A KAMALAKANNAN Vs. SECRETARY TO GOVERNMENT SECRETARIAT MADRAS

JUDGEMENT

(1.) THE Petitioner has filed the Writ of Certiorarified Mandamus in calling for the records on the file of the first Respondent pertaining to G.O.(2T) No.68, dated 27.07.2006 and to quash the same. Further the Petitioner has sought for issuance of restoration Order of G.O.(2T) No.5, dated 19.01.2005.

(2.) ACCORDING to the Petitioner, the first Respondent/The Secretary to Government (Housing), Secretariat, Madras passed an order in G.O.(2T) No.5, dated 19.01.2005 by allotting Cement Godown in Sathuvachari Phase-I, (by converting the Cement Godown as house site) to the Petitioner. Even before passing the said order, the said land was kept for future scheme of the Housing Board. By virtue of the power vested with the State Government allotted, the said site to the Petitioner as per G.O. referred to supra.

(3.) THE G.O.(2T) No.5, dated 19.01.2005 was forwarded to the second Respondent. The second Respondent/The Managing Director, Housing Board, Nandanam, Madras, who in turn forwarded the same to the third Respondent/The Executive Engineer, Housing Board, Vellore, thereupon, the Petitioner preferred W.P.No.8931 of 2006 seeking the relief of directing the second Respondent/the Managing Director, Housing Board, Madras, to forward the allotment order to the third Respondent/the Executive Engineer, Housing Board, Vellore for implementation.