V T PRABHAKAR Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner herein seeks a direction to the respondents 1 and 2 to consider his representation dtd. 21/6/2023 and pass final orders on its own merits within a time stipulated by this Court.

(2.) According to the petitioner, Plot No.154 in door No.13, 3rd street, Kamarajar Colony, Kodambakkam, Chennai 600 024 was allotted to the petitioner's father on 16/8/1984 in proceedings br- K/vz;/457-83-n6-v.n.-c.t.jp/ (I/II/III). The petitioner's father paid the entire amount of Rs.3,935.00,as per the allotment order. The petitioner's father died in the year 1998 and his mother died in the year 2004. Since the petitioner was out of city in connection with his work, taking advantage of his absence, one Neelavathi, illegally sold the above mentioned property to one Mohammed. Subsequently, the said Mohammed got allotment of the said plot from the respondent Board. Aggrieved by the same, the petitioner submitted a representation before the respondents on 21/6/2023 seeking cancellation of the subsequent allotment made in favour of the said Mohammed and to re-allot the earlier allotment made in favour of the petitioner's father. The said representation has not been considered by the respondents Board and hence, the petitioner has come before this Court.

(3.) Mr.G.Venkatesan, learned Standing Counsel appearing for the respondents 1 and 2 would submit that similar representation submitted by the petitioner was already considered and rejected by the Estate Officer of the respondents Board on 29/9/2011. He also produced the copy of the order passed by the Estate Officer. The learned counsel for the respondents 1 and 2 would further submit that the competent authority to consider the representation of the petitioner is Managing Director of the respondents Board.