CHITRA Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner in this Writ Petition seeks issuance of a Writ of Mandamus directing the second respondent to issue approval to Plot No. 208 situated in S. No. 189/1, New S. No. 191/1 in Uppiliapuram Village, Thuraiyur Taluk, Trichy District.

(2.) THE learned counsel appearing for the petitioner, after referring to the factual situation, invited the attention of this Court to the proceedings dated 13.09.2001 and submitted that the approval in respect of the lands covered in Survey No. 189/1, 190/1 and 190/2 measuring a total extent of 8.32 acres was granted by Resolution No. 100, dated 12.09.2001. Therefore, it is submitted that the plot purchased by the petitioner is also covered in the same survey numbers, and thereby, covered under the Resolution No. 100 and hence, the respondent could not have rejected the petitioner's application.

(3.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.