R. PETER DOSS Vs. CHAIRMAN, SLUM CLEARANCE BOARD

JUDGEMENT

(1.) THE Petitioner has filed the instant Writ of Certoriarified Mandamus praying for issuance of an order by this Court, in calling for the records of the First Respondent in Na.Ka.No.G9/19956/2012 dated 17.05.2012 and to quash the same. Further, the Petitioner has sought for passing of an order by this Court in directing the Second Respondent to recommend his name to the First Respondent for allotment of house at No.1383, III Nizhal Salai, Kannagi Nagar, Duraipakkam, Okkiyam, Chennai -97, wherein, he and his family are presently residing.

(2.) ACCORDING to the Petitioner, he was residing at Door No.196, Water Tank Road, Kalvaithurai, Kilpauk, Chennai -600 010 along with his family members for more than 25 years. His mother died in the said place. He has a ration card bearing the same address and also obtained the voters I.D. Card. The Third Respondent had vacated all the persons from the said place (including the Petitioner and his family members) and demolished the building on 26.12.2009. All of them, were put on the street and one lorry bearing Registration No.TN.049736 loaded all the household articles and sent to Kannagi Nagar where it was unloaded. However, no house was allotted to him.

(3.) THAT apart, the First Respondent allotted eight houses to a single person who possesses only one ration card. Whereas he has ration card, voter I.D. Card to prove the place where he lived. His son's identity card issued by the School shows that Petitioner is now residing at No.1383, III Nizhal Salai, Kannagi Nagar, Duraipakkam, Okkiyam, Chennai -97. The First Respondent/Tamil Nadu Slum Clearance Board, Chennai sent a communication to the Petitioner informing him that the Second Respondent had not recommended his name for allotment of house. The Second Respondent/ Managing Director, No.1, Pumping Station, Metro -Water Supply & Sewerage Board, Chintadripet, Chennai -600 002 should have recommended his name to the First Respondent/Tamil Nadu Slum Clearance Board, Chennai, then only First Respondent shall allot the house to him but the Second Respondent failed to recommend his name for allotment of house at Kannagi Nagar.