N PONNUSAMY Vs. SECRETARY TO GOVERNMENT TAMILNADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is the resident of Sikarala Alli Village, Pennagaram Taluk. He has come forward to file the present writ petition seeking for a direction to the respondents to consider his representation dated 25.03.2009 regarding allotment of house sites for Arundhadhiyar community in the alternative lands surrendered by the petitioner measuring 2.08 acres comprised in S.No,496/2A and re-conveyance of their lands measuring 2.54 acres comprised in S.No,502/2 back to the petitioner.

(3.) THE learned counsel for the petitioner submitted that the petitioner on his own has come forward to offer the land to an extent of 2.54 acres in the same village in S.No,496/2A. Subsequent to his offer, a meeting of the beneficiaries was convened by the Revenue Divisional Officer, Dharmapuri with the petitioner on 08.02.2007. THE beneficiaries have agreed to receive the offer made by the petitioner/land owner and it was proposed after the transfer, appropriate recommendation should be made through the District Adi Dravidar Welfare Officer to the State Government and thereafter, the beneficiaries will be given necessary pattas. Since the respondents have not adhered to the minutes of the Peace Committee meeting and also they did not consider the request for re-conveyance of the petitioner's land, the present writ petition came to be filed.