TAMIL NADU HOUSING BOARD Vs. T R SANKARAN

JUDGEMENT

(1.) The question as to whether No Objection Certificate from the Housing Board is necessary for re-development of the plot earlier allotted by the Housing Board has already been decided by the Full Bench of this Court in Tamil Nadu Housing Board Rep. by its Managing Director, Anna Salai v. Mary Rani Immanuel and others, (2013) 3 CTC 129.

(2.) The very same issue is raised by the Housing Board in this intra court appeal. Since the issue is covered by the judgment of the Full Bench cited <i>supra</i>, there is no need for factual adjudication once again at the instance of the Housing Board.

(3.) In the up shot, we dismiss the miscellaneous petition. In view of the dismissal of the petition to condone the delay, the intra court appeal is dismissed at the SR stage. No costs.