JANARTHANAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Special Government Pleader for the Respondents 1 to 4.

(2.) According to the Petitioner, his father, Mr.Krishnan, was the owner of the property initially and he had purchased the property measuring an extent of 30 cents in Survey No.245/1 in Village No.149, Pallikaranai Village from Kannaiya Naidu by means of a Sale Deed dated 22.05.1959 (Document No.1080 of 1959) and later, patta was issued in his father's name and they had constructed shops to an extent of 6,000/- square feet, in Ground and First floor. His father, expired on 27.03.2016 and as elder son of his family, he is managing the property, after demise of his father.

(3.) The stand of the Petitioner is that without issuing notice to him, the 2nd Respondent / Assistant Executive Engineer, Highways Department, Building and Maintenance, Tambaram Village, Chennai - 42, is proposing to demolish his property, nearly 50 feet of his property would be demolished for Velachery - Tambaram Highway project. He approached the State High way Authorities and Revenue Authorities after coming to know about the proposal to acquire his property and the authorities had failed to give any particulars with regard to the proposed land acquisition of their property. In fact, the authorities have informed that they are going to demolish the marked portion on 16.09.2017.