V. DORAIPANDIAN Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE short facts of the case are as follows:

(2.) HE submits that the present writ petition was required to be filed only in view of the technicalities raised by the officials of the Tamil Nadu Housing Board as to the applicability of the earlier orders of this Court dated 11.06.1999 in W.P. No. 20300 of 1994 to the petitioner. He submits that the lands in the following survey numbers were purchased by the petitioner's father late Velusamy by registered sale deeds in the Sub Registrar's Office at Pallavaram, the details of which are as follows:

(3.) HE submits before and after the order of this Court quashing the land acquisition proceedings relating to the lands owned and possessed by Mrs. Ayyammal and the lands which were owned and possessed by Mrs. Ayyammal individually and jointly along with the petitioner and his brother, Manoharan and continued to be in possession of the properties along with his brother Manoharan and sister Mrs. Ayyammal respectively as the case may be. He submits that while so, the officials of the Housing Board on 27.02.2007 raising technicalities for objections tried to interfere with the development activities done by the petitioner in the lands mentioned above even though the land acquisition proceedings was quashed in the writ petition filed by Mrs. Ayyammal, by contending that the petitioner is a joint owner of the property is not a party to the writ petition. Hence, the petitioner is compelled to file this writ petition.