SUDHA PANDIAN Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) According to the Petitioner, she is residing along with her family in Plot Nos.120 and 121, now the same is situated in No.13, Anjugam Street, Thanthai Periyar Nagar, Taramani, Chennai - 600 113. Originally, the Plot No.120 was in possession of her husband and Plot No.121 is in her possession and they are in the said land right from the year 1997. She has a proof from the year 1999 to establish their possession in the property. The 1st Respondent had levied property tax and in respect of her Plot No.121, the Door Number was assigned as No.9-A and in respect of her husband's Plot No.120, the Door Number was assigned as No.9 and for the said two houses, they are promptly paying the property tax and further that, the Revenue Records stand in her name right from the year 2005.

(3.) The stand of the Petitioner is that they initially lived in the property, which was a 'Hut' and later in 2000-2001, she converted the 'Hut' into an asbestos house by spending nearly Rs. 50,000/-. The 1st Respondent assigned the 'Property Tax' to the said house in her favour in 2005. Also, Electricity Service connection is obtained to her house, which stands in her name from the year 2008.