SRIDHAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents to allot the vacant plot bearing L-76A in A.Jettihalli Dharmapuri, Hosur Housing unit to the petitioner on payment of the value already fixed by the respondents.

(2.) According to the petitioner, on 9/5/2013, he was allotted a flat bearing HIG(I) Flat No.16A (First Floor) at A.Jettihalli, Dharmapuri, by the Tamil Nadu Housing Board under a Hire Purchase Scheme, and a provisional allotment order was issued on 22/5/2013. Subsequently, it was informed to the petitioner that the allotment of flat scheme was scrapped and a new scheme has been framed for allotment of individual house plots vide notification dtd. 27/5/2018. The similarly aggrieved allottee one Poongodi filed a writ petition in W.P.No.7507 of 2018 and this Court, by order dtd. 20/12/2021, directed the respondents to consider the petitioner therein for allotment of the flat/plot in the new scheme or in the existing scheme. Therefore, the petitioner has given representation on 19/3/2025 seeking allotment of alternate vacant plot bearing L-76A in A Jettihalli Dharmapuri, Hosur Housing unit since the individual plots were sold out, but the same has not been considered. Hence, the petitioner has come up with the present writ petition.

(3.) Mr.A.M.Ravindranath Jayapal, learned Standing Counsel appearing for the respondents, on instructions, would submit that the upset price has already been fixed by the Housing Board. If the petitioner is willing to deposit the amount fixed by the Housing Board, the petitioner 's case will be considered. According to them, upset price has been fixed at Rs.3,64,20,000.00 for the Community Hall No.L-76A, for an extent of 28167 sq.ft. in HOS 152.