PARIMALA DEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenging the order, dtd. 23/3/2021 passed in W.P(MD)No.6422 of 2021, the writ petitioner has filed the above Writ Appeal.

(2.) The appellant has filed the Writ Petition to issue a Writ of Certiorarified Mandamus, to call for the records pertaining to the impugned order, dtd. 23/10/2020 on the file of the third respondent and to quash the same and to direct the respondents 1 and 2 to allot the Plot in Plot No.H2/62 situated in Ranimangammal Colony, Dindigul, Dindigul District to the petitioner in accordance with the order passed by this Court in W.P(MD)No.9085 of 2006, dtd. 2/6/2007 within a time frame. https://www.mhc.tn.gov.in/judis/ W.A(MD)No.1599 of 2021

(3.) It is the case of the petitioner that she was allotted a plot under the discretionary quota reserved by the Government. The plot was allotted against a social worker category, by proceedings, dtd. 21/6/2004. Thereafter, by order dtd. 14/8/2006, the Government cancelled the allotment made to the petitioner. Challenging the said order the petitioner along with other allottees, whose allotment had also been cancelled, filed Writ Petitions in W.P(MD)No.9085 of 2006 etc., batch and this Court, by order dtd. 2/6/2007, allowed the Writ Petitions observing that the principles of natural justice have been violated. Subsequent to the passing of the order in the Writ Petition in W.P(MD)No.9085 of 2006 etc., batch, except the appellant, all other allottees, who were the petitioners in the earlier batch of Writ Petitions, have been allotted back their respective plots. When the appellant questioned the authorities as to the discrimination in allotting the plots, the authorities passed the impugned order, dtd. 23/10/2020, rejecting the appellant's request. Challenging the said order, the appellant has filed the Writ Petition.