R.GEETHA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking issuance of a writ of Certiorari to call for the records relating to the impugned order passed by the second respondent in proceedings Na.Ka.AA4/3461/2018, dtd. 20/4/2018 and quash the same.

(2.) The facts in a nutshell are as under: The petitioner purchased the land in Survey No.75/5 in Puduvayal Village to an extent of 35 cents from the original owners for valid consideration on 18/11/2015 and the same was registered before the Joint Sub Registrar's Office in Doc.No.2149 of 2015 and thereafter, patta has also been issued in the name of the petitioner by Shakkottai Zonal Deputy Tahsildar in his order dtd. 12/7/2016.

(3.) It is averred that the petitioner entered into an agreement with one S.Venkatesan, Engineer (Save Builders) on 20/7/2017 to construct a Marriage Hall in the above mentioned property. The building plan was submitted by the Engineer to the Puduvayal Town Panchayat and the Town Planning Authorities and the same was approved by the competent authorities vide Building Plan Permission No.08/2018 on 7/3/2018. It is stated that after obtaining such building plan permission, the Engineer stored construction materials, including sand, bricks, iron rods and cement bags, in the said site and the adjacent land.