T. AMUDHA Vs. APPROPRIATE AUTHORITY

JUDGEMENT

(1.) THE order of the Appropriate Authority, by which it directed the purchase of the plot measuring about fourteen and half grounds at No. 21, Haddows Road, Nungambakkam, which plot had been agreed to be sold to the petitioners by one Nagarathinam Mudaliar and his three sons under an agreement of sale deed dated August 9, 1989, has been challenged in these writ petitions.

(2.) FORM No. 37 -I in relation to the property was filed on or immediately after the execution of the agreement. Thereafter, the matter appears to have developed complications, which has resulted in the matter still lying unresolved even after a span of thirteen years from the date of the agreement.

(3.) THE Appropriate Authority, after looking into that agreement, merely rejected that Form No. 37 -I. It also directed the Sub -Registrar not to register any sale deed regarding the property, until a no objection certificate is issued by that Authority.