Madras High Court
Vijaya Productions Private Ltd vs State Of Tamilnadu on 8 April, 2019
Author: M.S.Ramesh
Bench: M.S. Ramesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.04.2019
CORAM:
THE HONOURABLE MR. JUSTICE M.S. RAMESH
WP.No.33381 of 2005
and
WP.MP.No.36345 of 2005
Vijaya Productions Private Ltd.,
Rep. By Director,
Mr.G.Sabanayagam,
183, N.S.K. Salai,
Vadapalani,
Chennai-26. ... Petitioner
Vs
1.State of Tamilnadu,
rep. by its Special
Commissioner and
Secretary to Government,
Revenue Department,
Fort St. George,
Chennai-9.
2.The Principal Commissioner
and Commissioner of land
Reforms, Chepauk,
Chennai-5.
3.The Competent Authority,
Urban Land Ceiling,
Arcot Road,
Kodambakkam,
Chennai-24. ... Respondents
http://www.judis.nic.in
2
PRAYER : Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of a Writ of Certiorari or any other appropriate writ or
order or direction in the nature of writ calling for entire records pertaining
to the impugned G.O.No.346 dt.26.07.2004 on the file of the 1st Respondent
and consequent notice in Ro/C/1304/91 dt.23.08.2005 on the file of the 3rd
Respondent and quash the same.
For Petitioner : Mr.P.B.Balaji
For Respondents : Mrs. K. Bhuvaneswari, AGP
ORDER
It is not in dispute that the notice under Section 9(5) of Tamil Nadu Urban Land (Ceiling and Regulation Act) was issued after the date of repeal of the Act i.e., 16.06.1999. The Government in G.O.Ms.No.111/Revenue (ULC)(1) Department dated 03.03.2007, has clarified that all actions taken under sub Section(2) of Section 21 of the of the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (Tamil Nadu Act 24 of 1978), shall stand abated and further actions be dropped.
2.Since the proceedings under the Act have not been completed before the date of repeal, the present impugned order, recalling the exemption granted, cannot be sustained. http://www.judis.nic.in 3
3.In the light of the above observations, the order of the first respondent in G.O.No.346 dated 26.07.2004 and the consequent notice in Ro/C/1304/91 on the file of the third respondent dated 23.08.2005, are quashed. Accordingly, the writ Petition stands allowed. No costs. Consequently, connected Miscellaneous petition is closed.
08.04.2019 Index:Yes/No Speaking order/Non-speaking order jrs/AT http://www.judis.nic.in 4 M.S.RAMESH.,J jrs To
1.The Special Commissioner and Secretary to Government, Revenue Department, Fort St. George, Chennai-9.
2.The Principal Commissioner and Commissioner of land Reforms, Chepauk, Chennai-5.
3.The Competent Authority, Urban Land Ceiling, Arcot Road, Kodambakkam, Chennai-24.
WP.No.33381 of 2005
and WP.MP.No.36345 of 2005 08.04.2019 http://www.judis.nic.in