LAWS(MAD)-2012-3-225

M G SARAVANAN Vs. MANAGER SIDCO INDUSTRIAL ESTATE

Decided On March 19, 2012
M.G.SARAVANAN Appellant
V/S
MANAGER, SIDCO INDUSTRIAL ESTATE Respondents

JUDGEMENT

(1.) ****** The petitioner seeks a Writ of Mandamus, directing the Inspector of Police, Ariyamangalam Police Station, to provide security for construction of a compound wall to protect his property bearing Shed No.D4, SIDCO Industrial Estate, Ariyamangalam, in the district of Trichy.

(2.) THE plot bearing Shed No.D4 was originally allotted to one M.Hidayathullah. THE original allottee constructed a building in the said plot. THE allottee, after construction of a building, sold it to A.Habibullah and Mrs.Ummal Forida Beevi. THE petitioner, thereafter, purchased the property as per sale deed dated 06 March, 2009. THE petitioner was recognized as the allottee by SIDCO.

(3.) THE petitioner was not in a position to construct the compound wall on account of the claim made by the Villagers to use it as a pathway.