LAWS(MAD)-2007-6-204

HINDUSTAN LEVER COLONY RESIDENTS WELFARE ASSOCIATION Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT KANCHEEPURAM

Decided On June 07, 2007
HINDUSTAN LEVER COLONY RESIDENTS WELFARE ASSOCIATI Appellant
V/S
DISTRICT COLLECTOR KANCHEEPURAM DISTRICT, KANCHEEP Respondents

JUDGEMENT

(1.) THIS writ petition has been filed for the issue of a Writ of Mandamus directing the respondents not to interfere with the places reserved for the purpose of construction of community Hall and developing Park in the approved Lay Out and to keep free from encroachment by the members of the panchayat Board in Survey No. 24/21 and 24/22, Pammal Village, Saidapet Taluk.

(2.) THIS writ petition has been filed by Hindustan Lever colony Residents Welfare Association. It is their case that the employees working in Hindustan Lever Company formed a Cooperative Society, purchased lands and formed lay out for their residential purposes in Survey Nos:20/2, 20/3, 21, 24, 24/2, 26 and 27/5 at Pammal Village. In the approved lay out 9 grounds were reserved for the construction of a Community Hall and a Park. The association submitted an application to the second respondent in 1991 for construction of the Community Hall. Till date, it has not been approved and therefore the area is still lying vacant, which is protected by them with a fence.

(3.) HEARD Mr. C. Selvaraj, the learned Senior Counsel appearing for the petitioner, the learned counsel appearing for the second respondent and the learned Government Advocate appearing for the first respondent. I have also perused the documents filed in support of their submissions.