V RAJASEKARAN S/O D VELAYUTHAM Vs. DISTRICT COLLECTOR, OFFICE OF DISTRICT COLLECTOR, THIRUVALLUR DISTRICT, THIRUVALLUR

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) Heard Mr.N.Jothi, learned senior counsel appearing for the petitioner, Mr.A.N.Thambidurai, learned Special Government Pleader, appearing for the first respondent and Dr.C.Ravichandran, learned Additional Government Pleader, appearing for the respondents 2 and 3.

(3.) The petitioner would state that during late 1980's, Brick Manufacturing Industries in and around the city of Chennai, had its closure and the brick fields and agricultural lands, which were used for brick manufacturing were converted into residential plots by duly having statutory recognition and approval and the petitioner, who is a Senior Project Manager (EUC operations) in a Multi National Company situated at Tharamani, Chennai, had purchased ground floor flat in a premises viz., "Prosperous Bonanza", No.58-B, Padma Vijay Street, Golden George Nagar, Mugappair East, Chennai - 600107. It is also the claim of the petitioner that before effecting purchase, he had verified documents and got legal opinion.