MOINUDDIN SHERRI Vs. THE COMMISSIONER, THE ZONAL OFFICER, ZONAL NO.II AND THE DIVISIONAL ENGINEER, CORPORATION OF CHENNAI

JUDGEMENT

(1.) MR . T.C. Gopalakrishnan, learned counsel takes notice for the respondents 1 to 3.

(2.) THIS writ petition has been filed for a direction to the respondents to consider the representation of the petitioner dated 01.4.2014 in respect of the building situate at Door No. 36, New Door No. 97, Godown street, Chennai -1.

(3.) IN the affidavit filed in support of the writ petition, the petitioner averred that the property situate at Door No. 36, Godown street originally belonged to his grand -father Haji Mohamed Abdul Aziz, who purchased the same from one Mohamed Ameem Khaleeli through sale deed dated 27.5.1925 and the grand -father of petitioner died in the year 1949 and after his death, the property was succeeded by his two sons, viz. Haji Dasthagir Sheriff and Haji Mohamed Sheriff along with their mother Mahboob Bi. Haji Dasthagir Sheriff and Haji Mohamed Sheriff were carrying on business in the said building and in the year 1971, there was a partition between Dasthagir Sheriff and Mohamed Sheriff and the property at No. 36, Godown street was allotted to the share of Mohamed Sheriff.