S KOMALAVALLI Vs. REGISTRAR CO OPERATIVE HOUSING SOCIETY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the second respondent to scrupulously follow the directions, as per proceedings by the first respondent in R.C.No.7135/2010/C4 dated 26.8.2010, in the matter of allotment of plots in the land consisting 32.50 acres of land in S.No.156 at No.118 Padianallur Village, Ponneri Taluk, Thiruvallur District and to make equal allotments to the eligible members of the VSNL Employees Co-operative Housing Society, from out of 132 members list selected by the second respondent.

(2.) MR.S.Shivashanmugam, learned Government Advocate takes notice on behalf of the respondents 1, 3 and 4. Considering the nature of order that is to be passed in this writ petition, notice to respondents 2 and 5 is dispensed with. By consent of both parties, the writ petition is taken up for final disposal.

(3.) THE Writ Petition is ordered as above. No costs. Consequently, connected miscellaneous petition is closed.