V MURALIDHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE majority of the Writ Petitions have been filed by the individual allottees challenging the demand, by the Housing Board authorities in the month of January, 2002 to pay certain amount claimed as final land cost and capitalisation charges and other charges in respect of Ellis Nagar Housing Board Scheme.

(2.) IN most of the cases the impugned order is dated 29. 1. 2002. In some other cases, the very same impugned order is dated 18. 2. 2002, 25. 2. 2002 and 27. 2. 2002. In a few cases the impugned order/letter is dated 15. 3. 2001, 19. 3. 2001 2. 8. 2001, 12. 12. 2001 and 20. 12. 2001. The petitioners pray for quashing the above impugned orders/letters/ communications, by whatever nomenclature it has been issued. In some cases in addition to quashing the impugned orders, petitioners also pray for issuance of sale deeds without demanding any further amount. All the impugned orders/notices/letters are subsequent to G. O. Ms. No. 63 dated 2. 2. 2001. Therefore, all the above writ petitions are disposed by this common order.

(3.) THE scope of the present litigation between the allottees and the Housing Board is an effort to determine the final cost of the land and building. It has seen several rounds of litigation and is pending for more than two decades. As to how the final cost should be determined is the vexed issue in all these writ petitions. The present batch of writ petitions, however, fall under a limited scope in view of the earlier decision of this Court which concluded some of the issues leaving a few issues to be reconsidered by the Board and the allottees. Since a finality could not be reached, the present writ petitions have been filed.