EXECUTIVE ENGINEER Vs. A.KRISHNASAMY

JUDGEMENT

(1.) These Writ Appeals have been filed by the Tamil Nadu State Housing Board against the common orders passed by the learned Single Judge dated 03.12.2009 in W.P.Nos.21833 of 2000 and 14065 of 2001.

(2.) In W.P.No.21833 of 2000, the respondent had challenged the proposed public auction of commercial plot PC.No.51 in Arumbakkam Scheme in Special Division 3, in Tamil Nadu Housing Board, Anna Nagar, Chennai 600 040 published in Dhinathanthi dated 26.11.2000 and for a direction to direct the Housing Board to handover the possession and such further orders for execution of sale of the said plot in his favour.

(3.) In W.P No 14065 of 2001, the respondent had challenged the proceedings of the first appellant in Letter No.B1/11338/86, dated 17.12.2000 and for a direction to the appellants to proceed with the sale of Plot PC.No.51 in Arumbakkam Scheme to the respondent herein on deposit of entire balance sale consideration within the time as may be specified by the Hon ble Court.