- (1.)One of the land owners of the immovable property vacant land measuring an extent of 43 grounds and 2215 sq.ft. comprised in old Paimash Nos.967 to 972, Town Survey Nos.16/1, 16/2, 16/3, 16/4, 16/5, 16/6 and 16/7, Block No.38 Puliyur Village, Kodambakkam Division, Egmore-Nungambakkam Taluk, Chennai District, within the sub-registration District of Kodambakkam, has filed the present writ petition, for a Certiorarified mandamus, calling for the records of the respondents relating to the public notice dated 20.01.2011, published in Daily Thanthi issued by the Executive Engineer cum Administrative Officer, Tamilnadu Housing Board, K.K.Nagar Division, Ashok Nagar, Chennai, the 3rd respondent herein, calling for applications for the purchase of the proposed HIG flats to be constructed in Puliyur Village, Kodambakkam Division, Chennai District and quash the same consequently, the petitioner has sought for a direction to the respondents, not to interfere with the ownership and possession of the petitioner.
(2.)According to the petitioner, the abovesaid lands were originally owned and possessed by his grandfather late Kalyanasundara Pathar. He died intestate on 08.11.1973. Thereafter his legal heirs viz., Mrs.Anjammal and Mrs.Duraikannammal (two wives) succeeded to his estate. Mrs.Anjammal died intestate leaving behind her daughter Mrs.Jothilakshmi and grandchildren through her daughter viz., Mr.G.Balasubramanian, the writ petitioner and Mahadevi and Manjula. The other wife Mrs.Duraikannammal, also died intestate leaving behind her adopted son Mr.Jayachandren. According to the petitioner, suits are pending between the parties in C.S.No.166 of 1989 on the file of High Court, Madras. He has also stated that W.A.No.366/99 and W.P.No.7295/2010, are pending
(3.)The details of the lands and the land acquisition proceedings are extracted hereunder: JUDGEMENT_493_LAWS(MAD)6_2014_1.html