CHENNAMMAL Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) By consent, the writ petitions are taken up for final disposal. Mr.R.Udhayakumar, learned Additional Government Pleader accepts notice on behalf of the respondent.

(2.) WP.No.31740/2019:- The petitioner claims to have purchased 2677 sq.ft., of land as well as the superstructure consisting of two houses and five shops, in Village Site S.No.276/2, Vijaya Nagaram, Medavakkam Village, Tambaram Taluk, Kancheepuram District, vide registered Sale Deed dated 13.02.2016 bearing Doc.No.2766/2016 registered on the file of the Joint Sub Registrar,South Madras, and claims to be in possession and enjoyment of the same, right from the date of purchase and it is also subjected to statutory levies.

(3.) WP.No.31746/2019:- The petitioner claims to have purchased 2325 sq.ft., of land as well as the superstructure consisting of a house in Village Site S.No.276, New S.No.278/2, Vijaya Nagaram, Medavakkam Village, Tambaram Taluk, Kancheepuram District, vide registered Sale Deed dated 12.12.1994 bearing Doc.No.4286/1994 registered on the file of the Joint Sub Registrar,South Madras, and claims to be in possession and enjoyment of the same, right from the date of purchase and it is also subjected to statutory levies.