B. KANCHANA Vs. COMMISSIONER

JUDGEMENT

(1.) This Writ Petition has been filed, seeking to quash the Letter dtd. 24/12/2021 of the 6th respondent, in and by which, lock and seal notice was issued to the petitioner, with a direction to the 2nd respondent to dispose of the appeal in File No.15561 of 2021 dtd. 20/9/2021.

(2.) Mr.Raja Srinivas, learned counsel takes notice for R1 and R4 to R6, M/s.Geetha Thamaraiselvan, learned Special Government Pleader for R2 and M/s.C.Sumathy Sreekanth for R3. Notice to R7 is dispensed with, as no adverse order is going to be passed against her. By consent, final orders are passed in the Writ Petition at the admission stage.

(3.) It was the case of the petitioner that her late husband purchased the property in question in the year 1985 and since then, the property's rights vests with them. When her husband purchased the property, the area was governed by the Local Body and subsequently, it fell within the Greater Chennai Corporation limit after its due extension. It was further case of the Petitioner that during the life time of her husband, they constructed a residential house in ground floor to an extent of 1800 sq.ft. and subsequently, her husband died on 12/6/2017.