VIJAY SAI REDDY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) ON direction, Mr. D. Veerasekaran takes notice for respondents 2 to 4. Though the writ petitioners challenge the information of the Executive Engineer and Administrative Officer, K. K. Nagar Division, Tamil Nadu Housing Board, Chennai-83 dated 16-10-2003, it is not in dispute that they made representations to the Managing Director, Tamil Nadu Housing Board on 26-2-2005 highlighting their stand and also praying for revising their calculations as pointed out in the said representations. The petitioners have asserted that till date the 2nd respondent has not considered and passed orders. In such a circumstance, the second respondent, namely, Managing Director, Tamil Nadu Housing Board, Anna Salai, Chennai-35 is directed to consider the representations of the petitioners dated 26-2-2005 and pass orders in accordance with law within a period of six weeks from the date of receipt of a copy of this order. Writ Petitions are ordered accordingly. No costs. Connected W. P. M. Ps. , are closed.