LOURDUNATHAN Vs. S.SYED AZEZULLAH

JUDGEMENT

(1.) This writ petition has been filed to issue a writ of certiorari calling for the records relating to the impugned Sale Deed dated 10.06.2011 executed by the 2nd respondent in favour of the third and fourth respondents and registered as Doc No.2024/2011 in the office of the 5th respondent herein and to quash the same.

(2.) It is the case of the petitioner that he belongs to a poor and down trodden community. According to him, the Tamil Nadu Slum Clearance Board allotted in his favour on lease cum sale basis a vacant Plot measuring 0.82.0 square meter bearing Plot No.501 at Door No.88, 6th Cross Street, Trustpuram, Kodambakkam, Chennai - 600024. Pursuant to the allotment, it is his case that he entered into a lease cum sale agreement dated 13.05.1989 with the Tamil Nadu Slum Clearance Board. According to him, the total sale consideration was fixed at Rs.3,180/- and the said consideration was to be paid in monthly installments of Rs.42/-. It is his case that the first installment commenced on 01.05.1989 and the repayment period was for a period of 20 years. According to the petitioner, he has paid the entire sale consideration to the Tamil Nadu Slum Clearance Board and the Tamil Nadu Slum Clearance Board will have to execute the sale deed in his favour.

(3.) According to the petitioner, immediately after the payment of the installments during the year 2009, he requested the Tamil Nadu Slum Clearance Board to execute the sale deed in his favour. According to him, he was informed by them that it will take another two or three years for the execution of the sale deed as all the allottees have to be issued with sale deeds at one stretch.