R.SANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) An extent of 12 Acre 14 Cents comprised in Survey Nos.785/1, 797/2, 798/1 and 798/2 of Kalapatti Village was developed into a layout with 138 residential plots vide Layout Approval in LP/R(CPN) No.228 of 1985 approved by Senior Deputy Director, Town Planning. In the layout plan, an extent of 2671 sq. mtr. was reserved for community purpose, 1942.5 sq. mtr. was reserved for park, 220 sq. mtr. was reserved for overhead tank and borewell, and 544 sq. mtr. was earmarked for commercial purposes.

(2.) The case of the writ petitioners in all the instant writ petitions is that an extent of 33 cents 324 sq. ft. in Survey No.797/2, Kalapatti Village was originally owned by V.Ayyasamy and V.Natarajan. Another extent of 33 cents 311 sq.ft., comprised in Survey No.796/1 of Kalapatti Village was originally owned by Vellappakonar.

(3.) That being the case of the writ petitioners, the Commissioner of City Municipal Corporation, Coimbatore (the second respondent in all Writ Petitions) filed counter which can be summarised as follows: