G.ANGAMUTHU Vs. DISTRICT COLLECTOR,

JUDGEMENT

(1.) The petitioner has come forward with this writ petition for forbearing the respondents from further demolishing the petitioner house at bearing door No.109, Velachery Main Road, Pallikaranai, Chennai 600 100 in Pallikaranai Survey No.312 of an extent of 1200 sq. ft.

(2.) The petitioner stated that the property situated in Kanchipuram District, Sholinganallur Taluk belonged to his mother, and she was in occupation and enjoyment of the property for more than 50 years. The petitioner has stated that the property is a poramboke land and his mother was put in possession for more than 5 decades.

(3.) According to the petitioner his mother died and the petitioner is continued in possession of the property, and thereafter, the petitioner renovated the house and that he has no other property. Apart from that he has started a school in the name of Ramya Nursery and Primary School in the year 1989. According to the petitioner he has invested more than Rs.50.00 lakhs and borrowed money for that purpose. It is further submitted that the Tahsildar, Tambaram Taluk and Fire Service, Tambaram have issued No Objection Certificate to run the school and the Education Department has also given recognition to run the School. It is further submitted that the petitioner is having family ration card, Voter's Identity Card and the petitioner has also paid property tax to Pallikaranai Town Panchayat and there is electricity connection for the said premises and according to the petitioner he is in possession of the property for the last 36 years.