TMT. M. SENTHAMIL SELVI Vs. THE SECRETARY TO GOVERNMENT, HOUSING AND URBAN DEVELOPMENT DEPARTMENT & ORS.

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the first respondent to pass appropriate orders on the representation submitted by the writ petitioner on 15.2.2017 for relaxation of condition of five years for construction of the house after the date of allotment in respect of the plot allotted to the writ petitioner in Plot No.415, Okkiyam Thoraipakkam Housing Scheme.

(2.) The learned counsel appearing on behalf of the writ petitioner, made a submission that the writ petitioner had been alloted with a Plot in Plot No.415, Okkiyam Thoraipakkam Housing Scheme and subsequently based on a false complaint, disciplinary authorities were initiated against the writ petitioner on the ground that already she got allotment of plot in some other Society at Madambakkam.

(3.) Thus, the allegation against the writ petitioner was that by suppressing the fact that she had obtained an allotment of plot in Madambakkam, once again she got allotment under the Okkiyam Thoraipakkam Housing Scheme. Disciplinary proceedings initiated against the writ petitioner was concluded and all the allegations and the charges were dropped.