MANISH AGARWAL Vs. PALLAVAPURAM DISTRICT MUNICIPALITY AND OTHERS

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records pertaining to the proceedings in Na.Ka.No.2021/2017/F1, dated 07.09.2017 issued by the first respondent and quash the same and permit the petitioner to put up construction in accordance with the planning permission dated 10.06.2016 issued by the first respondent.

(2.) It is represented by the learned counsel for both the respondents that the suit in O.S.No.886 of 2012 on the file of the District Munsif Court, Alandur, filed by the petitioner herein is for declaration that the sale deeds stated therein are null and void, for consequential injunction restraining the defendants therein from in any manner from further encumbering or alienating the suit property and also for permanent injunction restraining the defendants from claiming through them from in any manner interfering with the plaintiff's peaceful possession and enjoyment of the suit property.

(3.) It is further stated that O.S.No.1891 of 2017 on the file of the Principal District Court, Chengalpet, filed by the second respondent for declaration of title and for recovery of possession, is pending and the petitioner has no title to the property in question.