M A RASHEED Vs. COMMISSIONER NIRMAL MUNICIPALITY

JUDGEMENT

(1.) The petitioners, eight in number, filed this writ petition seeking issuance of a Writ of Mandamus to the respondents to allot LIGH quarters at Ibrahimbagh, Nirmal, on hire purchase basis immediately as per the proposals sent by the Commissioner, Nirmal Municipality, in his letter No.1647/92, dated 15-11-1994, and consequently allow them to pay the monthly instalments towards the sale consideration on hire purchase basis, and pass such other order or orders.

(2.) The respondents opposed the claim of the petitioner solely on the ground that if the quarters are allotted to the petitioners under hire purchase scheme, the financial position of the Municipality will be further worsened as the Municipality is now not even in a position to pay the salaries to its employees.

(3.) To consider the rival contentions, the factual background that led to the filing of this writ petition has to be looked into.