K VE M GEERA Vs. COMMISSIONER KODAIKANAL MUNICIPALITY

JUDGEMENT

(1.) HEARD the learned senior counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THIS writ petition is filed challenging the notice issued by the first respondent dated 16. 7. 2005. The said notice is issued under Sec. 217-J of the Tamil Nadu District Municipalities Act. The petitioner has purchased a property in T. S. No. 2, Block No. 27, Ward B, bearing Door No. 11/201, Kodaikanal Town from one Abubackar and his wife Mumtaj through an unregistered sale deed on 4. 4. 2000.

(3.) ACCORDING to the petitioner, the property is a revenue land not vested with the first respondent. The predecessors in title of the petitioner have been paying penalty under the Land Encroachment Act, 1905 and were in continuous possession followed by the petitioner.