K. SRINIVASAN Vs. THE PRESIDENT

JUDGEMENT

(1.) ACCORDING to the Petitioner, he is running a small business in his area at Sivakasi Taluk. He has purchased the property in S.F. No. 72 (3A1, 3B2, 3C1, 3C2A, 73/7) of Alankulam Village, Kallamanaickanpatti Panchayat, Virudhunagar District, by means of two different sale deeds, dated 24.05.2010 and 1.03.2011, registered as Document Nos. 2232 of 2010 and 1339 of 2011 respectively, admeasuring an extent of 58 cents. From the date of purchase, he is said to be in possession and enjoyment of the properties in question with absolute right.

(2.) THE grievance of the Petitioner is that he intend to put up a small house in the said property for his comfortable living and he approached the Respondent and requesting him to grant permission for put up the construction. As per the direction of the Respondent, he made an application on 20.09.2014 along with Blue Print, after fulfilling all the requisite and formalities (including the Rain Water Harvesting System). Finally, the Petitioner was proposed to send the application, dated 20.09.2014, through the Registered Post, enclosing the requisite documents. But the said Registered Post Cover, addressed to the Respondent, was not claimed and the same was returned to the sender/Petitioner.

(3.) AT this stage, Mr. Ayiram K Selvakumar, the Learned Government Advocate appearing for the Respondent takes notice and prays time for filing necessary counter.