KRISHNA DEVANANDAN Vs. AUROVILLE FOUNDATION

JUDGEMENT

(1.) W.P.No.8639 of 2024 has been filed seeking for the issuance of a Writ of Mandamus to forbear the first respondent from proceeding with any transaction of land transfer, including land exchanges, without following the procedure laid down in the Auroville Foundation Rules 1997 (for short, the 1997 Rules) and the General Financial Rules 2017 (for brevity, the 2017 Rules).

(2.) W.P.No.8652 of 2024 has been filed seeking for a direction to the second respondent to cancel the relevant entries made from the year 2021 whenever the land exchanges were registered and entered in the encumbrance register without following the relevant Rules.

(3.) Heard the learned counsel appearing for the petitioner, the learned Senior Counsel appearing on behalf of the first respondent and the learned Additional Government Pleader appearing for the second respondent, in both the writ petitions.