W.P.No.22743 of 2005, W.P.No.23012 of 2005, W.P.No.26912 of 2005, W.P.No.27237 of 2005, W.P.No.28334 of 2005, W.P.No.37158 of 2005, W.P.No.37198 of 2005, W.P.No.37211 of 2005, W.P.No.37279 of 2005, W.P.No.37441 of 2005, W.P.No.37682 of 2005, W.P.No.37782 of 2005, W.P.No.38794 of 2005, W.P.No.713 of 2006, W.P.No.714 of 2006, W.P.No.1652 of 2006, W.P.No.7511 of 2006, W.P.No.7743 of 2006, W.P.No.8069 of 2006, W.P.No.8358 of 2006, W.P.No.8459 of 2006, W.P.No.8813 of 2006, W.P.No.8814 of 2006, W.P.No.8917 of 2006, W.P.No.8960 of 2006, W.P.No.9443 of 2006, W.P.No.9452 of 2006, W.P.No.9806 of 2006, W.P.No.9820 of 2006, W.P.No.9821 of 2006, W.P.No.9883 of 2006, W.P.No.9884 of 2006, W.P.No.9885 of 2006, W.P.No.9925 of 2006, W.P.No.9945 of 2006, W.P.No.9955 of 2006, W.P.No.34596 of 2006, W.P.No.34632 of 2005, W.P.No.39470 of 2005, W.P.No.41024 of 2005
and
W.P.M.P.No.11478 of 2005, W.P.M.P.No.11481 of 2005, W.P.M.P.No.11479 of 2005, W.P.M.P.No.11482 of 2005, W.P.M.P.No.9879 of 2005, W.P.M.P.No.9881 of 2005, W.P.M.P.No.10848 of 2005, W.P.M.P.No.12645 of 2005, W.P.M.P.No.12646 of 2005, W.P.M.P.No.12648 of 2005, W.P.M.P.No.12649 of 2005, W.P.M.P.No.13187 of 2005, W.P.M.P.No.13589 of 2005, W.P.M.P.No.13590 of 2005, W.P.M.P.No.l6303 of 2005, W.P.M.P.No.17252 of 2005, W.P.M.P.No.17406 of 2005, W.P.M.P.No.17479 of 2005, W.P.M.P.No.18741 of 2005, W.P.M.P.No.22853 of 2005, W.P.M.P.No.23286 of 2005, W.P.M.P.No.24211 of 2005, W.P.M.P.No.24775 of 2005, W.P.M.P.No.25096 of 2005, W.P.M.P.No.29332 of 2005, W.P.M.P.No.29672 of 2005, W.P.M.P.No.39789 of 2005, W.P.M.P.No.39915 of 2005, W.P.M.P.No.40125 of 2005, W.P.M.P.No.40338 of 2005, W.P.M.P.No.40446 of 2005, W.P.M.P.No.40447 of 2005, W.P.M.P.No.41536 of 2005, W.P.M.P.No.1864 of 2005, W.P.M.P.No.8255 of 2006, W.P.M.P.No.8513 of 2006, W.P.M.P.No.8991 of 2006, W.P.M.P.No.9280 of 2006, W.P.M.P.No.9282 of 2006, W.P.M.P.No.9749 of 2006, W.P.M.P.No.9751 of 2006, W.P.M.P.No.9872 of 2006, W.P.M.P.No.9916 of 2006, W.P.M.P.No.10458 of 2006, W.P.M.P.No.10480 of 2006, W.P.M.P.No.10952 of 2006, W.P.M.P.No.10953 of 2006, W.P.M.P.No.10968 of 2006, W.P.M.P.No.10971 of 2006, W.P.M.P.No.10969 of 2006, W.P.M.P.No.10972 of 2006, W.P.M.P.No.11073 of 2006, W.P.M.P.No.11075 of 2006, W.P.M.P.No.11076 of 2006, W.P.M.P.No.11078 of 2006, W.P.M.P.No.11079 of 2006, W.P.M.P.No.11164 of 2006, W.P.M.P.No.11165 of 2006, W.P.M.P.No.11191 of 2006, W.P.M.P.No.11209 of 2006, W.P.M.P.No.11210 of 2006, W.P.M.P.No.11211 of 2006, W.P.M.P.No.37508 of 2005, W.P.M.P.No.37551 of 2005, W.P.M.P.No.42297 of 2005 and W.P.M.P.No.44083 of 2005
W.P.No.10571 of 2005:
V.S.Kumarasamy .. Petitioner
vs.
1. The Government of Tamil Nadu
rep. By its Secretary
Housing and Urban Development
Department, Fort St. George,
Chennai-9
2. The Sub Registrar
Thiruporur,
Chengleput Taluk
Kancheepuram District
3. The Chennai Metropolitan Development
Authority, Gandhiirvin Road
Egmore, Chennai-8 .. Respondents
This writ petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorarified Mandamus calling for the records of the first respondent, the state of Tamil Nadu relating to G.O.Ms.No.241, Housing and Urban Development (UD 3/1) Department, dated 19.9.2003 and quash the same as illegal and ultra vires and further direct the second respondent to register the document of sale deed relating to S.Nos.1253, 1254/5, 1251/1A in Thaiyur village, Chengalpet Taluk, and District by way of agricultural lands for the total extent of 2 acres 03 cents without any recourse to G.O.Ms.No.241, Housing and Urban Development UD 3/1) Department, dated 19.9.2003 in favour of S.Fathima Jaya Mary or her nominee or nominees.
W.P.No.10571 of 2005
For petitioner : Mr.R.Rajarathinam
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W)
for R1 and R2
Mr.C.Johnson for R3
W.P.No.37158 of 2005:
For petitioner : Mr.S.Raghunathan
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W)
W.P.No.7511 of 2006:
For petitioner : Mr.S.Rajasekar
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W)
W.P.No.713 of 2006, W.P.No.714 of 2006:
For petitioner : Mr.K.Premkumar
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1, R2, R3 & R5
Mr.K.Raja Shrinivas
Mr.M.Karthikeyan for R4
W.P.No.37441 of 2005 & W.P.No.39470 of 2005:
For petitioners : Mr.S.Sethuraman
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 to R3
Mr.C.Johnson for R4
W.P.No.37279 of 2005:
For petitioner : Mr.K.Premkumar
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 to R3
Mr.C.Johnson for R4
W.P.No.37198 of 2005:
For petitioner : Mr.T.Kalaichezhian
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.37211 of 2005:
For petitioner : Mr.T.Kalaichezhian
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.1652 of 2006:
For petitioner : Mr.A.Abdul Ravoof
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 to R3
Mr.K.Rajashrinivas
M.Karthikeyan for R4
W.P.No.37782 of 2005:
For petitioner : Mr.Y.Jyothish Chander
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.38794 of 2005:
For petitioner : Mr.K.Premkumar
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 to R3
Mr.C.Johnson for R4
W.P.No.37682 of 2005:
For petitioner : Mr.P.Seshadri
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.14536 of 2005 & W.P.No.9452 of 2006:
For petitioner : Mr.N.Subbarayalu
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.K.Rajashrinivas for R3
W.P.No.12435 of 2005:
For petitioner : Mr.K.Ramakrishnan
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.12064 of 2005 & W.P.No.34596 of 2005:
For petitioner : Mr.R.Saravana Kumar
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.11599 of 2005 and W.P.No.11600 of 2005:
For petitioners : Mr.V.John Aquinas
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.20952 of 2005, W.P.No.28334 of 2005,
W.P.No.15815 of 2005, W.P.No.9094 of 2005,
W.P.No.9093 of 2005 & W.P.No.34632 of 2005:
For petitioners : Mr.A.Abdul Ravoof
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1, R2 and R3
Mr.C.Johnson for R4
W.P.No.10003 of 2005:
For petitioners : Mr.P.Raja
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.27237 of 2005:
For petitioners : Mr.K.Manikandan
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 to R3
Mr.C.Johnson for R4
W.P.No.17263 of 2005:
For petitioner : Mr.K.Premkumar
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.16059 of 2005, W.P.No.26912 of 2005
W.P.No.23012 of 2005, W.P.No.22213 of 2005 &
W.P.No.15979 of 2005
For petitioner : Mr.N.Subbarayalu
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.22743 of 2005:
For petitioner : Mr.T.Kalaichezhian
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.C.Johnson for R3
W.P.No.21360 of 2005 & W.P.No.9883 of 2006:
For petitioner : Mr.M.L.Ganesh
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W)
W.P.No.21196 of 2005:
For petitioner : Mr.A.K.Kumaraswamy
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1, R2 and R3
Mr.C.Johnson for R4
W.P.No.14988 of 2005:
For petitioner : Mr.Sankar Ramasamy
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1, and R2
Mr.C.Johnson for R3
W.P.No.8917 of 2006:
For petitioner : Mr.B.Thayaparan
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1, and R2
Mr.K.Rajashrinivas for R3
W.P.No.8960 of 2006:
For petitioner : Mr.A.Thayaparan
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1, and R2
Mr.K.Rajashrinivas for R3
W.P.Nos.8358 and 8359 of 2006 & W.P.No.8069 of 2006:
For petitioner : Mr.S.Rajasekar
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1, and R2
Mr.K.Rajashrinivas for R3
W.P.No.8813 of 2006 & W.P.No.8814 of 2006:
For petitioner : Mr.S.Sethuraman
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R3
Mr.K.Rajashrinivas for R4
W.P.No.9884 of 2006, W.P.No.9885 of 2006,
W.P.No.9806 of 2006, W.P.No.9925 of 2006,
W.P.Nos.9820 & 9821 of 2006:
For petitioners : Mr.Y.Jyothish Chander
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 and R2
Mr.K.Rajashrinivas for R3
W.P.No.7743 of 2006:
For petitioner : Mr.K.Premkumar
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 to R3
Mr.K.Rajashrinivas for R4
W.P.No.41024 of 2005:
For petitioner : Mr.P.K.Rajagopal
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 & R2
Mr.C.Johnson for R3
W.P.No.9443 of 2006:
For petitioner : Mr.A.Selvanambi
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1 & R2
Mr.K.Rajashrinivas for R3
W.P.No.9955 of 2006:
For petitioner : Mr.P.Subba Reddy
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W) for R1, R2, R4, R5 and R6
Mr.K.Rajashrinivas for R3
W.P.No.9945 of 2006:
For petitioner : Mr.N.Nithiyanandam
For respondents : Mr.V.Jayaprakash Narayanan
AGP (W)
C O M M O N O R D E R
Heard the learned counsels appearing for both sides.
2. Since, the issues involved in all the writ petitions are similar in nature, they have been taken up together and a common order is being passed.
3. At this stage of the hearing of the writ petitions, the learned counsels appearing for the petitioners had submitted that a number of orders had been passed by this Court, earlier, in W.P.Nos.23316 of 2004, etc., (batch) and by an order, dated 24.3.2011, in writ petitions Nos.6365 of 2006 etc., (batch), quashing the G.O.Ms.No.241, Housing and Urban Development (UD-III-1) Department, dated 19.9.2003. It had also been stated that the said orders had become final. It had been further stated that a Government Order in G.O.(Ms).No.100 (Housing and Urban Development (UD-III(1) Department, dated 21.3.2007, had also been passed cancelling the orders and directions issued in G.O.Ms.No.241, Housing and Urban Development (UD-III-1) Department, dated 19.9.2003.
4. The learned counsels appearing for the respondents had not refuted the said submissions made by the learned counsels appearing for the petitioners.
5. In such circumstances, since, no further orders are necessary, the writ petitions stand closed. No costs. Connected Miscellaneous Petitions are closed.
22.2.2012
INDEX : YES/NO
INTERNET : YES/NO
lan
To:
1. The Secretary
The Government of Tamil Nadu
Housing and Urban Development
Department, Fort St. George,
Chennai-9
2. The Sub Registrar
Thiruporur,
Chengleput Taluk
Kancheepuram District
3. The Chennai Metropolitan Development
Authority, Gandhiirvin Road
Egmore, Chennai-8
M.JAICHANDREN J.,
lan
W.P.No.10571 of 2005, W.P.No.10572 of 2005, W.P.No.9093 of 2005, W.P.No.9094 of 2005, W.P.No.10003 of 2005, W.P.No.11599 of 2005, W.P.No.11600 of 2005, W.P.No.12064 of 2005, W.P.No.12435 of 2005, W.P.No.14536 of 2005, W.P.No.14988 of 2005, W.P.No.15815 of 2005, W.P.No.15979 of 2005, W.P.No.16059 of 2005, W.P.No.17263 of 2005, W.P.No.20952 of 2005, W.P.No.21196 of 2005, W.P.No.21360 of 2005, W.P.No.22213 of 2005, W.P.No.22743 of 2005, W.P.No.23012 of 2005, W.P.No.26912 of 2005, W.P.No.27237 of 2005, W.P.No.28334 of 2005, W.P.No.37158 of 2005, W.P.No.37198 of 2005, W.P.No.37211 of 2005, W.P.No.37279 of 2005, W.P.No.37441 of 2005, W.P.No.37682 of 2005, W.P.No.37782 of 2005, W.P.No.38794 of 2005, W.P.No.713 of 2006, W.P.No.714 of 2006, W.P.No.1652 of 2006, W.P.No.7511 of 2006, W.P.No.7743 of 2006, W.P.No.8069 of 2006, W.P.No.8358 of 2006, W.P.No.8459 of 2006, W.P.No.8813 of 2006, W.P.No.8814 of 2006, W.P.No.8917 of 2006, W.P.No.8960 of 2006, W.P.No.9443 of 2006, W.P.No.9452 of 2006, W.P.No.9806 of 2006, W.P.No.9820 of 2006, W.P.No.9821 of 2006, W.P.No.9883 of 2006, W.P.No.9884 of 2006, W.P.No.9885 of 2006, W.P.No.9925 of 2006, W.P.No.9945 of 2006, W.P.No.9955 of 2006, W.P.No.34596 of 2006, W.P.No.34632 of 2005, W.P.No.39470 of 2005, W.P.No.31024 of 2005
22.2.2012