N.RAVICHANDRAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The issue involved in all these writ petitions is one and the same. Hence, they are heard together and a common order is passed.

(2.) One Lakshmi Ammal/ petitioner in W.P.No.38231 of 2005 and the petitioner in W.P.No.38230 of 2005 are mother and son respectively, and they are the original owners of the property situated in S.Nos.137/1 and 137/2, Anathur Village. During the pendancy of these writ petitions the said Lakshmi Ammal died and her legal heirs are substituted as petitioners in W.P.No.38231 of 2005.

(3.) The petitioner in W.P.No.38228 of 2005 is the subsequent purchaser who purchased the property in Resurvey No.137/2, Anathur Village, Ulundurpet Taluk, Villupuram, from V.Ramamurthy/ petitioner in W.P.No.38230 of 2005, through sale deed dated 16.12.2004 registered as Document No.1744/2004 on the file of the Office of the Sub-Registrar at Thiruvennainallur. Thereafter, he applied for approval of housing site and got approved by the local Authorities vide Resolution No.53 dated 04.08.2005. Thereafter, he sold the plots to various purchasers and retained an extent of eight cents and he is in possession and enjoyment of the said eight cents.