M LAKSHMANAN Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) THE Petitioner has filed this Writ Petition to call for the records of the order bearing B3/9964. A/93 dated 10. 5. 1995. on the file of the Second Respondent and quash the same. It is the case of the petitioner that he had been in occupation of the Plot No. 592, 29th Cross Street, Indira Nagar Madras - 20 by trespassing the same. It is the admitted case that the petitioner is not in possession of any authorised order from the Housing Board for occupation of the said Plot. When the authorities issued notice for eviction, he filed a Writ Petition in w. P. No. 3516 of 1995 before this Court. This Court has passed an order that the respondents are entitled to evict the petitioner, after giving an opportunity. Accordingly, after the disposal of the writ Petition, the petitioner was given an opportunity and the petitioner has submitted the explanation.

(2.) IN the explanation, the petitioner has stated that he had been in possession of the said plot for the past twenty years and he has no other plots to reside and if he is evicted from the place, himself and his family members will be put to great difficulty. He has also put up a thatched shed in the said plot. After hearing the petitioner, the second respondent herein passed an order calling upon the petitioner to vacate the plot and hand over vacant possession. IN this Writ Petition, the said order is being challenged.