BHOJAN Vs. THE EXECUTIVE OFFICER AND ORS.

JUDGEMENT

(1.) Mr. R. Ravichandran, learned Government Advocate takes notice for the first respondent. By consent, these writ petition itself is taken up for final disposal without ordering notice to the second respondent.

(2.) In this writ petition, the petitioner has sought for issuance of a Writ of Certiorari to quash the proceedings of the first respondent. The petitioner is the purchaser of a ready built house, which has been constructed by the second respondent -builder.

(3.) The petitioner's case is that one M. Rathindran was the Proprietor of the second respondent Company and he promoted the lands in Veerapandi Village, situated at Press Colony, Veerapandi Town Panchayat, Coimbatore Taluk, Coimbatore District, by constructing independent residential houses. The petitioner has purchased an independent house in the residential layout and is residing in the said premises.