LAWS(MAD)-2004-10-7

M MUTHUSAMY UDAYAR DIED Vs. SPECIAL COMMISSIONER

Decided On October 14, 2004
M.MUTHUSAMY UDAYAR Appellant
V/S
SPECIAL COMMISSIONER Respondents

JUDGEMENT

(1.) THE writ petition has been filed for issue of Writ of Certiorari calling for the records pertaining to the orders passed by the first respondent in his proceedings No. Rc. G1/19547/92 dated 11. 4. 1997 and quash the same.

(2.) HEARD both sides.

(3.) ON a perusal of the records, it is seen that an house site was originally allotted to the petitioner in the year 1970 on the ground that the petitioner was not owning any land or any house site and hence a land-less poor with certain conditions. One of the conditions is that the petitioner must construct a house on the assigned land within a period of one year. In the said condition, the manner in which the building has to be constructed is prescribed and that the said construction should not affect the pathway to others. While so, it was found that the petitioner has not constructed any building in the said site but at the same time he put up a compound wall obstructing the public from having access to the Mariamman Temple.