RANASINGH ALIAS PALDURAI Vs. A VEERARAGHAVAN

JUDGEMENT

(1.) These Writ Appeals arise out of the order dated 3.8.2001 made in W.P.Nos.13668, 15165 and 15115 of 1995, whereby the learned single Judge dismissed the Writ Petitions filed by the Appellant-Ranasingh and quashed the proceedings of Tamil Nadu Slum Clearance Board (in short, "TNSCB") allotting portion of the Community Hall and the adjacent land to the Appellant. Learned single Judge directed the TNSCB and Appellant-Ranasingh to pay cost of Rs.2500/- each to the Writ Petitioner-Veeraraghavan in W.P.No.15115/1995.

(2.) Since all the Writ Appeals arise out of common order and the issue involved in all these Writ Appeals is one and the same, all the Writ Appeals were taken up together and disposed of by this Common Judgment. For convenience, the parties are referred as per their array in W.A.No.1513 of 2001.

(3.) Brief facts are that C.I.T. Nagar was earlier developed under Open Developed Plots Scheme and later converted into Madras Urban Development Project as per G.O.Ms.No.928, Housing and Urban Development Department dated 30.09.1982. TNSCB along with the scheme at the time of formation of TNSCB, the property was handed over to the Tamil Nadu Housing Board [in short, 'TNHB"]. Appellant was an allottee for Plot No.150, CIT Nagar, Madras-35 with an extent of 92 square metres was allotted to him by the Chairman, TNSCB in his Proceedings No.E6/23202/95 dated 31.08.1995. Case of TNHB is that Community Hall in question was constructed in the year 1956 and it is meant for public purpose. TNSCB was informed about the same and Chairman was asked to withdraw the allotment wrongfully made by TNSCB in favour of Appellant.