Madras High Court
Social Service & Panchami Land vs The State Of Tamil Nadu on 25 November, 2014
Bench: Sanjay Kishan Kaul, M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 25-11-2014 CORAM THE HONOURABLE MR.SANJAY KISHAN KAUL, CHIEF JUSTICE AND THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN WRIT PETITION No.30707 of 2014 and M.P.No.1 of 2014 Social Service & Panchami Land Retrieval Trust Represented by J.Anbalagan 468/A, Jawahar Nagar Jyothi Nagar Post Arakkonam Taluk Vellore District .. Petitioner vs 1.The State of Tamil Nadu Repd. By its Secretary to Government Revenue Department, Fort St. George, Chennai 9 2.The Commissioner for Land Administration Chepauk, Chennai 5 3.The District Collector Vellore District 4.The Revenue Divisional Officer Ranipet, Vellore District 5.The District Revenue Officer Vellore 6.The Tahsildar Arakkonam, Vellore District 7.T.R.Subramaniam .. Respondents Writ petition filed under Article 226 of the Constitution of India praying for issuance of a writ of mandamus directing the respondents 1 to 6 to remove the 7th respondent from the lands situated at S.No.521/4B2 and 521/6 in Vedamambakkam Village, Arakkonam Taluk, Vellore District and reallot the lands to a member of the depressed class. For Petitioner : Mr.V.Raghavachari For Respondents : Mr.S.T.S.Moorthy Government Pleader for RR1 to 6 ORDER
(Order of the Court was made by THE HON'BLE CHIEF JUSTICE) We are not inclined to entertain this Public Interest Litigation which seeks to unsettle long settled positions. A lis inter se the affected parties already stands decided pursuant to the order dated 10.12.2008, passed by the learned Single Judge in W.P.No.9539 of 2008, and para 8 of the order contains the operative directions, which reads as under:-
8.The sixth respondent is directed to inspect the lands which have been purchased by the petitioner in Survey No.276/1, etc., of Vedamambakkam Village, Arakkonam Taluk, Vellore District, to find out the suitability of the land for distribution of the same to the depressed people and to send a report to the third respondent, District Collector. Thereupon, the authorities concerned are directed to take appropriate action on the request of the petitioner for assignment of lands in Survey Numbers 521/4B2 and 521/6 at Vedamambakkam Village, Arakkonam Taluk, Vellore District.
2.Nothing has been placed before us to show when the petitioner has made the representation qua non-implementation of the directions contained in para 8, which, of course, the authorities were required to comply with.
3.It is for the petitioner to find out the details of what has transpired in pursuance of those directions, by making necessary representations/seeking information under the Right To Information Act.
4.The writ petition stands dismissed. No costs. Consequently, connected MP is also dismissed.
(S.K.K.,C.J.) (M.S.N.,J.)
25-11-2014
Index: yes/no
THE HON'BLE CHIEF JUSTICE
AND M.SATHYANARAYANAN, J.
nsv
To:
1.The Secretary to Government
Revenue Department, Fort St. George,
Chennai 9
2.The Commissioner for Land Administration
Chepauk, Chennai 5
3.The District Collector
Vellore District
4.The Revenue Divisional Officer
Ranipet, Vellore District
5.The District Revenue Officer
Vellore
6.The Tahsildar
Arakkonam, Vellore District
nsv
W.P.No.30707 of 2014
Dt: 25-11-2014