G.N. VASANTHALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the above writ petition to issue a writ of certiorari calling for the records of the third respondent under section 84(1) of the Tamil Nadu Housing Board Act, 1961 dated 22.04.2019 in relation to the petitioner's property in an extent of 2492 sq.ft. comprised in S.No.195/2A out of total extent of 0.56 acres at Valasaravakkam Village, Maduravoyal Taluk, Thiruvallur District, and quash the same as suffering from non-application of mind and arbitrariness.

(2.) Ms. Dakshayani Reddy, learned counsel appearing for the petitioner submitted that though the petitioner has filed appeal as early as 21.5.2019 along with petition for stay as against the order passed by the third respondent dated 22.04.2019, the Appellate Authority i.e., the first respondent, has not passed any order in the stay petition. Further, the learned counsel submitted that since the first respondent has not passed any order in the stay petition, the third respondent is threatening to evict the petitioner from the disputed property. The learned counsel further submitted that in such circumstances the first respondent may be directed to dispose of the stay petition as well as the appeal within a time frame.

(3.) Mr. V. Jayaprakash Narayanan, learned Government Pleader (i/c.) appearing for the first respondent submitted that the first respondent may be directed to dispose of the stay petition within a period of two weeks from the date of receipt of a copy of this order.