M VIVEKANANDAM Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) Ms. P. Kavitha, learned Government Advocate, takes notice for the Respondent. Heard both. By consent, the writ petition itself is taken up for final disposal.

(2.) The writ Petitioner is stated to have been allotted a rental quarters in M-2 MIG Apartment in Foreshore Estate in 1988, as a Special Case and the Petitioner is stated to have been in occupation of the same and he has also retired from service in the year 2007. However, according to the Petitioner, even after retirement, he has been allowed to be continue in possession and like him many other retired persons are also in possession of the rental quarters in the same block paying rent.

(3.) On a direction from this Court, today, learned Government Advocate has stated, on instructions, that the Petitioner has paid rent as of today and there is no arrears.