G.ANAND Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has invoked the extraordinary equitable jurisdiction of this Court, for issuance of a writ in the nature of Certiorari, to quash the orders passed vide Ref No.Na.Ka.No.440/2002 dated 5/10/2007 and order Ref RC 440/2002 dated 26/10/2007 filed and marked as Ex.A and Ref RC 440/2002 dated 26.10.2007 filed and marked as Ex.B issued by the third respondent, and quash the same as illegal arbitrary and unconstitutional and consequently, prohibit the respondent No.1 to 3 from taking any further steps in respect of the petitioner's land situate in S.No.230/14.

(2.) THE petitioner is owner of the land in Survey No.230/14 in Siruseri, Sriperumbudur, Kanchipuram district which was purchased by the petitioner by registered sale deed.

(3.) IT is submitted that sister of the petitioner being dissatisfied, sought reference for enhancement of compensation.