TAMIL NADU HOUSING BOARD REP BY THE CHAIRMAN & ANOTHER Vs. M/S MASTER CRAFTS PARTNERSHIP FIRM REP BY POWER AGENT SUMAN VOORA

JUDGEMENT

(1.) Civil Revision Petition No. 2548 of 2010 was filed to struck off the suit in O.S. No. 1645 of 2010 on the file of the I Additional Judge, City Civil Court, Chennai.

(2.) Civil Revision Petition No. 1380 of 2010 was filed challenging the temporary injunction granted in I.A. No. 3014 of 2010 in O.S. No. 1645 of 2010.

(3.) The suit in O.S. No. 1645 of 2010 was filed by the Respondent/Plaintiff for injunction. The Respondent/Plaintiff has stated that they purchased the suit property from one A. Khader Mohideen under two registered sale deeds dated 17.2.1983 and their vendor purchased the suit property under a registered sale deed dated 30.8.1972 and their vendor and thereafter they are in possession of the suit property and in July 2007, the revision Petitioners disturbed their possession and enjoyment contending that they proposed to acquire the suit property and therefore, the Respondent filed a writ petition in W.P. No. 31534 of 2007 and that petition was dismissed with liberty to approach the civil court and thereafter, the revision Petitioners kept quiet and suddenly on 26.10.2007, the second revision Petitioner issued an advertisement inviting applications from the public for allotment of HIG houses in the suit property and on the same date, the revision Petitioners and their officials attempted to dispossess the Respondent in an illegal manner and therefore, the Respondent/Plaintiff filed W.P. No. 26067 of 2009 and that petition was dismissed with an observation permitting the Respondent to file a suit within four weeks from the date of receipt of copy of that order and it is for the competent civil court to take that suit on file and decide the same including passing of any interim orders and therefore, the present suit was filed for injunction.