C I T NAGAR MODEL HOUSE ROAD AND MODEL HOUSE LANE TNHB RENTAL RESIDENTS WELFARE ASSOCIATION Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorari, calling for the records relating to the Resolution No.11.04 dated 21.07.1997 confirming the Resolution No.11.07 dated 02.11.1993 passed by the second respondent not to transfer the lease rights to the legal heirs of the deceased original allottees and quash the same.

(2.) THE writ petition has been filed challenging the two resolutions one is of the year 1993 and the other is of the year 1997 confirming the earlier resolution whereby the Housing Board had taken a policy decision not to transfer the leasehold right to the legal heirs of the deceased original allottees.

(3.) THAT apart the allotment of the rental premises is to the individual and the writ petition filed by the Association cannot be justified in view of the Division Bench decision in Tamilaga Asiriyar Koottani represented by the General Secretary - V. - Annamalai, No.52, Nallathambi Street, Triplicane, Chennai-5 reported in 2005 WLR 389.