A. MARIMUTHU Vs. SECRETARY

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The present litigation is having a long and chequered history and the repeated attempts made by the petitioner to stall the demolition of the unauthorised construction, so far, ended in failure. It is the last ditch attempt made by the petitioner to save the unauthorised construction from demolition.

(3.) The petitioner, in the affidavit filed in support of this writ petition, would aver among other things that the property situate at 56, 56A, Thirumalai Pillai Road, T.Nagar, Chennai-600017, originally belong to M/s. Bommidala Realty Limited and they earlier envisaged construction of seven Apartments and Supermarket on the ground floor and obtained Planning Permission for that purpose. Thereafter, commercial construction was sought to be raised and an application was submitted for regularisation in Regularisation No. 29734 dated 29.06.2002 and at that point of time, one Mr. Sampath had purchased the said property on 19.02.2007 and the petitioner had purchased the said property from Mr. Sampath through a registered Sale Deed bearing Doc.No.473/2010 dated 05.03.2010 registered on the file of the office of the Sub Registrar, T. Nagar.