B. RAJAGOPALAN Vs. THE STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) SEEKING a Writ of Certiorarified Mandamus to quash the order passed by the first respondent vide Letter No. 26310/NiA3(1)/2013 -4, dated 21.11.2013 and direct the respondents 1 and 2 to re -convey the land in Survey No. 38/1, to an extent of 44 cents in Silayaneri Village, Madurai North Taluk, Madurai District, to the petitioner, this writ petition has been filed.

(2.) HEARD both sides. The case of the petitioner, in nutshell, is as follows:

(3.) ON notice, the respondents 1 and 4 filed the counter affidavit denying the claim of the petitioner and contended that the plea of the petitioner for re -conveyance of his land could not be considered for the reason that a fresh proposal for construction of the dwelling houses in the land in question has been approved and hence, prayed for the dismissal of this writ petition.