S SHANMUGAM Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) BY consent of all parties, the writ petitions themselves are taken up for disposal.

(2.) IN W. P. No. 5529 of 2006, the petitioner by name S. Shanmugam prayed to issue a Writ of Mandamus forbearing the respondent viz. , Tamil Nadu Housing Board from in any manner interfering or disturbing his peaceful possession and occupation and enjoyment over the unviable property situated at No. 2642/96 dated 18. 09. 1996; 2641/96 dated 18. 09. 1996, 3412/96 dated 30. 12. 1996; 2653/96 dated 25. 09. 1996; 2639/96 dated 18. 09. 1996 and in TS. No. 1 Part old Survey No. 98] Part in Block-8 classified at Gramanatham, measuring an extent of 4290 sq. ft. in Naduvankarai village vide document No. 2640/96 dated 18. 09. 1996 except by due process of law.

(3.) ONE K. Sundaravelu, aggrieved by the building permission granted by Respondents 2 and 3-Corporation and their officers in Ma. Aa. 5, Na. Ka. No. A4 7265/06 dated 24. 08. 2006 in favour of respondents 5 and 6 to the petitioner's land in Survey No. 233, 79, Thirumangalam Village, Saidapet Taluk, bearing No. 13-A, Anna Street, Thirumangalam, Chennai-40 measuring an extent of 20 cents, has filed W. P. No. 32989 of 2006 to quash the same.