M. NAGARAJAN Vs. EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner praying to issue a writ of Certiorified Mandamus to call for the records of the 1st and 2nd respondents in the allotment order and the registered sale deed vide letter No.A3/225/96, dated 14.08.2006 in favour of the 3rd respondent and to quash the same and consequently, to direct the 1st and 2nd respondents to register a sale deed in favour of the petitioner as per the allotment and confirmation order vide letter No.R.11/225/96/EB/TPR, dated 23.03.1999.

(2.) THE relief sought for in this writ petition cannot be granted in view of the disputed question of facts and delay & latches on the part of the petitioner in approaching this Court.

(3.) THE petitioner in the typed set of papers has filed several documents to show his original allotment and revised allotment etc. The petitioner has also filed further documents to show that the third respondent, private individual, has made a request for allotment of plot and vide proceedings, dated 31.12.1999, the respondents 1 & 2 have allotted plot No.EB 225 to the third respondent and a sale deed has been executed on 26.07.2006. The petitioner has given a representation during March 2012. It is also on record, on 18.11.2010, that to say after 11 years from the date of re-allotment, the petitioner has made a request to issue original sale deed. What happened between the date of re-allotment and the date of representation is not clear and the petition is vague about the events that happened in between.