SANGEETHA VISWESWAR Vs. THE STATE OF TAMILNADU

JUDGEMENT

(1.) A vast extent of land in Porur Village, Saidapet Taluk was sought to be acquired for the promotion of a neighborhood scheme by the Tamilnadu Housing Board under G.O.Ms.No. 412 Housing dated 9.5.1975. The acquisition was challenged in a writ petition in W.P.No. 8530 of 1986. The said writ petition was allowed by an order dated 4.10.1996 and the acquisition was quashed on the basis of an earlier order.

(2.) THE writ appeal filed by the Board was also dismissed by this Court. Thereafter, the lands were divided into house sites and without obtaining any approval, the original owner started selling the house sites to individuals. One of the individuals, who purchased one plot, filed a writ petition in W.P.No. 25486 of 2007, seeking a direction to the respondents therein to issue a no objection certificate. This writ petition was also allowed by this Court by an order dated 24.8.2007. Consequently, the Housing Board issued a no objection certificate in favour of that person by name Mrs. Shanthi Nirmala.

(3.) HEARD Mr. P. Ananda Kumar, learned counsel for the petitioner and Mr. R. Vijayakumar, learned Additional Government Pleader appearing for the respondents.