NAGAR HOUSE OWNERS ASSOCIATION Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner Association, which is a registered Association of the Neelamegam Nagar House Owners, has invoked the extra ordinary jurisdiction of this Court, with a prayer for issuance of a Writ, in the nature of Mandamus, directing the Respondent Nos. 1 to 4, to preserve the common usage of lands, as notified in the lay out approval of Neelamegam Nagar, Y. Othakkadai, Madurai District.

(2.) The Petitioner pleaded case is, that Thiru.K.R. Annamalai got approved a lay out plan vide No. 63/84 from the Deputy Director, Town Planning, Madurai Region on 21.08.1984, which was conveyed vide order No. 4276/84.

(3.) The land was divided into 100 plots with seven 30' internal roads for common passage, and allotment of places for public purposes namely play ground, library, religious worship, community hall and for shops. The purchaser of the plots have constructed houses therein, and a re using the land left for common purposes for which it was earmarked.