A SARAVANAN Vs. EXECUTIVE ENGINEER CUM ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) THE petitioners in all these writ petitions were allotted houses in the navalpattu Housing Scheme Phase-III, Trichy on various dates ranging from 14. 10. 1991 to 15. 05. 1998, by the Executive Engineer cum Administrative Officer, trichy Housing Unit, Tamil Nadu Housing Board. The said scheme was part of a larger scheme promoted in three different phases by the Housing Board and there were three categories of houses namely, High Income Group (HIG), Middle Income group (MIG) and Low Income Group (LIG), which were promoted in the said scheme. Even among those three categories, there were different types of houses, depending upon the size of the plot and the total constructed area of the building. Since these details are not relevant for the determination of the issue on hand, I do not propose to advert to them.

(2.) SOME of the allotments which were originally under hire purchase agreements, later got converted into out-right purchases. In any case, most of the petitioners are either State Government employees or Central Government employees and there are no complaints of default in payments.

(3.) THE possession of the individual houses were handed over to the petitioners in 1993, 1994, 1995, 1996, 1997 and 1998, depending upon the dates of allotment and the petitioners are in possession of these houses.