V. RAMASAMY Vs. GOVERNMENT OF TAMIL NADU REP. BY ITS SECRETARY TO GOVERNMENT MUNICIPAL ADMINISTRATION & WATER SUPPLY, CHENNAI & OTHERS

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as the learned Additional Government Pleader appearing for respondents 1 and 2 and the learned Standing Counsel appearing for the third respondent.

(2.) THE Writ Petition has been filed under Article 226 of the Constitution of India seeking an order in the nature of writ of mandamus directing the respondents to refund a sum of Rs.5,38,941/ - deposited by the petitioner towards layout development deposit.

(3.) IT is an admitted fact that the layout development deposit was made by the petitioner relating to layout of plots in T.S.Nos.546, 547, 562 and 563 measuring an extent of 6 acres 8 cents in Kumarapalayam Village within the Corporation limit of Coimbatore, as per the Rules.