CALAIMANI Vs. DISTRICT COLLECTOR, KARAIKKAL

JUDGEMENT

(1.) The present writ petition is filed seeking to allot a house to the petitioner under T-Sunami Housing Scheme as per the list prepared by the Department of Revenue and Disaster Management, Puducherry.

(2.) The petitioner states that he is the resident of Karukalacherry Village belongs to Fishermen Community. He owned a house at Vellai Pillaiyar Koil Street, Ambalavannan Illam, Karukalacherry, Karaikkal, which was damaged due to T-Sunami. Thus the Authorities shifted his residence to Varichikudy, which is a rental accommodation.

(3.) The Government of Maharashtra came forward with the Housing Scheme to provide houses to houseless persons affected by T-Sunami. Accordingly, the list of beneficiaries is also prepared under the said Scheme.