SAMS AXIS CITY PROMOTERS PRIVATE LIMITED Vs. MEMBER SECRETARY, THE TIRUCHIRAPALLI LOCAL PLANNING AUTHORITY; DIRECTOR, TAMIL NADU TOWN AND COUNTRY PLANNING; COMMISSIONER, TIRUCHIRAPALLI CORPORATION

JUDGEMENT

(1.) This writ petition has been filed to call for the records relating to the letter of the first respondent dated 07.11.2008 in Na.Ka. No. 1925/08thi.vu.thi.ku-2, quash the same and consequently direct the said respondents 1 and 2 to exclude the petitioners lands in S.F. No. 125/1A, 123/1A & 124/1A, 178/1 and 180/4 in Vadaganeri Village, Tiruchirapalli Taluk from Varakaneri South Extension development scheme and not to treat any portion of the said properties as earmarked for public purpose such as school or roads, etc., under the scheme.

(2.) Heard the learned senior counsel for the petitioner, Mr. R.Janakiramulu, learned Special Government Pleader appearing for the respondents 1 and 2 and also Mr. P.Srinivas, learned Counsel for the third respondent.

(3.) The facts giving rise to the filing of this petition as stood exposited from the averments in the affidavit accompanying the writ petition as well as from the submissions made by the learned Counsel for the petitioner could succinctly and precisely, tersely and briefly be set out thus: