M RAMASWAMY Vs. RAGHU BALE RAO

JUDGEMENT

(1.) THIS order shall govern the two review applications in Review Application Nos. 65 and 70 of 2004 and the Contempt Petition No. 153 of 2005.

(2.) THE first review application was filed by the third party Mr. Ramaswamy, while the second review application was filed by the respondents in the Writ Petition No. 25713 of 2004.

(3.) THE writ application came up for consideration before this Court on the earlier occasion i. e. , on 9. 9. 2004. The writ petitioner sought for a writ of mandamus directing the respondents therein to execute a sale deed in his favour in respect of the Plot No. B-272, Ashok Nagar, 10th Avenue, Chennai, stating that it was originally allotted to his mother; that subsequently, on her death, he has been in possession; that the entire consideration has also been paid, and under the circumstances, a direction has got to be issued to the respondents Housing Board to execute a sale deed. At that juncture, notice was taken by the respondents' Counsel, and he was also heard. On the representation made by the learned Counsel for the Housing Board that if the entire payment of consideration has been made, there was no impediment for the respondents to execute the sale deed in favour of the writ petitioner Raghu Bhale Rao, this Court passed an order issuing a direction to the respondents Housing Board to execute a sale deed in favour of the writ petitioner if the conditions stated in the order were satisfied, within a period of one month.