S.RAMAMURTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners have approached this Court against the notices dtd. 3/7/2018 issued under Sec. 84(2) of the Tamil Nadu Housing Board Act, 1961.

(2.) On going through the said notices dtd. 3/7/2018, it is seen that notices issued by respondent No.5 are only show cause notices, in which, the petitioners have been called upon to tender their explanation and only if the explanation tendered is not acceptable, final order under Sec. 84(1) of the Tamil Nadu Housing Board Act, 1961 would be passed to evict the petitioners. As the impugned notices issued to the petitioners are only show cause notices, it would be open to the petitioners to reply to the same. At this juncture, we are not inclined to interfere with the same. However, if the petitioners send reply within a period of one week from today, the concerned authority to consider the reply and thereafter, take a decision thereon in accordance with law.

(3.) With the above observation, the writ petitions are dismissed.