P.N. Prakash, J. - (1.) THESE petitions have been filed praying to direct the 2nd respondent to provide necessary police protection to the petitioner in respect of the properties bearing plot Nos. 28 in new survey No. 539/1A8 and plot No. 29 in new survey No. 539/1A9 in Mangadu respectively.
(2.) HEARD the learned counsel for the petitioners; learned Additional Public Prosecutor appearing for the respondents 1 and 2; learned counsel appearing for the respondents 3 and 4 and perused the materials placed on record. The land measuring 5.92 acres in survey Nos. 538, 539, 541 and 546/2 in Mangadu village originally belonged to Cine Technicians Association of South India. Cine Technicians Association of South India leased out 3acres of land out of 5.90 acres to Indus Sea -farers Training Academy for 99 years through a registered lease deed dated 08.07.2002 in document No. 3780 of 2002 on the file of the Sub Registrar, Kunrathur. Thus, Indus Sea -farers Training Academy holds a lease for 99 years beginning from 08.07.2002 to 07.07.2101 to an extent of 3 acres. The property was leased out to Indus Sea -farers Training Academy to establish a training college for mariners. Indus Sea -farers Training Academy obtained necessary permission from the Government of India, Ministry of Shipping and they have established a training academy in the said land.
(3.) CINE Technicians Association of South India has sold the balance of 2.92 acres to various persons and a layout of housing plots appears to has cropped up there.;