LAWS(MAD)-2006-8-281

PSG AND SONS CHARITIES Vs. ASSISTANT COMMISSIONER OWNING PSG COLLEGE OF TECHNOLOGY AND POLYTECHNIC PEELAMEDU

Decided On August 21, 2006
PSG AND SONS CHARITIES Appellant
V/S
ASSISTANT COMMISSIONER, OWNING PSG COLLEGE OF TECHNOLOGY AND POLYTECHNIC PEELAMEDU Respondents

JUDGEMENT

(1.) WHEN the miscellaneous petitions were posted for hearing today, by the consent of the counsel on either side, the main writ petitions themselves are taken up for final disposal.

(2.) BRIEF facts necessary for the disposal of these writ petitions are: The petitioner is a public Charitable Trust owning PSG College of Technology and Polytechnic and other educational institutions. These institutions are functioning as one entity and are recognized by the Government of Tamilnadu. Some of the institutions are aided and the technical institutions are affiliated to Anna University. The institution is owning lands in Survey S.F.Nos.465/4, 465/5. 505, 506, 511/1. 512/1.292/P, 293, 294/1. 2 and 3, 295/1,2 and 3, 491/1 and 2, 465/1 Part, 464/2 Part, 439/1 Part, 464/1 Part, 438/2 and 438/1 with an extend of 789 grounds and 396 sq.ft., in Sowripalayam Village, Coimbatore Taluk, Coimbatore District.

(3.) I have considered the rival submissions made by the counsel on either side.