C S PITCHAI PILLAI Vs. CHAIRMAN TAMIL NADU SLUM CLEARANCE BOARD

JUDGEMENT

(1.) THE petitioner has projected this Writ of Certiorarified Mandamus praying for an issuance of an order by this Court in calling for the records of the proceedings of the impugned order in Sae.Mu.No.3370/E2/05 dated 04.04.2006 passed by the respondent. Also the petitioner has sought for issuance of a direction to the respondent to hand over possession of the unit/factory situated at No.48, C.I.Shed, Kamaraj Street, M.G.R. Nagar, Chennai 600 078.

(2.) ACCORDING to the petitioner, he is a lawful allottee of the unit/factory situated at No.48, C.I.Shed, Kamaraj Street, M.G.R. Nagar, Chennai 600 078 allotted by the respondent through its order as per the proceedings in Va.Sae.Mu.Ka.No.13296/95/E2 dated 05.01.1999. Further more, the said unit/factory has been provided with electricity connection by the Tamil Nadu Electricity Board with due consent of the respondent.

(3.) THE plea of the petitioner is that during the successful run of the unit, it was hit with consecutive misfortunes, viz., in the form of compound wall adjourning the unit was demolished due to construction of Noon Meal Centre at the School building nearby. The petitioner was perforced to face perennial problems in regard to the security of the unit and also from the local residents because of the fact that the unit was located in predominantly slum area. The demolition of the compound wall, according to the petitioner was determent to the safety successful running of the unit.