P.T.CHELLAPANDIAN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the impugned order Na.Ka.No.75/2010-2011, dated 01.10.2010, issued by the first respondent cancelling the Town Planning Permission granted to the petitioner. Before going to the facts of the case, it is necessary to note down the provisions of the Act dealing with the planning permission:

(2.) THE facts pleaded in the affidavit read as under: The petitioner purchased a land measuring 3120 sq.ft from Thiru.A.Vadivel Murugan bearing Plot Nos. 15 and 16 in S.No.236/2A at Thathampatti Village, Vadipatti Taluk.

(3.) THE petitioner completed the construction of show room in the last week of September 2010. The petitioner also obtained temporary electric connection. (The dispute with regard to cancellation of temporary connection is the subject-matter in another Writ Petition).