VASUKI Vs. TAMIL NADU SLUM CLEARANCE BOARD

JUDGEMENT

(1.) THE petitioner has filed the present Writ of Certiorarified Mandamus in calling for the order of the second respondent in Na.Ka.No.23214/05/B4, dated 05.10.2006 and to quash the same. Further, the petitioner has sought for issuance of a direction to the respondents in allowing her to continue in possession of the premises at C.S.Colony, Third Cross Street, Indira Nagar, Chennai-600 020.

(2.) ACCORDING to the petitioner, she is the allottee in respect of a vacant land measuring at about 100 sq.ft. for the purpose of running a Bunk Shop at C.S.Colony, Indira Nagar, Chennai. She has been running the Bunk for ten years. She has been allotted a house by the First Respondent/Tamil Nadu Slum Clearance Board and she is residing at First Street, Indira Nagar, Chennai. She applied for the allotment of area measuring 100 sq.ft. belonging to 1 and 2 respondents during the year 2003.

(3.) THE third respondent filed W.P.No. 40329 of 2005 for issuance of a Writ of Mandamus directing the 1 and 2 respondents to prevent the petitioner either from encroaching or putting up any unauthorised construction in the Park land located abutting Third Lane, C.S.Colony, Indira Nagar, Adayar, Chennai-600 020.