P.R.RAJESHKUMAR Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) THIS writ petition has been filed to issue a writ of Certiorarified Mandamus to quash the rejection order issued by the second respondent in TIIC/CH/FU/12-13 dated 10.07.2012 rejecting the representation of the petitioner dated 19.04.2012 and direct the respondents refraining them from taking any coercive or legal action against the properties of the petitioner situated in Plot No.16, VIN Paradise, New Town S.No.5/2A, New Block No.1, 'K' Ward, Trichirappalli.

(2.) HEARD Mr.M.Ajmal Khan, learned Senior Counsel appearing for the petitioner, Mr.K.Mahendran, learned Special Government Pleader appearing for the respondents 1 and 2 and Mr.Elephant G.Rajendran, learned Counsel appearing for the third respondent.

(3.) THE petitioner, in this case, claims to be a purchaser of the property from the third respondent. The third respondent has already been impleaded vide order of this Court dated 31.08.2012 passed in M.P(MD)No.4 of 2012 in W.P(MD)No.10487 of 2012.