Madras High Court
V.Thangavelu vs The Tahsildar on 31 March, 2021
Author: N.Seshasayee
Bench: N.Seshasayee
W.P.Nos.12200 of 2020 and batch.,
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.03.2021
CORAM : JUSTICE N.SESHASAYEE
W.P.Nos.12200, 12213, 12220, 12225,
12230 & 12233 & 19933 of 2020
and
WMP.Nos.14941, 14966, 14976,
14984, 14989 & 24608 of 2020
1.V.Thangavelu
2.N.Lakshmi
3.M.Mallika
4.M.Revathy
5.M.Bhavani
6.M.Sundaramurthy
7.P.Elumalai
8.P.Rajasekran
9.M.Ramamurthy
10.R.Angammal
11.N.Deventhiran
12.D.Shanthi
13.V.Grace Bella Baby
14.P.Athiappan
15.K.Sheikd Abdullah
16.M.Anjalai
17.Thenmozhi
18.Kanimozhi
19.S.Gopi
20.R.Devaki
21.R.Karthickeyan
22.R.Sakthivel
23.R.Vanichitra
...Petitioners1 to 23 in
WP.No.12200 of 2020
https://www.mhc.tn.gov.in/judis/
1/15
W.P.Nos.12200 of 2020 and batch.,
24.E.M.Rangaiah
25. M.Murali
26. V.Aranganathan
27. T.Dhanalakshmi ...Petitioners1 to 4 in
WP.No.12273 of 2020
Vs.
1.The Tahsildar
Maduravoyal Taluk
Alapakkam
Chennai – 600 116.
2.The Tamil Nadu Housing Board
Rep by its Managing Director
493, Anna Salai, Nandanam
Chenna – 600 035. ... Respondents 1 &2
in all WPs
Common Prayer : Writ Petitions filed under Article 226 of the
Constitution of India praying to issue a Writ of Mandamus, directing the
respondent to process the petitioners' applications for patta dated
17.03.2020, 20.03.2020, 16.03.2020, 19.03.2020, 18.03.2020,
23.01.2020 and 02.12.2020 respectively and grant patta for the
petitioners' plots situated in the layout called 'Sri Lakshmi Nagar',
Alwarthiru Nagar, Chennai-87, comprised in Survey Nos.373/2A,
373/2B, 374/2 and 375 of Nerkundram Village, Maduravoyal Taluk,
Chennai District and in Plot No.28/1 situated at Vinayagapuram 2nd
Street, Chennai-600 107 measuring an extent of 600 sq.ft. Comprised in
S.No.284/1A, Nerkundram Village, Maduravoyal Taluk, Chennai
https://www.mhc.tn.gov.in/judis/
2/15
W.P.Nos.12200 of 2020 and batch.,
without insisting no-objection from the second respondent within a time
frame as may be fixed by this Court.
For Petitioners : Mr.K.Karthik Jagannath
(in all Wps)
For Respondents : Mr.E.Balamurugan
Special Government Pleader [R1]
(in W.P.Nos.12200, 12213 of 2020)
Mr.S.N.Parthasarathy
Government Advocate [R1]
(in W.P.Nos.12220, 12225 of 2020)
Mrs.A.B.Reehana Begum
Government Advocate [R1]
(in W.P.No.12230 of 2020)
Mr.Gajesh
Government Advocate [R1]
(in W.P.No.12233 of 2020)
Mr.M.Manigopi
Government Advocate [R1]
(in W.P.No.19933 of 2020)
Mr.M.Baskar
Standing Counsel for R2 (in all Wps)
COMMON ORDER
The petitioners involved in these batch of petitions seek patta for the plots that they have purchased, from the revenue authorities.
https://www.mhc.tn.gov.in/judis/ 3/15 W.P.Nos.12200 of 2020 and batch.,
2. The short facts are that the property in relation to which, the petitioners seeks patta are comprised in S.Nos.284/1A, 373/2A, 373/2B, 374/2 and 375 of Nerkundram Village. They were notified for acquisition under Section 4(1) sometime in 1975 and an award too came to be passed on 10.01.1986. These facts are not disputed. Be that as it may, the predecessors-in-title of the petitioners, the land owners of these properties at that relevant time when the acquisition was notified, challenged the declaration issued under sec.6 of the Land Acquisition Act, 1894, in W.P.Nos.8370 & 8371 of 1986, on the ground that the enquiry as contemplated under Sec. 5A of the Act had not taken place.
These petitions came to be allowed by this Court on 21.08.1988. It appears that despite this order, no subsequent enquiry under Sec. 5A was ever held. In this background, the land owners had approached this Court to quash the very notification under Section 4(1) in W.P.No.18379 of 1991, and this came to be allowed by this Court on 01.07.1999. This has since become final. Subsequently, the land owners have developed the property into a layout and sold the plots to various persons including the petitioners. The petitioners have purchased the properties as per the details provided in the tabular column :
https://www.mhc.tn.gov.in/judis/ 4/15 W.P.Nos.12200 of 2020 and batch., W.P.No. Petitioner Plot No. & Extent Survey Details of Purchase / No. Ownership 12200/2020 1. V.Thangavelu 121(part) (Eastern 375 Sale Deed dated portion) 600 sq.ft. 11.03.1992 Doc.No.864/1992
2.N.Lakshmi 55 (part) (Western 375 Sale Deed dated portion) 600 sq..ft. 06.11.2015 Doc.No.7612/2015
3.M.Mallika 1, 373/ Sale Deed dated
4.M.Revathy 1200 sq.ft. 2A 25.03.1987
5.M.Bhavani Doc.No.960/1987
6.M.Sundaramurthy (Plot purchased by Manickavelu who died intestate on 03.02.2018 and succeeded by his legal heirs, the petitioners 3 to 6 herein.
7. P.Elumalai 186, 375 Settlement Deed
8. P.Rajasekaran 3475 sq.ft. dated 09.03.2011 Doc.No.1395/2011
9. M.Ramamurthy 375 Sale Deed dated
10. R.Angammal 95 (part) (Western 11.02.1990 portion) 600 sq.ft. Doc.No.621/1990
11.N.Deventhiran 375 Sale Deed dated
12.D.Shanthi 176(part) 10.05.1995 (Southern portion) Doc.No.1692/1995 600 sq.ft.
13.V.Grace Bella 183, 375 Sale Deed dated Baby 2925 sq.ft. 29.12.1995 Doc.No.5205/1995
14.P.Athiappan 29 (part) (Western Sale Deed dated 375 portion) 600 sq.ft. 29.12.1995 Doc.No.5205/1995
15.K.Sheik Abdullah 82, Sale Deed dated https://www.mhc.tn.gov.in/judis/ 5/15 W.P.Nos.12200 of 2020 and batch., W.P.No. Petitioner Plot No. & Extent Survey Details of Purchase / No. Ownership 1200 sq.ft. 16.11.2001 Doc.No.5170/2001
16.M.Anjalai 80 (part) Sale Deed dated
17.M.Thenmozhi (Western portion) 12.04.1991
18.M.Kanimozhi 373/2A 1120 sq.ft. Doc.No.1229/1991 (Plot purchased by D.Mani, who died intestate on 28.11.2012 and succeeded by his legal heirs, the petitioners 16 to 18 herein.
19.S.Gopi 142(part) Sale Deed dated (Northern portion) 373/2B 26.05.2016 1190 sq.ft., Doc.No.350/2016
20.R.Devaki 134 (part) Sale Deed dated
21.R.Karthickeyan (Western portion) 20.12.2004
22.R.Sakthivel 1679 sq.ft., 373/2B Doc.No.7134/2004
23.R.Vanichitra (Plot purchased by M.R.Rose, who died intestate on 24.07.2019 and succeeded by his legal heirs, the petitioners 20 to 23 herein.
12213/2020 1.E.M.Rangaiah 173, 374/2 Sale Deed dated 2312.5 sq.ft. 10.04.2000 Doc.No.1689/2000
2.M.Murali 179, 375 Sale Deed dated 2,738 sq.ft., 14.06.2004 Doc.No.3491/2004
3.V.Aranganathan 144 (part) 373/2B Sale Deed dated (Northern portion) 12.07.2006 595 sq.ft. Doc.No.3833/2006
4.T.Dhanalakshmi 35, 375 Sale Deed dated 1200 sq.ft., 26.06.1989 Doc.No.2483/1989 https://www.mhc.tn.gov.in/judis/ 6/15 W.P.Nos.12200 of 2020 and batch., W.P.No. Petitioner Plot No. & Extent Survey Details of Purchase / No. Ownership 12220/2020 1.S.Sivakumar 80 (part) (Eastern 373/2A Sale Deed dated portion) 600 sq.ft., 05.02.1990 Doc.No.414/1990
2.N.Deventhiran 147, 373/2B Sale Deed dated 1190 sq.ft.. 10.11.1988 Doc.No.4695/1988
2.N.Deventhiran 78, Sale Deed dated
3.D.Shanthi 1200 sq.ft., 373/2A 01.05.1995 Doc.No.1690/1995
4.G.Malar 80 (part) Sale Deed dated 373/2A
5.G.Anitha (Southern portion) 27.03.2003
6.G.Kirubanithi 600 sq.ft., Doc.No.1837/2003 (Plot purchased by V.Ganesan, who died intestate on 09.12.2008 and succeeded by his legal heirs, the petitioners 4 to 6 herein.
7.S.Gunaseelan 5 (part) Sale Deed dated (Southern portion) 373/2A 25.04.2001 600 sq.ft., Doc.No.1928/2001
8.S.Navaneetha 5 (part) Settlement Deed Krishnan (Northern portion) 373/2A dated 11.01.2008 600 sq.ft., Doc.No.166/2008
9.V.Dass 148, Sale Deed dated 1138 sq.ft., 373/2B 25.10.2004 Doc.No.6001/2004
10.N.Lakshmi 54 (part) Sale Deed dated (Western portion) 05.09.2012 600 sq.ft. 373/2B Doc.No.4906/2012 54 (part) Sale Deed dated (Eastern portion) 25.06.2014 600 sq.ft.
373/2B Doc.No.4194/201211.M.K.Narayanan 4, Sale Deed dated https://www.mhc.tn.gov.in/judis/ 7/15 W.P.Nos.12200 of 2020 and batch., W.P.No. Petitioner Plot No. & Extent Survey Details of Purchase / No. Ownership 1200 sq.ft. 373/2A 20.05.1988 Doc.No.2026/1988
12.A.Vivekananda 9, 1240 sq.ft., 373/2A Sale Deed dated & 2B 12.04.2012 Doc.No.2309/2012
13.G.Dhanalakshmi 83, Sale Deed dated 1200 sq.ft., 373/2A 09.02.1996 Doc.No.578/1996 12225/2020 1.J.Manjula 174 (part) 374/2 Sale Deed dated (Northern portion) 17.02.1989 1730 sq.ft., Doc.No.516/1989
2.K.Padmini 174 (part) 374/2 Sale Deed dated (Southern portion) 30.10.1987 1692 sq.ft., Doc.No.4284/1987
3.N.Sumathi 171 & 172, 374/2 Sale Deed dated 4508 sq.ft., 09.11.1987 Doc.No.3928/1987
4.T.Ayyanar 111, 373/2A Sale Deed dated
5.T.Vinayakamurthy 1950 sq.ft., 09.02.2001
6.T.Parvathy Doc.No.582/2001
7.Latha (Plot purchased by M.Thangavel, who died intestate on 06.01.2020 and succeeded by his legal heirs, the petitioners 4 to 7 herein.
8.J.Seeniyammal 14, 373/2A Sale Deed dated
9.J.Senthil 1320 sq.ft., 22.10.1990
10.J.Shobana Doc.No.3877/1990 (Plot purchased by S.Jayamani, who died intestate on 07.05.2006 and succeeded by his legal heirs, the https://www.mhc.tn.gov.in/judis/ 8/15 W.P.Nos.12200 of 2020 and batch., W.P.No. Petitioner Plot No. & Extent Survey Details of Purchase / No. Ownership petitioners 8-10.)
11.B.Babu 130 (part) 373/2B Sale Deed dated (Western portion) 31.03.1987 1125 sq.ft., Doc.No.1066/1987
12.S.Venkatesan 106, 373/2A Sale Deed dated 1200 sq.ft., 20.07.2000 Doc.No.3314/2000
13.S.Rajan 107, 373/2A Sale Deed dated 1200 sq.ft., 27.03.1987 Doc.No.1033/1987
14.N.I.P.Balu 6 (part) Sale Deed dated (Southern portion) 373/2A 16.12.1987 610 sq.ft., Doc.No.382/1987 12230/2020 1.V.Lakshmi 182 (part) 375 Sale Deed dated
2.K.Maheswari (Eastern portion) 06.03.1997
3.Malarvizhi 1679 sq.ft., Doc.No.944/1997 (Plot purchased by M.Venkatesan who died intestate on 09.01.2018 and succeeded by his legal heirs, the petitioners 1 to 3)
4.S.Marial 43, 373/2A Sale Deed dated
5.S.Rooby Helen & 1200 sq.ft., 25.03.1987
6.S.Roselin Sheeba Doc.No.957/1987 (Plot purchased by M.Venkatesan who died intestate on 09.01.2018 and succeeded by his legal heirs, the petitioners 4 to 6) Sale Deed dated
7.R.Ramamurthy 47 (part) (North-
373/2A 06.05.2011 west portion) Doc.No.256/2011 485 sq.ft.,
8.G.Ranga 63 (part) 375 Sale Deed dated (Southern portion) 13.12.2004 810 sq.ft., https://www.mhc.tn.gov.in/judis/ 9/15 W.P.Nos.12200 of 2020 and batch., W.P.No. Petitioner Plot No. & Extent Survey Details of Purchase / No. Ownership Doc.No.6934/2004
9.E.Muniyammal 65 (part) Partition Deed
10.E.Uma (Eastern portion) 375 dated 11.03.1998
11.E.Rama 865 sq.ft., Doc.No.859/1998
12.E.Guru (Plot purchased by G.Elumalai who died intestate on 23.05.2012 and succeeded by his legal heirs, the petitioners 9 to
12) 12233/2020 S.Jaya 600 sq.ft., 284/1A Sale Deed dated 15.11.2010 Doc.No.6173/2010 19933/2020 1.M.Selva 23, 284/1A Sale Deed dated Chithambaram 1200 sq.ft., 09.07.2010 Doc.No.3652/2010
2.K.Devi 49 (part) 284/1A Sale Deed dated (Eastern portion) 16.03.2020 525 sq.ft., Doc.No.1723/2020
3.R.Muthulakshmi 22, 284/1A (i) Sale Deed dated 1200 sq.ft., 23.03.1990 Doc.No.1340/1990
(ii) Sale Deed dated 19.06.1991 Doc.No.1971/1991
4.M.Kannan 84, 373/2A Sale Deed dated
5.M.Thambirattiamal 1200 sq.ft., 02.02.2007 Doc.No.492/2007 47, 373/2A Settlement Deed
6.R.B.Sahajanandam 1200 sq.ft., dated 19.08.2013 Doc.No.5085/2013 52, 373/2A Sale Deed dated
7.R.Jabarulla https://www.mhc.tn.gov.in/judis/ 10/15 W.P.Nos.12200 of 2020 and batch., W.P.No. Petitioner Plot No. & Extent Survey Details of Purchase / No. Ownership 1200 sq.ft., 11.06.2004 Doc.No.3476/2004
8.V.Gayathri 13, 373/2A Settlement Deed 1460 sq.ft., dated 05.07.2012 Doc.No.3806/2012
9.S.Indira 139 (part) (Northern portion) 373/2B Sale Deed dated 1010 sq.ft., 19.08.1996 Doc.No.4042/1996
10.E.Murugan @ 375 Gnanamurugan 93 & 68 (part) Sale Deed dated (Eastern portion) 19.01.2000 645 sq.ft., Doc.No.197/2000
11.P.Arun 90, 375 Release Deed dated 1200 sq.ft., 30.01.2013 Doc.No.571/2013
3. In this back drop when the petitioners approached the revenue authorities for transfer of patta, they were kept waiting by the authorities on the ground that those properties stand in the name of Tamil Nadu Housing Board [TNHB].
4. The learned counsel for the petitioners would submit even though the copies of the Orders passed by this Court in W.P.Nos.8370 & 8371 of 1986, and W.P.No.18379 of 1991 was produced before the Tahsildar https://www.mhc.tn.gov.in/judis/ 11/15 W.P.Nos.12200 of 2020 and batch., concerned, he required a No Objection Certificate from TNHB.
5. The Tamil Nadu Housing Board, the second respondent herein has filed its counter. In paragraph No.19 of its common counter dated 05.03.2021, filed in WP.Nos.12200, 12213, 12220, 12225, 12230, 12233 of 2020, it is contended that the notification dated 08.05.1975 initiated under Section 4(1) of the Land Acquisition Act, 1894, has not been quashed and it is still in force, but there is no pointed reference or denial to the Order passed by this Court in W.P.No. 18379 of 1991 on 01.07.1999, (even though the same has been referred in paragraph No.5 of the affidavit filed in WP.Nos.12200, 12213, 12220, 12225, 12230, 12233 of 2020). However, in its counter affidavit filed in W.P.No.19933/2020, it admits to this very fact which it chose to deny in its counter affidavit in other cases.
6. Heard the learned Government Advocates for the first respondent and Mr.M.Baskar, learned counsel for the second respondent.
https://www.mhc.tn.gov.in/judis/ 12/15 W.P.Nos.12200 of 2020 and batch.,
7. The fact remains that the notification under Section 4(1) has been quashed, and the Tamil Nadu Housing Board is only the beneficiary of the intended acquisition and not the acquisition authority, and only when the acquisition is successful and complete, the TNHB which is a requisition body will have the right to have its sty. And, today, at this distant date, it is not given to any of the authorities to impugn the validity of the Order in W.P.No. 18379 of 1991 collaterally in this proceedings.
The circumstances are such that the Tahsildar is now required to abide by the Orders passed by this Court.
8. Article 261 of the Constitution envisages doctrine of full faith and credit, and this cannot be breached. The Tahsildar is now required to fix a date for enquiry within a period of two weeks from the date of receipt of a copy of this order. He may also give the right of audience to the Tamil Nadu Housing Board, though it is not required given the context, and it must be completed within a period of eight (8) weeks thereafter.
https://www.mhc.tn.gov.in/judis/ 13/15 W.P.Nos.12200 of 2020 and batch.,
9. With the above directions, these writ petitions are disposed of. No costs. Consequently, connected miscellaneous petitions are closed.
31.03.2021 ds Index : Yes / No Speaking Order / Non-speaking order To:
1.The Tahsildar Maduravoyal Taluk Alapakkam Chennai – 600 116.
2.The Tamil Nadu Housing Board Rep by its Managing Director 493, Anna Salai Nandanam Chenna – 600 035.
https://www.mhc.tn.gov.in/judis/ 14/15 W.P.Nos.12200 of 2020 and batch., N.SESHASAYEE.J., ds W.P.Nos.12200, 12213, 12220, 12225,12230, 12233 & 19933 of 2020 31.03.2021 https://www.mhc.tn.gov.in/judis/ 15/15