D. DHANRAJ Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) Heard Mr. R. Bharath Kumar, learned Standing counsel for the Tamil Nadu Housing Board (TNHB) appearing on behalf of the respondents 1 to 3.

(2.) There is no representation for the petitioner either in person or through counsel. In connection with the prayer sought for in these two Writ Petitions, this Court, had passed orders in W.P. No. 33022 of 2002 filed by Mrs. Nihar Fathima, who is an 'Agreement Holder' with the petitioner in these Writ Petitions, in connection with the same property in plot bearing No. AP. 242, Kambar Kudiyiruppu, Anna Nagar, Madras-40. For the sake of clarity and convenience, the entire order is extracted below:-

(3.) The petitioner herein had also filed the Writ Petitions in order to protect the interest of the petitioner/Mrs. Nihar Fathima in W.P. No. 33022 of 2002 and since the Writ Petition in W.P. No. 33022 of 2002 itself has been allowed in favour of Mrs. Nihar Fathima, no effective orders can be passed in the present Writ Petitions. Hence, both the Writ Petitions stand closed. No costs.