K RAVICHANDRAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD Mr. P. Subba Reddy, the learned counsel appearing for the petitioner and Mr. V. Manoharan, the learned Government Advocate appearing for the respondents.

(2.) IT is submitted by the petitioner that the Government of Tamil Nadu under its Community Development Programme had promoted Samathuva Puram in all the Districts of the State of Tamil Nadu. The petitioner is one of the applicants for allotment of a housing plot in the Samathuva Puram project at Nallur village. The petitioner had been allotted a plot by drawing of lots. Based on some objection petition received, the second respondent had caused an enquiry in the matter and it was found that the petitioner's wife had been allotted a plot by the Slum Clearance Board. Hence, based on the enquiry, the impugned order has been passed by the first respondent, cancelling the allotment made to the petitioner in the Samathuva Puram project at Nallur village.

(3.) A counter has been filed on behalf of the third respondent. Paragraph 4 of the counter affidavit reads as follows: "regarding the averments made in para 4, it is submitted that the statement is not correct and false one. The writ petitioner is having a modern saloon in Hosur Town and earning a sizable income to lead a comfortable life. Further, it was noticed that his wife was allotted a plot by the Slum Clearance Board. Objection Petition was also received from Public for allotment of house to the writ petitioner. Hence, he is found as not eligible for allotment of house in the said Samathuvapuram Scheme and accordingly, his name was deleted from the beneficiaries list. "