P DURGAPRASAD Vs. CORPORATION OF MADRAS

JUDGEMENT

(1.) BUILDING permission for the proposed construction of residential flats in Survey No. 14 (Part), Block No. 10, Door No. 6, II Main Road, West Shenoy Nagar, Chennai was refused by the Corporation by proceedings dated 20. 7. 1993 for the following reasons:

(2.) CHALLENGING the said refusal of building permission, the appellant herein filed W. P. No. 12328 of 1994 on the grounds that (i) the petitioner obtained necessary permission from the CMDA, (ii) the legal opinion dated 22. 2. 1993 reveals him as the title holder of the property, and the appellant draws strength from the Sale deed dated 8. 7. 1953 from Mr. P. Vajravelu Mudaliar in favour of Polisetti Ramachandra Rao, and the Sale deed dated 17. 4. 1989 from Corporation of Madras in favour of the petitioner appellant and seven others.

(3.) THE learned Single Judge, finding that the writ petition relates to the inter-se dispute between the parties, namely writ petitioner and the Corporation as to the very title of the property, dismissed the writ petition by order dated 14. 3. 2001 made in W. P. No. 12328 of 1994. Hence, the writ appeal,.