TAMIL NADU HOUSING BOARD Vs. FATHIMABI

JUDGEMENT

(1.) We have heard Dr.Gowri, learned Standing Counsel appearing for the appellant, Mr.R.P.Prathap Singh, learned Government Advocate appearing for the official respondents and Mr.S.Thangavel, learned counsel appearing for some of the land owners.

(2.) These appeals are filed by the Tamil Nadu Housing Board (for brevity, the TNHB) represented by its Managing Director challenging the common order dtd. 30/4/2013 passed by the learned Single Judge in W.P. Nos.12176 to 12179 of 2013.

(3.) The said writ petitions were filed by the land owners seeking for the issuance of a Writ of Mandamus to direct (i) the State of Tamil Nadu, represented by the Commissioner and Secretary, Housing and Urban Development Department, (ii) the Special Tahsildar, Land Acquisition Unit IV, TNHB and (iii) the appellant herein to issue a no objection certificate stating that no land acquisition proceedings are pending as on date with respect to the properties owned by them and more fully described in the prayer sought for in the said writ petitions.