G.Arumugam vs The Government Of Tamil Nadu
2021 Latest Caselaw 10927 Mad

                                                                      W.A.No.2578 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 28.04.2021

                                                   CORAM :

                                   THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
                                                    AND
                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                              W.A.No.2578 of 2018

                     G.Arumugam                                             ..Appellant

                                                      Vs

                     1.The Government of Tamil Nadu
                       Rep. by its Secretary,
                       Department of Revenue,
                       Fort St.George, Chennai - 09.

                     2.The Special Commissioner and
                        Commissioner of Land Administration,
                      Chepauk, Chennai - 600 005.

                     3.The District Collector,
                       Kancheepuram District,
                       Kancheepuram.

                     4.The Revenue Divisional Officer,
                       O/o.Sub Collector,
                       Chengalpattu,
                       Kancheepuram District.

                     5.The Tahsildar,
                       Thiruporur Taluk,
                       Thiruporur,
                       Kancheepuram District.                           ..Respondents


                     Prayer: Appeal filed under 15 of Letters Patent against the order

                     dated 19.09.2018 made in W.P.No.365 of 2018.


https://www.mhc.tn.gov.in/judis/
                     Page 1 of 4
                                                                                     W.A.No.2578 of 2018



                                     For Appellant          :        Mr.M.Jayapal Rajan

                                     For Respondents        :        Mr.V.Kadhirvelu,
                                                                     Special Government Pleader

                                                           JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal has been preferred against the order of the

learned Single Judge, who, while upholding the order impugned,

was pleased to observe that the appellant does not have a legal

right especially over a land which belongs to the Central

Government and in view of the prevailing ban.

2. Learned counsel appearing for the appellant submitted

that if the said land is not available, the other land could have been

considered.

3. We do not find any merit in the appeal filed. In view of

the categorical finding with regard to the classification of the land as

one belonging to the Central Government and the existence of the

ban, the appellant does not have a vested right to claim the

particular land. However, the disposal of the appeal will not stand in

the way of the appellant, being an ex-serviceman, to seek

assignment of another land, if law so provides.

https://www.mhc.tn.gov.in/judis/

W.A.No.2578 of 2018

4. The writ appeal stands disposed of accordingly. No

costs. Consequently, connected C.M.P.No.20979 of 2018 is closed.

(M.M.S., J.) (R.N.M., J.) 28.04.2021 Internet : Yes/No ssm

To

1.The Secretary Government of Tamil Nadu Department of Revenue, Fort St.George, Chennai - 09.

2.The Special Commissioner and Commissioner of Land Administration, Chepauk, Chennai - 600 005.

3.The District Collector, Kancheepuram District, Kancheepuram.

4.The Revenue Divisional Officer, O/o.Sub Collector, Chengalpattu, Kancheepuram District.

5.The Tahsildar, Thiruporur Taluk, Thiruporur, Kancheepuram District.

https://www.mhc.tn.gov.in/judis/

W.A.No.2578 of 2018

M.M.SUNDRESH,J.

and R.N.MANJULA,J.

(ssm)

W.A.No.2578 of 2018

28.04.2021

https://www.mhc.tn.gov.in/judis/