GANGADHARAN PILLAI N Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard Sri.Aditya.S.Kumar, Sri.K.G.Jagadish on behalf of Sri.Papi Reddy and Smt.G.Minimenon on behalf of Sri.S.V.Rajan, learned counsel for the petitioners and learned counsel for the respondents.

(2.) Petitioners in W.P.No.31119/2012 are the purchasers of the land from the original grantee and who in turn formed a layout and thereafter sold sites. That the petitioners in W.P.Nos.15152/2017, 49570/2013, 51292- 93/2013 and 5156/2017 & 6918/2017 are the purchaser of the house sites from the petitioners in

(3.) There is no dispute with regard to the date of grant or date of sale.