V.SUNDAR Vs. COMMISSIONER

JUDGEMENT

(1.) The Petitioner has filed the above Writ Petition praying for issuance of a Writ of Certiorarified Mandamus to call for the records of the impugned order in Notice No.52/2017, dated 02.08.2017 passed by the Second Respondent and quash the same and consequently direct the respondents to regularise the construction of the shed situated at Plot No.11, KGP Garden, Varalakshmi Nagar, Maduravoyal, Chennai-600 095 owned to the petitioners on receipt of the requisite charges payable to the Greater Chennai Corporation.

(2.) Heard both sides and perused the materials available on record. In respect of the Fourth Respondent, the Court notice got returned with an endorsement "Door Locked - Insufficient Address" and to avoid avoidable delay, fresh Notice to the Fourth Respondent is not ordered by this Court, to prevent an aberration of Justice and in furtherance of substantial cause of Justice.

(3.) According to the Petitioners, they purchased a property on 25.05.2000 from one Nagaraj in the name of the Second Petitioner, vide Document No.2390/2000 on the file of the Sub-Registrar, Virugambakkam, measuring an extent of 2200 Sq.Ft., comprising in Survey Nos.127/1 and 127/7C situated at Maduravoyal Village, Venkateswara Nagar, Ambattur Taluk, Thiruvallur District, within the limits of Maduravoyal Town Panchayat. The First Petitioner had purchased the property on 25.05.2000 from the said Nagaraj, vide Document No.2391/2000 on the file of the Sub-Registrar, Virugambakkam, measuring an extent of 6014 Sq.Ft. comprising in Suvey Nos.127/1 and 127/7C situated at Maduravoyal Village, Venkateswaran Nagar, Ambattur Taluk, Thiruvallur District, within the limits of Maduravoyal Town Panchayat.