G NATESAN Vs. EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER, TAMIL NADU HOUSING BOARD, ACCOUNTS OFFICER AND TREASURY OFFICER

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court to challenge the order of the Accountant General (Accounts and Entitlements),Tamil Nadu, Chennai, dated 29.11.2005. The impugned order reads as under:

(2.) A reading of the order shows that it is only an executory order. The Tahsildar, Needamangalam vide his letter dated 9104/2004, dated 19.07.2005 had ordered the recovery of the amount from the Petitioner. The order adjudicating penal rent has not been challenged in this writ petition.

(3.) In absence of challenge to the main order, it is not possible to interfere with the executory order.