A. RAVICHANDRAN @ RAVI Vs. THE ZONAL OFFICER

JUDGEMENT

(1.) The petitioner has come up with this Writ Petition seeking to quash the order, dated 21.08.2017 passed by the respondent vide proceedings No. Z14ZHOCNOH1/1840/17.

(2.) According to the petitioner, his father G.Arumugam purchased a vacant land bearing Plot No.19, comprised in Survey No.254/2 situated in Kottivakkam Village, Saidapet Taluk, Madras and settled the property to an extent of 2190 sq.ft. in favour of the petitioner, vide settlement deed, dated 31.08.2015, registered as Doc.No.1846 of 2005.

(3.) The case of the petitioner is that the respondent, vide communication dated 21.08.2017, asked the petitioner to pay a sum of Rs. 10,00,000/- as liability to one Adhilakshmi, who is the legal heir of Late Narasimhan, who died on 26.08.2001, while cleaning the drainage in the house, where his father lived. According to the petitioner, the compensation had already been paid by his father immediately to the family of the deceased Narasimhan. The said Adhilakshmi had kept quiet for more than 15 years and only in the year 2016, the respondent is claiming the said compensation amount on her behalf and it is only an afterthought. Hence, the petitioner has come forward with this petition with the aforesaid prayer.