S. PONNUSAMY Vs. V. CHANDRASEKAR

JUDGEMENT

(1.) The plaintiff/ Appellant herein has filed this second appeal to set aside the decree and judgment passed in O.S.No.25/88, dtd. 29/7/1997, on the file of II Additional District Munsif Judge, Coimbatore, and to set aside the decree and judgment passed in A.S. No.256/1997, dtd. 25/10/2000 by the Principal District Judge, Coimbatore.

(2.) The relief sought for in the writ petition in W.P. No.13862 of 2017 is to direct the first respondent, the Commissioner, Coimbatore City Municipal Corporation to evict the encroacher, who has encroached upon the public road in the approved VVC Layout, situated in Coimbatore City Municipal Corporation, Ward No.25, measuring 220 feet length and 40 feet wide, which is mentioned as Corporation Road in the Corporation Town Planning records. Similarly, the relief sought in the writ petition in W.P. No.14501 of 2021 is to call for the records relating to the proceedings pursuant to the notice dtd. 5/7/2021 under Sec. 258(1) and 441 of the Coimbatore City Municipal Corporation Act of the first respondent herein and quash the same.

(3.) The subject matter of this second appeal and writ petitions relating to claiming right over the lands situated on the eastern side of plot nos.9 and 10 of the Verivadu Chettiar Layout, Ward 25, Coimbatore City. Hence all the matters heard together and common Order is hereby passed.