K.KARUNAIMOORTHY Vs. DISTRICT COLLECTOR COIMBATORE

JUDGEMENT

(1.) Claiming himself to be a public interest litigant, petitioner has filed the instant writ petition, for a Writ of Mandamus, forbearing the respondents herein, their agents or servants, from constructing Solid Waste Management Building in the reserved public park site, situated in S.F.No.140/1A Part, 211/2, 216 Part, Idikarai Co-operative Nagar, Idikarai, Annur Taluk, Coimbatore District or for converting it for any other purpose.

(2.) In the supporting affidavit petitioner has contended that an extent of 4.32 1/2 acres in S.F.No.140/1A Part, 221/2, 216 part in Idikarai Village, Annur Taluk, Coimbatore District, was developed, as Housing Plots by P.Chellamuthu, P.Srinivasan, R.Suganadevi, P.Chokkappan and S. Manimegalai and the said Lay-out consists of 44 Housing Plots, was approved by the Deputy Director of Town Planning, vide D.D.T.P./C.L.P.A.No.26/2008, dated 19.03.2008.

(3.) Petitioner has further contended that the said approved layout consists of 44 housing plots, shops, roads, and an area of 11760 sq. feet and another 8010 sq. feet was reserved as Park Site and the same was handed over to the Executive Officer, Idikarai Town Panchayat, Coimbatore/the 3rd respondent, through registered Gift Deed, dated 04.02.2009, bearing Document No.864/2009.