M DASARATHAN Vs. DIRECTOR TOWN AND COUNTRY PLANNING

JUDGEMENT

(1.) The writ petition has been filed for issuance of Writ of mandamus, to direct the respondents 1 & 2 to release the petitioner's land measuring of 21 cents situated in Survey No.101/5 in Kochadai Village, Madurai West Taluk, Madurai District treating the "Kochadai Detailed Development Plan No:4" of Madurai Local Planning area as lapsed under Section 38 of Tamil Nadu Town County Planning Act, 1971.

(2.) The case of the petitioners is that they purchased a property to an extent of 21 cents, situated in Survey No.101/5 in Kochadai Village, Madurai West Taluk, Madurai District, through an Exchange Deed, dated 11.10.2017 and since then, they have been in possession and enjoyment of the same.

(3.) The petitioners would state that pursuant to the resolution passed by the 2nd respondent, during the year 1999, the 1st respondent approved the detailed development plan and the land of the petitioner in Survey No.101/5 has been reserved for a scheme viz., "Kochadai Detailed Development Plan No.4". The said detailed development plan was also published in the gazette in the year 2005.