G.MADURAVALLI Vs. THIRUVALLUR COLLECTORATE OFFICE

JUDGEMENT

(1.) The order dtd. 8/6/2016 passed by the fourth respondent and the subsequent order dtd. 13/6/2016, are under challenge in the present writ petition.

(2.) The petitioner admittedly is a Senior Citizen, aged about 86 years. The petitioner owned a house property bearing new Door No.7, Old Door No.29, High School Road, Secretariat Colony, Venkatapuram, Ambattur Chennai-53, measuring an extent of 4,358 sq. ft.

(3.) The petitioner states that the house property was owned by the Ambattur Government Servants Cooperative Building Society and it was allotted in the name of the father of the writ petitioner late Mr.M.Govindan in the year 1954 and the father of the petitioner constructed a house during the year 1955.