K. PANDURANGAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) Mrs. M. Lalitha, learned Government Advocate accepts notice on behalf of respondents 1 and 3 and Mrs. P. Kavitha, learned Government Advocate accepts notice for 2nd respondent.

(3.) The petitioner claims that he is the owner of the land together with the building thereon, admeasuring to an extent of 54 1/2 cents, comprised in Survey No.17/5A, situated in Perumbakkam Village, Thiruvallur Taluk and District. He would further aver that the land situated in adjoining neighbouring lands comprised in Survey Nos.14/1 (part), 16/1, 16/2, 70/5 (part) 22/1, 28/2, and 28/3, were promoted as layout for the purpose of house sites and it has also been approved in Ma.Va/Na.Ue.No.869/91 and the said plots were sold and the purchasers had also put up superstructure on the said lands. The petitioner would further said that the land comprised in S.No.21/5 admeasuring to an extent of acre 0.09 cents abuts his Patta land on the Northern side. He has put up the compound wall covering the entirety of the property and in the said land, he is in possession and enjoyment of the same and prior to him, his father is in possession and enjoyment of the same for decades together.