TAMIL NADU HOUSING BOARD HOUSE ALLOTTEES WELFARE ASSOCIATION Vs. CHAIRMAN TAMIL NADU HOUSING BOARD NANDANAM MADRAS 35

JUDGEMENT

(1.) The petitioner has filed this writ petition for issuance of a Writ of Certiorari to call for the records of the first respondent dated 2 4.08.1999 and to quash the same.

(2.) The petitioner is an Association, representing 38 members, who were allotted housing plots by the first respondent / Housing Board at NGO Nagar, Thiruvallur. The first respondent / Housing Board, by proceedings dated 24.08.1999 raised a demand for a sum of Rs.8,780/- ( Rupees Eight Thousand Seven Hundred and Eighty Only) towards the final land costs from one G.Janarthanan, which is sought to be impugned in this writ petition.

(3.) Learned counsel for the petitioner contends that the petitioner association only seeks a direction from this Court to fix the final land cost, based on the decisions of the Apex Court and therefore, the impugned proceedings of the first respondent / Housing Board may be quashed.