K RANGASAMY Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) THESE writ appeals have been filed against the impugned judgment of the learned single Judge dated 20. 11. 2001, by which writ petition nos. 17187 and 17188 of 2001 were dismissed by a common order.

(2.) THE facts in detail are given in the impugned judgment of the learned single Judge, and hence, we are not repeating the same, except where necessary.

(3.) IT is evident from the facts that the petitioners/appellants were allotted houses by the respondent/board, and the appellants took possession of the same on 02. 01. 2001 in pursuance of allotment orders dated 05. 12. 2002 and 17. 11. 2000 respectively. The allotment orders state that the selling price of the houses including the tentative costs of the land in respect of W. P. No. 17187 of 2001 is Rs. 5,79,500/- and in respect of W. P. No. 17188 of 2001 it is Rs. 10,76,000/ -. The orders further state that the petitioners are liable to pay difference in costs if any for the land later consequent on the finalisation of the land cost. The petitioners were directed to pay a sum of Rs. 2,31,800/- and Rs. 4,60,400/- respectively towards the initial deposit within a period of 30 days, besides executing a lease-cum-sale agreement. The petitioners have alleged that they have complied with the terms and conditions by making the initial deposits as required, and the offers of the petitioners were accepted by the Housing Board, and allotments were made thereafter and possession handed over to them.