P GOVINDARAJU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners in the above writ petitions are allottees of houses by the respondent-Board. While the petitioner in W.P.No. 16245 of 2001 is working in Central Government, other petitioners are working in Tamil Nadu Electricity Board. THE third respondent alleging that the petitioners are not regular in paying the instalments either towards the principal or interest thereon, by proceedings dated 282.2001, called upon the first petitioner to pay the entire interest and by proceedings dated 6.8.2001 ordered eviction of other petitioners, for non payment of dues.

(2.) THE learned counsel for the petitioners con- tends that the petitioners are entitled for the benefit of G.O.Ms.No.1666, Housing and Urban Development Department, dated 16.12.1988 and G.O.Ms.No.174, Housing and Urban Development Department, dated 7.2.1991 which confers certain benefits for payment of cost of the flat/ house and the interest on monthly instalments to the Government servants.

(3.) I have given careful consideration to the submissions of both sides.