PALLADAM HI-TECH WEAVING PARK, REPRESENTED BY ITS ADMINISTRATIVE OFFICER M S MURALI, TIRUPUR DISTRICT Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has filed the Writ Petition seeking for issuance of a Writ of Certiorarified Mandamus to call for the records on the file of Second Respondent made in Order dated 28.11.2017 in respect of Palladam Hi-tech Weaving park and quash the same and consequently direct the Respondents not to interfere with the Petitioner's peaceful possession and enjoyment of the Petitioner's property.

(2.) Heard both sides.

(3.) According to the Petitioner/Palladam Hi-Tech Weaving Park, was incorporated under the Companies Act in October 2003. To establish this Company, a land measuring to an extent of 2.21 acres was purchased on 07.02.2005 in the name of the Company from one Ramachand N Dawani for a valid sale consideration by means of a registered Sale Deed bearing No.586/2005 on the file of Sub Registrar's Office, Palladam.