UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) AGGRIEVED by the common order ofCentral Administrative Tribunal, Chennai-104 dated 28.9.2001, Union of India, Ministry of Urban Development Department has filed the above writ petitions.

(2.) THE second respondent in the above writ petitions applied for grant of House Building Advance (HBA). THE said advance had not been granted by the Department on the sole ground that the applicants purchased the property in question through General Power of Attorney (GPA) Holder and the same is not in accordance with the Rules. On receipt of memo-dated 3.1.2000, the applicants approached the Tribunal for quashing of the same and for necessary direction for sanction of House Building Loan.