R KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner in WP No. 18050 of 2005 is the owner of undivided share in the lands comprised in Survey No. 227/5 (part) to an extent of 13000 square feet and holding 50% in the super-structure thereon.

(2.) THE petitioners 2, 3 and 4 in WP No. 18051 of 2005 are represented by the first petitioner and are also co-owners of the said lands comprised in Survey No. 227/5 (part ).

(3.) THE petitioners in both the writ petitions entered into a joint promotion agreement dated 23. 10. 2001 with Naveen Housing and Properties Private Limited for construction of the building and obtained sanctioned plan from the second respondent on 27. 05. 2003 under the provisions of Tamil Nadu Town and Country Planning Act, 1971.