M.MURUGESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) HEARD the counsel appearing for the petitioner, as well as the learned counsels appearing on behalf of the respondents.

(2.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Mandamus to direct the second respondent and his agents not to execute any sale, in respect of the property bearing S.No.407/3A/2A, having an extent of 50 cents, situated at No.28, Perungalathur village, Tambaram Taluk, Kancheepuram District.

(3.) IT had also been stated that the patta had been issued in favour of the second respondent Housing Co-operative Society, based on forged documents. The second respondent Housing Co-operative Society had also obtained the lay out approval, from the fourth respondent, fraudulently. Based on the approval granted from the fourth respondent, the second respondent Housing Co-operative Society had started executing and registering sale deeds to its members, even though the property in question belongs to the wife of the petitioner.