P.KARUNAMURTHY Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The order dated 31.01.2008 and the consequential order dated 24.09.2012 are under challenge in the present writ petition. The impugned order dated 31.01.2008 imposing penal rent in respect of the illegal occupation of the official quarters by the writ petitioner was earlier challenged by the writ petitioner in W.P.2313 of 2008 and the petitioner had chosen to withdraw the writ petition and the order was passed by this Court on 12.07.2012.

(2.) The learned counsel for the writ petitioner states that another writ petition was filed even before that by the writ petitioner in W.P.[MD]No.9670 of 2005, to quash the order dated 06.10.2005, cancelling the allotment made in favour of the writ petitioner. The said writ petition was also dismissed by this Court in order dated 10.10.2007.

(3.) The fact remains that the writ petitioner was allotted with the official quarters on 05.10.2005 and the very allotment itself was cancelled by the competent authorities on the very same day on 05.10.2005. Even after the cancellation of allotment, the writ petitioner continued in the official quarters unauthorisedly and accordingly, the penal rent was imposed by the competent authorities.