A. THANGAMARIYAPPAN Vs. TAMIL NADU SLUM CLEARANCE BOARD

JUDGEMENT

(1.) Since the parties and the issue involved in these writ petitions are one and the same, these writ petitions are taken up together and disposed of by means of this common order.

(2.) The petitioners in W.P.No.10536 of 2019 questioned the correctness of the order dated 08.02.2019 passed by the first respondent in Che.Mu.No.E3/17361/2017, and the second respondent's resolution in Resolution No.5.04./477, dated 17.10.2016 and sought for a direction to the respondents to allot the Plots which are possession of the petitioners in S.No.866/9, situate in New Anna Nagar, Thanthai Periyar Nagar and Annai Sathya Nagar in Thirumullaivoyal Village. For the sake of the convenience, the facts have been culled out from the said writ petition.

(3.) Tamil Nadu Slum Clearance Board (in short, "TNSCB") was established in 1970 to cater the land needs of the poor people in Chennai City with the Motto - "God we shall see in the smile of the poor". The Tamil Nadu Slum Areas (Improvement & Clearance) Act was enacted in 1971 for the said purpose. Its vision is "Slum Free Cities in Tamil Nadu by 2022". In 1984, its activities extended to all the Municipal towns / Town Panchayats.