K. MUMMURTHI Vs. THE DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner. Mr. A.N. Thambidurai, Learned Special Government Pleader takes notice for the Respondents. With the consent on either side, the Writ Petition is taken up for final disposal at the admission stage itself.

(2.) No counter affidavit is filed on behalf of the Respondents.

(3.) According to the Petitioner, he is residing in the Natham property bearing Survey No.163 for the past 60 years and only in the year 1996, the said survey number was declared as "Pattaiporamboke". Further, it was in occupation and possession prior to 1996 and the State Government had issued all the authority proofs viz., Ration Card, Voter ID, Adhaar Card etc. and that he paid the house tax and also having EB connection regularly. In the year 2010, the Tamil Nadu Government announced allotment of the Kalainar Housing Scheme (Kalainar Veduvazhangum Thettam) to issue eligibility card in Register No.2/192.