S. KUMARASAMY Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The prayer in this petition is for issuance of a Writ of Mandamus to direct the respondent to hand over Shop No. A-364, Type-I category shop situated in Koyambedu Food Grain Complex in Koyambedu Wholesale Market Complex, Koyambedu to the petitioner, as per representation dated 17.06.2016.

(2.) The case of the petitioner is that he applied for allotment of a shop in the Ground plus first floor to an extent of 240 sq.ft.; 40 sq.ft. in the front platform and 120 sq.ft. in open terrace, in totalling to an extent of 400 sq.ft. in the category of Type-I, in Koyambedu Food Grains Complex, vide application dated 22.08.2003.

(3.) The further case of the petitioner is that he paid a sum of Rs. 250/- towards the cost of the application and Rs. 1,000/- towards Registration Charges and Rs. 65,300/- being 10% of the costs of the shop as initial deposit on 22.08.2003. The petitioner would further claim that on 12.08.2013, he paid a sum of Rs. 1,26,399/- and another sum of Rs. 12,28,000/- on 28.11.2013.