- (1.)I.A. Nos.1-2 & I.A. Nos.1-4, applications for impleadment, filed in Special Leave Petition (C) Nos.26020-26021 of 2013 and Special Leave Petition (C) Nos.26199-26202 of 2013, are allowed. Registry to carry out necessary amendment.
(2.)Leave granted.
(3.)These appeals have been filed by the State of Tamil Nadu represented by the Managing Director of Chennai Metro Rail Ltd. and the Principal Secretary to Government Revenue LD-1(1) Department. The issue concerned in these appeals relates to an extent of 5 Grounds and 275 sq.ft. of land in T.S. No.43/2 in Chennai District, Fort Tondiarpet Taluk, Block No.7 of Vepery Village. The abovesaid land along with another land in an extent of one Cawni 10 Grounds and 1871 sq.ft. in T.S. No.41 of the same Vepery Village, Fort Tondiarpet Taluk, Chennai District was granted by the Government of Tamil Nadu to one Sir Ramaswamy Mudaliar to build a Choultry for the use of persons who come by rail from different parts of the presidency and who have no homes or friends in Madras. The Government while assigning the above lands to Sir Ramaswamy Mudaliar imposed certain conditions to the effect that the Choultry should be available for the free use of railway travelers, that the buildings constructed should be approved by the Government and more importantly, "that the land shall be liable to resumption, without compensation, if it ceases to be employed for the purpose for which it is granted or is used for any other purposes, without the permission of the Government".