S KALIAPERUMAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioners in all these writ petitions pray for issuance of writs in the nature of Certiorari, to quash the impugned letter issued by the Executive Engineer, Tamil Nadu Housing Board, calling the petitioners to hand over vacant possession of the land after demolishing the building constructed thereon, with a threat that in the event of petitioners failing to do so, the building will be demolished by the Tamil Nadu Housing Board at the risk and costs of petitioners.

(2.) The case of petitioners in all these writ petitions is that the petitioners are residents of Kurinji Nagar, Velechamandalam, Cuddalore. The petitioners purchased small pieces of land in the year 1992 from the Power Agent of registered owners / Vendors of the land in dispute, by way of registered sale deed.

(3.) The further case of petitioners is, that at the time of purchase, the petitioners verified the encumbrance certificate for the last 30 years and took possession of the land and also constructed small houses after obtaining necessary permission from competent authorities. The employers / Banks also advanced loan to petitioners on the security of the houses. The electricity connection was also given to petitioners and they are regularly paying the house tax.