SRIMATHY Vs. EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER TIRUNELVELI HOUSING UNIT MAHARAJA NAGAR TIRUNELVELI

JUDGEMENT

(1.) THE prayer in this writ petition is to issue a writ of certiorari or any other appropriate writ, order or direction in the nature of a writ of certiorari, calling for the records of the respondent in L.R.No.22-C. 11/1-86, dated 5.6.1986 and quash the same.

(2.) IN support of the writ petition, the petitioner who is working as Junior Assistant in Tirunelveli Medical College Hospital has filed an affidavit. IN the affidavit she has stated that as a Government servant she has applied for a flat under the Rental Housing scheme and a flat No.C.13/1, M.N. Colony was allotted to her by the respondent by allotment order No.T.V. R2/6847/76, dated 26.9.1976. The petitioner asked to change the flat to Flat No.C. 11/1 and the said change was affected on 7.10.1976 allotting Flat C-11/1.

(3.) THE said order of eviction is the subject matter of this writ petition. THE respondent had filed a counter. I have heard the learned Advocate for the writ petitioner and also the learned Advocate for the respondent. THE main contention of the learned Advocate for the writ petitioner was that the respondent has not complied with the requirements of Sec.84(2) of the Tamil Nadu State Housing Board Act, 1961. He has invited my attention to the provisions of the said section which reads as follows: