MRS. GEETHA Vs. WELLINGTON CANTONMENT BOARD AND OTHERS

JUDGEMENT

(1.) The petitioner has come forward with the above Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the impugned letter dated 26.12.2017 made in No.Madhu/30/Engg. passed by the respondent, quash the same and consequentially direct the respondent not to interfere with the peaceful possession and enjoyment of the property comprised in R.S.No.22/1A and 106 of Wellington Cantonment, Coonoor Taluk, Nilgiri District, measuring an extent of 0.46 acre of land in R.S.No.106 and 0.74 Acre of land in R.S.No.22/A, together with building known as Waterloo House.

(2.) Heard both sides and perused the materials available on record. No counter affidavit is filed by the respondent.

(3.) According to the petitioner, she is the absolute owner of all that piece and parcel of land comprised in R.S.Nos.22/1A and 106 of Wellington Cantonment, Coonoor Taluk, Nilgiri District, measuring an extent of 0.46 acre of land in R.S.No.106 and 0.74 acre of land in R.S.No.22/A, together with building known as Waterloo House and the same was purchased by the petitioner from M/s.Rupe Textiles Private Limited under a registered sale deed dated 27.11.1991 (vide Document No.486 of 1992) on the file of SRO, Coonoor.