B RENUKA Vs. DARMENDRA PRATAP YADAV

JUDGEMENT

(1.) THE contempt complained of by the petitioner in the writ petition in w.P.No.21249 of 2007 is in respect of the order passed by this Court in the above said writ petition dated 8.8.2008 and the relevant portion of the order is as follows: THE learned Standing Counsel for the respondents has, on instructions, submitted that whenever vacant arises in the category of MIG Flat, the petitioner's name will be considered by the respondents. Recording the said submissions of the learned standing counsel for the respondents, this writ petition is disposed of. No costs. Consequently, the connected MPs. are closed.

(2.) ACCORDING to the petitioner, who is a widow, is residing in a rented house. On her application made to the Chief Minister of Tamil Nadu for allotment of a flat in Foreshore Estate area belonging to the Tamil Nadu Housing Board, particularly the flat No.J4 which was vacant then, she was informed that it was not vacant. Thereafter, the petitioner made a request to the Secretary to the Government, Housing Board on 4.12.2004, to allot a MIG flat which would fall vacant in future and there was no reply. When she came to know that the flat No.H3, Foreshore Estate was vacant, she made a representation on 5.6.2007. Since the petitioner apprehended that her name was likely to be bypassed, she approached this Court by filing the above said writ petition, in which the above said order came to be passed.

(3.) MR.T.V.Krishnamachari, learned counsel appearing for the petitioner would vehemently contend that when admittedly subsequent vacancy arose, the same was not given to the petitioner in spite of the undertaking given before this Court. It is also his submission that the conduct of the respondents in allotting another flat to MRs.Vasanthi Stanley, who is already occupying Government quarters in Kilpauk Garden, Chennai which is opposed to the guidelines of the Government. It is also stated that even as on date, MIG flat No.G4 is vacant and that should be allotted to the petitioner by virtue of the undertaking given by the Government.