Madras High Court
M.Pushpalatha vs The State on 1 December, 2021
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.37766 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.12.2021
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.37766 of 2015
1.M.Pushpalatha
2.Amuthavalli
3.Pattammal
4.Kantha
5.Vallyammal
6.Kalyan
7.Gnanasekaran
8.Vinothkumar
9.Subramani
10.W.S.Venugopal ...Petitioners
Vs
1.The State
Rep. by its Secretary,
Department of Backward Classes,
Backward Class Muslims,
Most Backward Classes and
Denitrified Communites,
Fort St. George, Secretariat,
Chennai – 600 009.
2.The Special Commissioner and
Land Administrative Commissioner,
Chepauk, Chennai – 600 005.
3.The District Collector,
Vellore District.
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W.P.No.37766 of 2015
4.The Tahsildar,
Land Acquisition,
Adi Dravidar Welfare,
Walajapet Taluk,
Vellore District.
5.The Tahsildar,
Walajapet Taluk,
Vellore District. ... Respondents
PRAYER : Writ Petition filed Under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, calling for the records
pertaining to the order made in Na.Ka.A.2618/2010 dated 05.10.2015
passed by the 4th respondent and quash the same and further directing the
respondents 3 to 5 to provide free house site to the petitioners from the
Government lands within Ranipet Town Panchayat, Vellore District.
For Petitioners : Mr.G.Pugazhenthi
For Respondents : Mr.M.Rajendran
Additional Government Pleader
ORDER
Free house site can never be claimed as a matter of right by any citizen. Allotment of free house site or tenements is a welfare scheme introduced by a welfare State and such schemes are to be implemented strictly in accordance with the terms and conditions stipulated regarding eligibility. Eligibility for grant of free house site or tenement is to be adopted scrupulously by the competent authorities. Free house site and tenements are provided at free of costs from and out of the tax payers' 2/6 https://www.mhc.tn.gov.in/judis W.P.No.37766 of 2015 money. Such schemes are to be implemented by the Government in respect of the poor, needy and downtrodden landless people. Strict scrutinization of eligibility is imminent and violation in this regard must be seriously viewed. Such welfare schemes are being implemented by the Government in order to uphold the constitutional philosophy and ethos. In order to uphold the principles of equal economic status and social justice, such welfare schemes are introduced and implemented. Thus, the utilization of tax payers' money must be judicious and any improper utilization is unconstitutional. Thus, the Government while framing the scheme should adopt a practical and pragmatic approach so as to ensure that needy people would get such freebies from and out of the welfare scheme introduced by the Government then and there.
2.In the present case, admittedly the land was acquired, however, for the purpose of allotment of free house site to the Adi Dravidar people by the Adi Dravidars Welfare Department. Admittedly, the petitioners do not belong to Adi Dravidar community and they are seeking free house sites. Such a claim itself is untenable as the petitioners have no right to claim free land as a matter of right.
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3.As far as the issue on hand is concerned, the land acquired is for the purpose of allotment of free house site to Adi Dravidar landless people and the petitioners being Non-Adi Dravidars are not entitled to get the benefit under the particular scheme. This being the factum, the petitioners have not established even a semblance of legal right for the purpose of considering the relief as such sought for in the present writ petition. Even in respect of the other lands, only if any scheme is formulated by the Government and persons are eligile, then alone application must be submitted, then also, submission of application itself would not confer any right to get allotment or otherwise.
4.With these observations, the writ petition stands dismissed. However, there shall be no order as to costs.
01.12.2021 Internet:Yes Index : Yes Speaking order cse 4/6 https://www.mhc.tn.gov.in/judis W.P.No.37766 of 2015 To
1.The Secretary, Department of Backward Classes, Backward Class Muslims, Most Backward Classes and Denitrified Communites, Fort St. George, Secretariat, Chennai – 600 009.
2.The Special Commissioner and Land Administrative Commissioner, Chepauk, Chennai – 600 005.
3.The District Collector, Vellore District.
4.The Tahsildar, Land Acquisition, Adi Dravidar Welfare, Walajapet Taluk, Vellore District.
5.The Tahsildar, Walajapet Taluk, Vellore District.
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