VILASHINI NARASIMHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) CONSIDERING the limited issue raised and by consent of all the parties, the writ petition itself is taken up for final disposal.

(2.) AGGRIEVED by the order of the 1st respondent dated 24.10.2005 rejecting the appeal of the petitioner, the petitioner has filed the above writ petition to quash the same on various grounds.

(3.) ACCORDING to the petitioner, initially the property she had purchased was 600 sq.ft., and thereafter, she had purchased the adjoining property measuring another 600 sq.ft., and later, she had purchased next adjoining property measuring about 600 sq.ft., totalling 1800 sq.ft. The said Vedhavalli, the 5th respondent owns the front portion of 1800 sq.ft. The petitioner also filed W.P.No.6297 of 2004 and the said writ petition was also disposed of, with a direction to approach the appropriate authority.