V.JEEVANANDAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The matter was heard through "Video Conference".

(2.) The Petitioner has come before this Court challenging the order dated 23.07.2018 passed by the Fourth Respondent Coimbatore Corporation, by which the allotment sought for by the Petitioner for Temples, which had already been constructed as early as 1982, has been rejected.

(3.) The Petitioner submits that he is one of the land owners in 'Kaani Nilam "? layout, which is a duly approved layout formed in the year 1988. There are totally 38 housing plots and about 13,200 square feet have been retained for public purposes in the said layout. Out of the total area of 13200 square feet of land, 2236 square feet had been used for constructing four Temples viz., Arulmigu Karpaga Vinayagar Temple, Arulmigu Kasi Viswanathar Temple, Arulmigu Kasi Visalakshi Temple and Arulmigu Balamurugan Temple, at the time of formation of the said layout.