THANGARAJ Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) The Petitioner seeks a writ, in the nature of certiorari, to quash the order, dated 19.10.2005, passed by the Block Development Officer, Ponnamaravathy, Pudukkottai District, directing the Petitioner to stop construction of house, being raised by the Petitioner and to select some other site, under the Indira Avaas Yojana Scheme.

(2.) The admitted facts are that the Petitioner was assigned plot No. 44 in S.F. No. 214/5 at Sevalur Village, Thirumayam Taluk, Pudukkottai District, by the Special Tahsildar, Adi Dravidar Welfare, Pudukkottai, in the year 1987. The Petitioner is in possession of said plot, since the date of allotment.

(3.) The Petitioner was selected by the Panchayat Union, as eligible person for construction of house under the Indira Avaas Yojana Scheme 2005-2006.