LAWS(MAD)-2011-1-55

S SUBBIAH Vs. EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER

Decided On January 07, 2011
S.SUBBIAH Appellant
V/S
EXECUTIVE ENGINEER Respondents

JUDGEMENT

(1.) THE petitioner/allottee has filed the present writ petition seeking for a Writ of Certiorarified Mandamus to call for the records in Letter No.H3/5832/86 dated 26.03.2002 on the file of the respondent and to quash the same and also the petitioner has sought for issuance of a direction of this Court in directing the respondent to issue revised proceedings as per the guidelines issued in Writ Appeal No.2355/2001 and to execute the Sale Deed in favour of the petitioner in respect of House No.M-394, Pothigai Nagar in Palayamkottai Neighbourhood Phase- III Scheme on payment of balance costs.

(2.) THE learned Counsel for the petitioner urges before this Court that the demand notice dated 26.03.2002, issued by the respondent to the petitioner requiring him to pay the balance amount of Rs.46,850/- (Rupees Forty Six Thousand Eight Hundred and Fifty only)as on 30.04.2002, is a non speaking order and as a matter of fact the petitioner is disputing the outstanding amount of Rs.46,850/-(Rupees Forty Six Thousand Eight Hundred and Fifty only) claimed by the Respondent.

(3.) IN effect, the petitioner has made a request to the Respondent/Executive Engineer & Administrative Officer to issue the revised proceedings as per the guidelines in W.A.No.2355/01 etc.