LUZ GINZA ASSOCIATION Vs. TAHSILDAR, CHENNAI

JUDGEMENT

(1.) The present writ petition has been filed challenging the order dtd. 31/8/2015 passed by the Tahsildar, Mylapore Taluk regarding the survey conducted in respect of the property belongs to the petitioner.

(2.) The petitioner is an Association registered under the Societies Registration Act. The petitioner-Association Luz Ginza Association had in its role, the members, who all are in occupation and retained ownership of an extent of building for its commercial purposes.

(3.) There was a dispute in respect of the boundaries of the property belongs with reference to the properties of the petitioner-Association.