G VASANTHI Vs. EXECUTIVE ENGINEER AND ADMINISTRATION OFFICER

JUDGEMENT

(1.) The petitioner prays for issuance of a Writ in the nature of Mandamus, directing the respondent to issue sale deed in favour of the petitioner.

(2.) The petitioner applied for allotment of MIG House, No.14, Stage II, TNHB Quarters, V.M.Chatram,Tirunelveli-11 on 15.12.1997. The application filed by the petitioner was allowed and he was allotted MIG House No.14, Stage II, by order dated 05.01.1998. The petitioner paid initially Rs.89,600/-(Rupees Eighty nine thousand and six hundred only), at the time of allotment and balance along with interest at the rate of 16.5% in equal monthly instalments at Rs.2,950/- (Rupees Two thousand Nine hundred and fifty only) per month. The case of the petitioner is that on receipt of full and final payment, the respondent was under duty bound to issue the conveyance deed, in favour of the petitioner, but, it has not been issued,even after lapse of two and a half years.

(3.) It is the case of the petitioner, that the only reason for non- issuance of sale deed is, that certain cases filed by the land owners claiming additional compensation were pending in different courts, therefore, it was not possible to issue conveyance deed till the matters were finally adjudicated.