R RUDHRAPATHI Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The application of the petitioner for regularization of the building plan was rejected by the first respondent on the ground that the petitioner has not furnished necessary documents and the petitioner did not satisfy the conditions prescribed by the High Court.

(2.) Heard Mr.M.Balasubramanian, learned counsel appearing for the petitioner; Mr.M.Karthikeyan, learned Standing Standing Counsel appearing for the first respondent and Mr.T.C.Gopalakrishnan, learned Standing Counsel appearing for the second respondent and perused the materials placed on record.

(3.) It is the case of the petitioner that one P.R.Sundra Mudaliar obtained planning permission from the Corporation of Madras on 28.11.1947 and constructed the ground floor building. The said P.R.Sundara Mudaliar sold the superstructure to one P.R.Kanniappa Mudaliar by a registered sale deed dated 12.09.1948. One S.G.Ganapathy purchased the superstructure vide sale deed dated 26.06.1950 and thereafter on 02.02.1952, the petitioner's father K.V.Ramasami Iyer became the owner vide document No.149 of 1952 on the file of Sub Registrars Office, Mylapore.