Madras High Court
Unknown vs The District Collector on 24 January, 2022
Author: S.M. Subramaniam
Bench: S.M.Subramaniam
W.P.No.758 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.01.2022
CORAM :
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.No.758 of 2022
and
W.M.P.Nos.846 & 849 of 2022
1.Mariammal
2.Shanmugam
3.Boobalan
4.Rani
5.Irusammal
6.Prema
7.Nirosha
8.Mohandoss
9.Thamu
10.Rajendiran
11.Devi Kumari
https://www.mhc.tn.gov.in/judis
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W.P.No.758 of 2022
12.Lalitha
13.Karthika
14.Salma
15.Samundeeswari
16.Saraswathi
17.Soundari
18.Radha
19.Noorbeevi
20.Padma
21.N.Aadhilakshmi Narayanan ...Petitioners
Vs.
.
1.The District Collector
Chengleput District
Chengleput.
2.The Tahsildar
Cheyyur Taluk,
Cheyyur, Chengleput 603 302.
3.The Block Development Officer
(Lathur) Pavinjur
Cheyyur Taluk,
Chengleput District 603 302. ...Respondents
https://www.mhc.tn.gov.in/judis
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W.P.No.758 of 2022
Prayer: Writ Petition filed under Article 226 of the Constitution of
India for issuance of a Writ of Mandamus directing the respondents
herein to confirm the allotment of respective houses already in
occupation by the petitioners 1 to 20 herein in Samathuvapuram in
Adayalacheri Panchayat, Nergunampattu, Cheyyur, Chengleput
District.
For Petitioner : Mr.J.Pothiraj
For Respondents : Mr.V.Manoharan
1&2 Additional Government Pleader
For Respondent 3 : Mrs.C.Sangamithirai
Special Government Pleader
ORDER
The relief sought for in the present Writ Petition is to direct the respondents herein to confirm the allotment of respective houses already in occupation by the petitioners 1 to 20 herein in Samathuvapuram in Adayalacheri Panchayat, Nergunampattu, https://www.mhc.tn.gov.in/judis Page 3 of 6 W.P.No.758 of 2022 Cheyyur, Chengleput District.
2. Allotment of houses can never be claimed as a matter of right. All allotment of houses are to be made strictly in accordance with scheme and as per eligibility criteria prescribed by the Government in this regard. The petitioners state that they are in occupation and based on the occupation they must be given allotment. However, such a claim cannot be considered. If the name of the petitioners are in the list of eligible persons and they are waiting for such allotment it has to be considered strictly in accordance with seniority and as per the scheme approved by the Government.
3. Thus, the respondents are directed to follow the terms and conditions of the scheme scrupulously for the allotment of houses without causing any discrimination to the eligible candidates who all are waiting for such allotment. https://www.mhc.tn.gov.in/judis Page 4 of 6 W.P.No.758 of 2022
4. With these observations, the Writ Petition stands disposed of. Consequently, connected Miscellaneous Petitions are closed. No costs.
24.01.2022 Kan Internet : Yes Index : Yes Speaking order : Yes/No To
1.The District Collector Chengleput District Chengleput.
2.The Tahsildar Cheyyur Taluk, Cheyyur, Chengleput 603 302.
3.The Block Development Officer (Lathur) Pavinjur Cheyyur Taluk, Chengleput District 603 302.
https://www.mhc.tn.gov.in/judis Page 5 of 6 W.P.No.758 of 2022 S.M. SUBRAMANIAM, J.
kan W.P.No.758 of 2022 24.01.2022 https://www.mhc.tn.gov.in/judis Page 6 of 6