S. BASKERAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Mr.V.Manohar, learned counsel for the petitioner, Mr.V.Anandamurthy, learned counsel for the first respondent and Mr.V.Shanmuga Sundar, learned Special Government Pleader appearing for the second respondent and perused the materials available on record.

(2.) This writ petition has been filed for issuance of a Writ of Mandamus to the respondents to ensure the allotment of Plot HIG-II/77 in Sholinghanallur Scheme or any other Plot with equal specification and measurement of 2 1/2 grounds in the said scheme forthwith on the same terms and conditions of the original allotment dated 08.01.2004.

(3.) The case of the petitioner is that based on his request dated 13.11.2003, the first respondent allotted a HIG Plot No.H1/3, under the Sholinghanallur Housing Scheme vide proceedings 2(D) No.8, Housing and Urban Department, Chennai - 600 009, dated 8.01.2004. He also applied for housing loan for a sum of Rs. 2,00,000/-. In the meanwhile, the first respondent came up with the Mugappair-Nolambur scheme and invited applications. On seeing the advertisement, the petitioner submitted a proposal to consider his request and re-allot a Plot in Mugappair-Nolambur instead of a Plot at Sholinganallur.