CHAIRMAN TAMIL NADU HOUSING BOARD Vs. POONGOTHAI

JUDGEMENT

(1.) The appeal arises out of the order of the District Consumer Disputes Redressal Forum, Erode, dated 1.11.93 in OP No.51/92. The Opposite Parties are the Appellants.

(2.) The Complainant has applied for an allotment of a L. I. G. house under the Govt's Discretionary quota in Nasiyanu r Road Scheme, Phase II failling under the Erode Housing Unit of the Tamil Nadu Housing Board. The Government have passed G. O. Ms. No.177, dated 8.2.91 allotting L. I. G. twin houses to several persons and the Complainant is one, who has been allotted house No.237. The Opposite Parties, who are the Chairman, Tamil Nadu Housing Board, Madras and the Executive Engineer, Tamil Nadu Housing Unit, Erode have failed to allot the house and hand over the possession and hence the complaint.

(3.) The Opposite Parties raised the contention that they did not know, who the Complainant was and they have not yet ascertained about the allotment to her.