P. SABAPATHY, Vs. THE GOVERNMENT OF TAMIL NADU REP. BY ITS SECRETARY TO GOVERNMENT HOUSING AND URBAN DEVELOPMENT DEPARTMENT, CHENNAI,

JUDGEMENT

(1.) IN all the above Writ Petitions, though the petitioner is different, they have sought for the identical relief on the same basis and on the same set of facts. Hence by a common order these writ petitions are disposed of.

(2.) IT is sufficient to refer to the facts in one of the writ petitions.

(3.) THE petitioner has no right, much less a fundamental right to compel the respondents to waive interest which is payable in terms of the Housing Board Regulations and in terms of the allotment proceedings under which the petitioner became the allottee and the relief of mandamus prayed for is a misconception. It may be that the petitioner might have made representations to the respondents, but it is for the respondents to consider waiver and not by this court by issue of mandamus as it is not the obligation, nor a statutory Rule or condition to waive interest as claimed.