N.MANOHARAN Vs. TAHSILDAR DHARAPURAM TALUK DHARAPURAM

JUDGEMENT

(1.) This Court passed the following order on 27.08.2020.

(2.) It is seen from the records that initially, after the proceedings were initiated to acquire the property by the Tamil Nadu Housing Board, acquisition became subject matter of challenge and the Division Bench of this Court in W.P.No.8497 and 8498 of 2018 by Order dated 12.08.2018, declared that the acquisation proceedings itself has lapsed and in view of the same the petitioner requested the respondent to remove the name of the Housing Board from the Revenue records. Since it was not acted upon, the petitioner again approached this Court and filed W.P.No.27522 of 2018. This Court disposed of the writ petition by an Order dated 12.11.2018 and directed the respondent to consider the claim of the petitioner in light of the Order passed by the Division Bench. Further, it is seen that the first respondent issued the impugned letter dated 13.07.2020 directing the petitioner to approach the Housing Board.

(3.) In the considered view of this Court, this impugned letter issued by the first respondent is in complete violation of the Order passed by this Court in W.P.No.27522 of 2018, dated 12.11.2018. Hence, this Court directs the first respondent to recall the letter dated 13.07.2020 and pass appropriate Orders by taking into consideration the Order of the Division Bench and the subsequent Order passed in W.P.No.27522 of 2018 and report before this Court in the next date of hearing.