D.KALAISELVAM LENINE Vs. UNION OF INDIA

JUDGEMENT

(1.) The order impugned dtd. 31/5/2016, rejecting the claim of the petitioner for allotment of one undeveloped plot at Murungapakkam Revenue Village, Puducherry is under challenge in the present writ petition.

(2.) The petitioner states that his father Mr.Durairaj Lenine had purchased a housing plot measuring 1200 Sq.ft in Ward - N, Block No.12, T.S.No.22/2, R.S.No.144/2, Ca.No.471, Patta No.622 by a registered Sale Deed dtd. 8/5/1989 registered as Document No.1336/1989.

(3.) Thereafter, Land Acquisition proceedings were initiated and the acquired lands were sold by forming a layout to various persons. There were litigations regarding the purchase of the subject land. The proceedings ended in favour of the Puducherry Housing Board and thereafter, they formulated a scheme and allotted the same to the beneficiaries by fixing certain terms and conditions.