ANNAI BUILDERS REAL ESTATE PRIVATE LIMITED REPRESENTED BY ITS AUTHORIZED SIGNATORY S VEDAVALLI Vs. SPECIAL COMMISSIONER AND COMMISSIONER FOR LAND CEILING AND LAND TAX

JUDGEMENT

(1.) This Writ Appeal has been filed by the second petitioner in the Writ Petition against the order of the writ Court dated 09.09.2015 made in W.P.No.3507 of 2014.

(2.) The fourth respondent (as first petitioner) and the appellant (as second petitioner) jointly filed the Writ Petition in W.P.No.3507 of 2014 before this Court praying to issue a writ of mandamus directing the third respondent to issue patta in favour of the appellant pursuant to the Application dated 12.07.2013 without insisting 'No Objection Certificate' from the first and second respondents.

(3.) The brief facts of the case of the appellants before the Writ Court are as follows:-