LIFE INSURANCE CORPORATION OF INDIA Vs. MEMBER SECRETARY, CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY (CMDA) AND OTHERS

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The writ petitioner is Life Insurance Corporation of India, Southern Zonal Office, LIC Buildings, 153, Anna Salai, Chennai-600 002 and the Assistant Secretary in Legal Department of LIC has sworn to the affidavit filed in support of this writ petition. It is averred that LIC is a Public Sector Undertaking engaged in the business of insuring the lives and savings of Crores of Indians and they are also having several crores of policy holders. It is further stated that as part of the benefits to be given to the policy holders, LIC conceived of a Model Housing Development in the name and style of Jeevan Bhima Nagar and the intention was to create a world-class living environments for policy-holders which would be mandate model for others to emulate and accordingly the land was provided by Tamil Nadu Housing Board to an extent of 282 Grounds and 1895 in Padi and after obtaining necessary approval and permission from the respondents 1 and 2 in the year 1994, 800 residential units were developed in the Jeevan Bhima Nagar and only policy holders were allotted and the said units were constructed strictly as per the plans approved by the respondents 1 and 2.

(3.) As per the said scheme, 50 Blocks of 16 flats each of different types namely single, double and triple bedrooms were constructed. In the Deeds of Conveyance to the respective end purchasers, there is a clear clause preventing the purchaser, from in any manner modifying the structure of the Unit or make any illegal encroachment on the common areas.