A KIRUBAKARAN Vs. MANAGING DIRECTOR AND EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER, TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) On consent, the writ petition is taken up for final hearing at the admission stage.

(2.) The relief sought for in this writ petition is to direct the Respondents to issue NOC to the Petitioner in respect of the lands in question situated in various survey numbers in Kandampatti Village, Salem Taluk, Salem District.

(3.) According to the Petitioner, the lands were originally covered under acquisition proceedings for Salem neighborhood scheme and acquisition proceedings was at the instance of the land owners set aside and the order setting aside the acquisition proceedings was also confirmed in the appeal as early as on 12.07.2010 and no further appeal is preferred by the Respondents herein.