M REVATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONERS seek writ of certiorari to quash various Government Orders passed by the 1st respondent cancelling the allotment of Plots to petitioners in Besant Nagar Scheme.

(2.) SINCE common questions of fact and law are involved in these writ petitions, all the writ petitions were taken up together and disposed of by this common Order.

(3.) ON behalf of the petitioners (W.P.Nos.31831 to 31836 (sic) of 2006), the learned senior counsel Mr. K.M. Vijayan has submitted that excepting the ground of change of Government, there seems to be no other reason to cancel the allotments earlier made. Laying emphasis upon the stand of respondents in W.P.No,5499 of 2006 and batch, it was further argued that in the earlier W.P.No,5499 of 2006 and batch, respondents have taken the stand that there would be no loss of revenue to the Government as the value of the Plot would be fixed either at the market value or at the guideline value whichever is higher. It was further argued that the order in W.P.No,5499 of 2006 and batch has become conclusive and the impugned orders would amount to reviewing the Court-s order. It was further argued that in any event, cancellation of earlier orders of allotment is violative of principles of natural justice.