AC. SRIDHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order dtd. 27/3/2019 issued by the Tamil Nadu Housing Board rejecting the claim of the petitioner to allot a house site under the ExOwner Category at Sampath Nagar, Phase-I, Erode, is under challenge in the present writ petition.

(2.) It is not in dispute that the land belonged to the petitioner's family was acquired for developing Neighbourhood Scheme by Tamil Nadu Housing Board in the year 1980. The petitioner is the grandson of the erstwhile original land owner from whom the land was acquired by the Government.

(3.) The contentions of the learned counsel for the petitioner Mr.M.Karthik would be that similarly placed erstwhile owners secured allotment under the Ex-Owner Category and therefore, the same benefit is to be extended to the petitioner also.