GOVERNMENT OF TAMIL NADU Vs. I. RICHARDSON

JUDGEMENT

(1.) The official respondents in W.P. No. 27406 of 2006 are the appellants. The respondent herein filed W.P. No. 27406 of 2006 praying for quashment of the order dated 9.5.1994, issued by the third appellant herein under the provisions of the Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (hereinafter referred to as the 'Act') and the consequential order passed by the first appellant dated 27.6.2006 insofar as the respondent/writ petitioner is concerned, in respect of the property bearing Door No. 25 T.S. No. 2 (part) at Survey No. 82, Block 15, Saidapet Village Mambalam Guindy Taluk, ad-measuring to an extent of 1800 sq. ft. and further direction to the fourth appellant to transfer patta in the name of the respondent/writ petitioner.

(2.) It is the case of the respondent/writ petitioner that he purchased the above said land together with the building thereon from one K. Rajavelkumar, by means of registered sale deed, dated 15.12.2000 (registered as Document No. 1136 of 2001). on the file of the Joint Sub Registrar, Saidapet and the said Rajavelkumar had purchased the said property by means of two registered sale deeds both dated 27.10.1986 (Document Nos. 1093 and 1094 of 1986) from Amirthammal, R. Sivanesan Arokiadas, R. Ramachandran and Balammal respectively.

(3.) It is the specific case of the respondent/writ petitioner that after the purchase of the property in question, he had applied before the fourth appellant for the transfer of patta in his name. His vendor Rajavelkumar already obtained proper planning permission from the Chennai Metropolitan Development Authority and also obtained No Objection certificate from the fourth appellant herein and thereafter, put up a superstructure on the said property and it was also subjected to statutory levies by the concerned authorities and the patta was also granted in favour of the said person on 8.5.1992 and from him, he purchased the property as bona fide purchaser, by means of a registered sale deed dated 15.12.2000.