S.SUDHARANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner challenges the proceedings of the 2nd respondent, calling upon the petitioner to give certain clarifications, in particular Item Nos. 49 and 51, by its e-mail dtd. 25/1/2025.

(2.) The petitioner states that she and 23 other individuals are the owners of the properties situated in Town Survey Numbers in T.S.Nos.13/9, 13/3, 18/14, 17/1 and 17/5, 13/1, 13/2 and 13/6 and S.No.138 of Athipattu Village, Ambattur Taluk, Tiruvallur District. The petitioner and the 23 other individuals had entered into a Development Agreement with one M/s.Alacrity Housing Limited. The said builder had applied for and obtained planning permit from the 2nd respondent to put up 448 residential houses in 6 phases.

(3.) It is not in dispute that before the completion of the project, M/s.Alacrity Housing Limited ran into certain problems. It had developed only 224 units out of the total 448 units. In addition, in Phase III, though it had proposed to develop 80 units and odd, only 16 were so developed and the remaining 64 were developed partially. Out of the 64 incomplete units, M/s.Alacrity Housing Limited has allotted 8 residential units for certain individuals. Even amongst 224 units, sale deeds were executed only in favour of 111 allottees. Even as on today, 112 residents are without a sale deed. The land on which the 224 units have been put up belonged to 20 individuals including the petitioner. The entire 8.14 acres had belonged to these individuals. It is through them that the residents of 224 units can claim title.