K. VAIRAMUTHU Vs. PRESIDENT, SANKARAPURAM PANCHAYAT

JUDGEMENT

(1.) THE petitioners in all the writ petitions challenge the order passed by the first respondent refusing to grant building plan approval on the ground that a receiver has been appointed by this Court in C.R.P. No. 278 of 2006, Review Application Nos. 39, 40 and 48 of 2007, Review Application No. 7 of 2006, and C.R.P. No. 1259 of 2009 and the receiver has given objection stating that the property in question should be preserved as such, till the civil dispute is resolved between the parties. Based on the objection given by the receiver appointed by this Court, the first respondent has passed the order impugned in all the writ petitions.

(2.) ACCORDING to the petitioners, they have purchased the property from their vendor by a register sale deed during 2012 and they have also applied building plan permission and permission was also granted but subsequently, no objection has not been given by the panchayat to enable the petitioners to obtain electricity service connection for the domestic supply after completion of the construction of the building.

(3.) THEREFORE , without conducting any enquiry on the request of the petitioners and without issuing any show cause notice to the petitioners, the first respondent could not have been passed the impugned order. Therefore, on this ground alone, this Court is inclined to interfere with the impugned order.