EBENEZER Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) Mr.R.Vijayakumar, learned Additional Government Pleader accepts notice on behalf of the 1 st respondent ; Mr.K.Raja Srinivas, learned Standing counsel accepts notice on behalf of respondents 2 to 5 and Mr.P.S.Ganesh, learned Standing counsel accepts notice on behalf of the 6 th respondent.

(3.) The petitioner in the affidavit filed in support of this writ petition would aver among things that in the year 1987, a layout, viz., ''Golden Goerge Nagar'' came to be formed and one Mrs.Reeta Durairajan, had purchased the landed property admeasuring to an extent of 990 sq.ft., in S.No.420 [Part] of the said approved layout from one Mr.Durairajan who was Power of Attorney of the original owners through a registered Document bearing No.5892/2006 dated 04.12.2006, registered on the file of office of the Sub Registrar, Konnur. The original purchaser of the said property has put up a superstructure consisting Ground + First Floors, having a plinth area of 1700 sq.ft., [approx.]. The petitioner would further state that his parents, viz., Mrs.Premabai and Mr.John Williams, had purchased the said property from Mrs.Reeta Durairajan, through a registered Doc.No.4382 of 2007 dated 07.09.2007 registered on the file of the office of the Sub Registrar, Konnur and started enjoying the same and the said property is also subject to statutory levies.