S. DEVI Vs. THE CHAIRMANMANAGING DIRECTOR

JUDGEMENT

(1.) This writ petition has been filed, seeking for a direction to the respondents to dispose of her representation dated 27.11.2018, with the consequential direction to the respondents to allot a Flat at Athipattu, Ambattur Taluk, in her name.

(2.) The case of the petitioner is that she had made a representation dated 27.11.2018 to the respondents for allotment of tenement at Athipattu and she has been residing at Door No.1175, Kakkanji Nagar Kudisai Paguthi, ICF, Chennai and in proof of her residence in the given address, she has produced necessary documents, such as Aadhar Card, Voter's Identity Card and other documents. It is the further case of the petitioner that the Slum Clearance Board had also recognized her residency in the said address.

(3.) It is represented by the petitioner that in the Biometric list at Sl.No.60, one K.Ramani is shown to be the occupier of the house at Door No.1175 by the Slum Clearance Board and the name of the petitioner did not find place. It is also represented that one P.Devi, residing in Door No.1174 is the mother of K.Ramani and the said K.Ramani is shown to be in occupation at Sl.No.1175, which is against the policy of the Government that only one of the family members is entitled to allotment of tenement and as such, the act of the Government in allotting two tenements to two person, who belong to the same family, is unsustainable and unacceptable.