A S SIVAKUMAR Vs. EXECUTIVE OFFICER AND OTHERS

JUDGEMENT

(1.) Heard Mr.C.Veera Raghavan, learned counsel for the petitioner and Mr.R.Rajeswaran, learned Special Government Pleader, accepting notice on behalf of the 1st respondent and with their consent, the writ petition is taken up for final disposal at the admission stage itself without ordering notice to the second respondent.

(2.) In the writ petition, the petitioner has sought for issuance of a Writ of Certiorari to quash the proceedings of the first respondent. The petitioner is the purchaser of ready built houses, which have been constructed by the second respondent-builder.

(3.) The petitioner's case is that one M.Rathindran was the Proprietor of the second respondent Company and he promoted the lands in Veerapandi Village, situated at Press Colony, Veerapandi Town Panchayat, Coimbatore Taluk, Coimbatore District, by constructing independent residential houses. The petitioner has purchased independent house in the residential layout and is residing in the said premise.