A. THANGARASU Vs. DISTRICT COLLECTOR, SALEM

JUDGEMENT

(1.) WP 22899 of 2016 is filed to forbear the respondents from causing any damage to the petitioner's house under construction in his patta land bearing S.No.630/5, Mylampatti Village Natham, Thevur Village, Sankari Taluk, Salem District under the Solar Powered Green Housing Scheme as per the order made in Na.Ka.No.139/15 dtd. 27/2/2016 passed by the second respondent, until the entire extent of S.Nos.621 and 630/4 are surveyed.

(2.) WP 5661 of 2017 is filed to call for the records pertaining to the impugned order made in Na.Ka.No.139/2015 dtd. 14/2/2017 passed by the second respondent, quash the same and also issue direction to the respondents to disburse the construction cost of Rs.2,10,000.00 as per the work order dtd. 27/2/2016 made in Na.Ka.No. 139/2015 issued by the second respondent.

(3.) The petitioners state that the first petitioner is the owner of a house site measuring 574 sq. ft., bearing S.No.630/5, Mylampatti Village Natham, Thevur Village, Sankari Taluk, Salem District by virtue of a Sale Deed dtd. 7/6/2004. While-so, the Solar Powered Green Housing Scheme introduced by the Government and the petitioner submitted an application to avail the benefit of the said Scheme.