K. DHARANIPERUMAL Vs. SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) The petitioner is questioning the allotment order dated 20.05.2016 issued by the fifth respondent in favour of the private respondents herein. Consequently, the petitioner seeks to forbear the fourth respondent from evicting the petitioner from the property bearing S. No. 203/2, 203/3, 203/4, 206/6 to the extent of 3.74 acres situated in Narasingapuram Village, Attur Taluk, Salem District and also direct the 38th respondent not to register any document in the above survey numbers.

(2.) Heard the learned counsel for the petitioner and the learned counsel appearing for the Tamilnadu Housing Board.

(3.) Since this Court is not inclined to entertain the writ petition for the reason set out hereunder, there is no necessity to issue notice to the private respondents.