S.ARTHI Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) Heard Mr. S.R.Raghunathan, learned counsel for the petitioner, M/s.C.Meera Arumugham, learned Additional Government Pleader appearing for the respondent Nos. 1 to 3, Mr.Naveen Kumar, learned counsel appearing for the fourth respondent, Mr.Stalin Abi Manyu, learned Additional Government Pleader appearing for the fifth respondent, Mr.P.Valliappan, learned Additional Government Pleader appearing for the respondent Nos. 6 to 8 and Mr.S.Parthasarathy, learned Senior Counsel for Mr.Navin Balaji, appearing for the respondent Nos. 9 and 10.

(2.) This Writ Petition has been filed in the nature of a Certiorarified Mandamus calling for the records of the third respondent in SWP/DTCP/ Tiruvannamalai District - Layout Number 2/2025, 3/2025 and 4/2025 dtd. 2/1/2025 and the records of the 11th respondent in vide VP/Resolution No. 88/01/2025, dtd. 1/2/2025 and quash/cancel the same as null and void and consequentially direct the second and third respondents not to grant layout approval in respect of the schedule property till the disposal of the suit in O.S.No. 17 of 2021.

(3.) The petitioner's father, one, Selvaraj is said to have purchased the property which is the subject matter of the Writ Petition, from one, Kallappan. He had executed a sale deed in favour of the sixth respondent on 16/4/2009 and 5/8/2009. Selvaraj took a plea that the sale deeds were not meant to convey title but had been executed as the security for a loan transaction between himself and the sixth respondent. In pursuance thereof, Selvaraj is said to have lodged complaint with the Land Grabbing Cell of the police. As the complaint did not progress further, he presented a suit in O.S.No. 17 of 2021 on the file of the Principal District Judge at Thiruvannamalai. The suit is for declaration of his title and for the relief of permanent injunction.