R.ANGULAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has purchased the subject matter of the property measuring 4171 1/2 Sq.ft., comprised in R.S.Nos. 675/9, 675/10, 675/11 and 675/12 under a sale deed dated 26.05.1986 at Nambiyur. There is a property dispute between the petitioner and the neighbours of the petitioner and so, the neighbours of the petitioner have filed a suit in O.S.No.78 of 2018 for permanent injunction against the petitioner and the same is pending.

(2.) In the meanwhile, the neighbours of the petitioner have also filed a writ petition in W.P.No.13221 of 2018 to consider the representation dated 17.04.2018 and the said Writ Petition was disposed by this Court on 31.05.2018, directing the second respondent herein to consider the representation dated 17.04.2018 after giving due opportunity to both the parties.

(3.) However, the learned Counsel for the petitioner submitted that on 12.07.2018 an application was filed before the second respondent for getting plan approval and the said application was rejected and the second respondent has passed an order on 18.02.2020 in Na. Ka. No.119/2018/A2 to de-occupy the building. Aggrieved over the said order, the petitioner moved a revision petition along with a stay petition before the first respondent under Section 80 (A) of the Town and Country Planning Act, 1971 on 22.02.2020 seeking to set aside the Order dated 18.02.2020 passed by the second respondent. When that is the position, the petitioner's property has been sealed and left with no other go, the petitioner is before this Court.