N SUBBURAM Vs. EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER, TIRUNELVELI HOUSING UNIT, TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) The writ petition is filed to quash the proceedings of the respondent in letter No. H6/7744/97 dated 12.03.2007 and direct him not to insist upon payment of the amount demanded in the aforesaid proceedings as condition precedent to issue the sale deed in respect of the house bearing Door No. 229 MIG Type in Housing board colony, Tenkasi.

(2.) The Tamil Nadu Housing Board acquired lands, developed the same as house sites, constructed buildings thereon and allotted constructed houses to different income groups and categories of persons. The petitioner was allotted Door No. 229 MIG Type in Housing board colony, Tenkasi as per the order of allotment dated 22.01.1998 issued by the respondent. The selling price of the allotted house including the tentative cost of the land was fixed at Rs. 3,09,700/-The petitioner has already paid the entire tentative cost as fixed by the respondent.

(3.) Land acquisition proceedings in respect of the lands acquired for developing as house sites by the respondent were pending disposal at the time when the tentative cost was fixed. The appeal suits preferred as against the decision arrived at in the respective Land Acquisition Original Petitions were disposed of only on 20.11.2002 by this Court. The respondent thereafter prepared a final land cost and sent the impugned demand notice on 12.03.2007 calling upon the petitioner to make payment of the final land cost of Rs. 51,290/- on or before 31.03.2007. Failure to pay the said final land cost would attract 9% interest, it has been stated therein.