K A M GUNALAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE petitioners in this batch of Writ Petitions are occupants of the various flats under Public Rental Quota Scheme at Mandavelipakkam, Chennai 28. Admittedly, the flats belonged to the Tamil Nadu Housing Board, namely the 2nd respondent herein. In this batch of Writ Petitions, the petitioners seek to challenge an order passed by the State Government in G.O.Ms.No.51, Housing and Urban Development (HB4(1) Department dated 5.3.2012 and the consequential proceedings of the 2nd respondent dated 22.3.2012.

(2.) THE contention raised by the petitioners was that the Housing Board has constructed residential units. Out of 24 units constructed by them, 12 units are situated at Mandavelipakkam, 6 units at Santhome and another 6 units at Kamarajar Sali. THE petitioners were allotted tenements under the rental scheme and they are also paying rent scrupulously.

(3.) HOWEVER, this Court by order dated 4.1.2012 allowed the Writ Petition and it was held as follows: