K.KALYANASUNDARAM,J. - (1.) The Writ Petition has been filed to declare the Reservation made in respect of the Petitioner's land in Survey No. 134/1 A, Sirudhur Village, Madurai North Taluk, Madurai, in the Sirudhur Detailed Development Plan, Part (VIII) to have lapsed in light of Section 38 of the Tamil Nadu Town and Country Planning Act, 1971 (TN ACT of 1974).
(2.) The case of the Petitioner is that she purchased property to an extent of 1 Acres and 5 Cents in Survey No. 134/1A at Sirudhur village, Madurai North Taluk, Madurai District, through a registered Sale Deed, dated 19.4.2010 and since then, she has been in possession and enjoyment of the same. Patta was also issued in her favour by the Tasildhar, Madurai North Taluk.
(3.) The Petitioner would state that pursuant to the Resolution passed by the 2nd Respondent, dated 3.7.1998, the 1st Respondent approved the Detailed Development Plan and the land of the Petitioner in Survey No. 134/ 1A has been reserved for a proposed Park. The said Detailed Development Plan was also published in the Gazette and approved by the 1st Respondent on 25.5.2000.;