M N RAMU Vs. COMMISSIONER ARAKKONAM MUNICIPALITY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader for the respondent and perused the materials available on record.

(2.) This writ petition has been filed for issuing direction to the respondent to execute sale deed in respect of the order of I.D.S.M.T. allotment of plot No.33, in Kavanur Housing Scheme at Arakkonam in favour of the petitioner without demanding any further amount.

(3.) The case of the petitioner is that in the year 1995, the respondent formed house sites under Kavanur Housing Development Scheme and in the lot conducted on 26.07.1995, the petitioner was allotted plot No.3 The further case of the petitioner is that he has been directed to pay the cost of the plot of Rs. 19,200/- in eight installments. The petitioner paid the entire cost on 28.01.1999. Thereafter, the petitioner approached the respondent periodically to get the sale deed in his favour. However, in the year 2007, the respondent demanded additional amount of Rs. 6,480/- to execute the sale deed, which was also paid with protest, but the sale deed was not executed. Hence, he sent a representation dated 01.07.2010. Since no action was taken, the present writ petition.