P. SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a direction to the respondents to allot a house to the petitioners in their own land in Survey No.54 at Idamanikuppam Village.

(2.) THE case of the petitioners is that they are the owners of the land at Survey No.54 of the above said village. As per the free housing construction scheme formulated by the Government, they are entitled to get a house in their own property. However, a perusal of the counter affidavit would show that, in respect of the said Survey No.54, there is a dispute with regard to the title of the same, as one D.Nithyanandam and his brother have claimed title to the said property through a settlement deed bearing document No.3107/1992 and therefore, they have also objected to allot group houses in the said Survey No.54.

(3.) CONSIDERING the above said facts and circumstances of the case, I am of the view that nothing survives in the present writ petition for further adjudication, except by giving a liberty to the petitioner to work out his remedy in respect of Survey No.54 before the appropriate forum in a manner known to law.