A PALANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER seeks writ of Certiorarified mandamus to quash the orders of the respondents 1 and 2 in G.O.Ms.No.261, Housing and Urban Development (Vee.Va) 5(1) Department, dated 29.10.2002 and direct the respondents to adopt market value for the property instead of guideline value.

(2.) THE brief facts which lead to the filing of the writ petition are as follows:

(3.) THE learned counsel for Respondents submitted that the Petitioner has encroached TNHB property and he has no right to claim the land cost as higher. According to respondents, as per existing rule at the time of allotting the disputed land to the petitioner, Government passed G.O.Ms.No.261, Housing and Urban Development Department, dated 29.10.2002, to allot the land to the Petitioner at the rate of Rs.2212/- per Sq.ft. and the same cannot be challenged.