R.SIVARAMAN Vs. DISTRICT COLLECTOR, TIRUCHIRAPPALLI

JUDGEMENT

(1.) The petitioner, in the affidavit filed in support of this writ petition, would aver among other things that his Principal owned the property situated in Plot No.75 of Alpha Nagar, Piratiyur East Village, Edamalaipattipudur, Tiruchirappalli Taluk, Tiruchirappalli District and the old S.F.No.135/1 pertains to new UDR S.F.No.11/1A2, T.S.No.19/2, Tiruchirappalli City Corporation Ward No.AL and Block No.1.

(2.) The petitioner would further state that his Principal had purchased the said property vide registered sale deed dated 24.04.2008 bearing Document No.2315 of 2008 and further claims that prior to the purchase of the property, his predecessors in title got clear title in respect of the said property. The petitioner also speaks about the Layout, namely, Alpha Nagar, that was formed in the year 1971 and the selling of the plots.

(3.) The grievance expressed by the petitioner is that on enquiry, he came to know that the respondents 4 to 6 illegally removed the survey stones with an order passed by the second respondent and no notice whatsoever was issued to the concerned person(s) before doing so and he would further aver that the fifth respondent, taking advantage of the Regularisation Government Order in G.O.Ms.No.78, Housing and Urban Development Department, dated 04.05.2017, also seeks to regularise the unapproved plots.