D RANI BAI Vs. EXECUTIVE ENGINEER HOSUR HOUSING UNIT TAMIL NADU HOUSING BOARD HOSUR DHARMAPURI DISTRICT

JUDGEMENT

(1.) BY consent of both parties, the main writ petitions themselves are taken up for final disposal.

(2.) SINCE the issue is common in all these writ petitions, they are being disposed of by the following common order.

(3.) MR. S. Doraisamy, learned counsel appearing for the petitioners by pointing out Clause 17 of the Lease-cum-Sale Agreement would contend that, the respondent is not entitled to make a demand over. and above the cost already fixed and is also not entitled to fix final cost after the period of limitation prescribed in the contract, viz., within a period of three years from the date of allotment. In support of the said contention, he very much relied on the judgment reported in Meenakshi Apartments v. The Tamil Nadu Housing Board, 1993 (1) M.L.J. 161 and Arunachalam V.S. v. Managing Director, Tamil Nadu Housing Board, 1998 W.L.R. 586.