KANAGARAJ Vs. CHAIRMAN, TAMILNADU SLUM CLEARANCE BOARD

JUDGEMENT

(1.) The writ of mandamus has been instituted to direct the respondent to issue allotment order for the land bearing Plot No.116, situated at Door No.213, Gandhi Main Road, Thillaiyadi Valli Nagar, Thirumangalam, Chennai - 600 040, based on the petitioner's application dtd. 20/6/2023.

(2.) The petitioner states that the land belonged to Tamil Nadu Slum Clearance Board (re-named as Tamil Nadu Urban Habitat Development Board) was originally alloted in favour of one Mrs.Govindhammal. She was in possession of the house site alloted by the Slum Clearance Board. The said Mrs.Govindhammal in violation of the Slum Clearance Board Act and Rules illegally sold the property in favour of the petitioner and it was not informed to the Board also. The Sale become invalid, since it was not approved by the Slum Clearance Board. After purchase of the house site from the original allottee, the petitioner submitted an application to the Slum Clearance Board to regularise the sale effected by the original allottee. The Board Authorities have not regularised nor approved. Therefore, the present writ petition came to be instituted.

(3.) Mr.N.Sairam Ganapathi, learned Counsel appearing on behalf for the petitioner would submit that the Board Authorities have received some payment from the petitioner for regularization. Therefore, they are bound to regularise the site.