A IYYANAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner; Mr.R.Udhaya Kumar, Learned Additional Government Pleader for Respondents 1 and 2 and Mr.V.Anandamoorthy, Learned Counsel for Respondents 3 and 4.

(2.) According to the Petitioner, he is the owner of the property bearing Plot No.583-A, Korattur Village, Ambattur Taluk, Tiruvallur District comprised in Survey Nos.1050/2 part and 1052/1 part of Korttur Village to a total extent of 2450 sq.ft. which is alleged for the purpose of commercial/shop site.

(3.) The version of the Petitioner is that the 3rd Respondent/ Tamil Nadu Housing Board proposed to undertake the improvement scheme in Korattur commonly known as "Korattur Neighbourhood Scheme" and acquired lands and allotted the said lands to various persons and the commercial sites were allotted through sealed tender cum open auction, he purchased the said Plot No.583-A, through a sealed cum open auction on 15.07.2004 conducted by the 4th Respondent for the commercial/shop sites. Later, on 04.10.2004 the 4th Respondent issued a confirmation order and the 4th Respondent, after receipt of entire sum of Rs.21,33,000/-, handed over possession of the said Plot No.583-A, through its letter No.ANAL2/ 22482/04 dated 22.12.2004 and had executed an absolute sale deed in his favour which was duly registered as Sale Deed No.2010/2006 at the office of the Sub Registrar of Villivakkam on 25.05.2006. From the date of purchase, the Petitioner is in absolute possession and enjoyment of the property without any hindrance or encumbrances.