LAWS(MAD)-2011-9-379

D SENTHILNATHAN Vs. CHAIRMAN THE SLUM CLEARANCE BOARD

Decided On September 30, 2011
D.SENTHILNATHAN Appellant
V/S
CHAIRMAN THE SLUM CLEARANCE BOARD Respondents

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of mandamus, directing the respondent to grant joint allotment for land under the petitioner possession and enjoyment in Door No.34 Anna 5th Street M.G.R. Nagar Chennai-78 on the petitioner dated 09.05.2011.

(2.) THE case of the petitioner is that originally, Door NO.33, Anna 5th Street, M.G.r.Nagar, Chennai 78 was stated to have been allotted to the petitioner's father M.K.Desappa Mudaliar. After the death of his father, petitioner has made an application on 26.03.2011 for the allotment of the said flat. After receiving the application from the petitioner, the respondent-Housing Board has directed the petitioner to produce some documents vide his letter in the month of April 2011. Based on that, the petitioner has submitted all the documents, which are required to be submitted before the respondent, along with representation dated 9.5.2011. In spite of the same, no order being passed till date, the petitioner has filed the present writ petition.