N SAMPATH KUMAR Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE writ petitioner was allotted a flat by the respondent Board for which an agreement was entered into between the parties. Tentative cost was originally fixed subject to revision after the finalisation of land price in the acquisition proceedings. THEreafter, a demand was made fixing the final cost. THE petitioner, originally agreed for the enhancement, filed the above writ petition for quashing the order. But, it appears that the entire cost has been paid by the petitioner and the learned counsel for the Housing Board submits that the Housing Board is ready to execute the sale deed in favour of the petitioner. Recording that statement, the writ petition is disposed of. No costs.