M LOURDHURAJA Vs. SECRETARY TO GOVERNMENT DEPARTMENT

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition seeking the relief of Writ of Certiorari in calling for the records pertaining to the order dated 07.11.2002 passed under G.O.(D) 786, by the Secretary to Government, Housing and Urban Development , Fort St., George, Madras-600009, passed by the First Respondent/Secretary to Government, Housing and Urban Development Department, Secretariat, Chennai, confirming the order, dated 22.11.1999 passed in Lr. No. 9574/1997 on the file of the Second Respondent/Executive Engineer and Administrative Officer, Tamil Nadu Housing Board, Madurai.

(2.) According to the Petitioner, he along with his family members are in occupation and enjoyment of the property bearing S. No. 2720, Jawaharpuram, K. Pudur, Madurai-625 007 from the year 1961.

(3.) Earlier, the aforesaid property has been in a low lying area and the father of the Petitioner out of his own efforts and exertion leveled the property at a higher expense. He has put up a thatched shed to an extent of 40x20 and later converted into a tiled house. As regards the construction, there is no obstruction or objection from any quarters after the date of coming into possession of property. Land revenue is paid to the Government in respect of the Petitioner's property apart from the payment of House Tax, Electricity charges and Water tax. He is in effective, continuous and peaceful possession and enjoyment of the property.