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Madras High Court

C.Nithyanantham vs The Chairman on 18 September, 2017

Author: M.Duraiswamy

Bench: M.Duraiswamy

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED 18.09.2017

CORAM

THE HONOURABLE MR. JUSTICE M.DURAISWAMY

WP.No.24829 of 2017



1.C.Nithyanantham
2.C.Babu
3.C.Balu
4.C.Gnanasoundari
5.C.Gnanaprakasam			..	Petitioners


Versus


The Chairman,
Tamil Nadu Slum Clearance Board,
No.5, Kamrajar Salai,
Chepauk, Chennai 600 005.			..	Respondent
			
Prayer: 	Petition filed under Article 226 of The Constitution of India, praying for the issuance of Writ of Mandamus directing the respondent to consider the petitioner's representation dated 27.07.2017 by executing the sale deed in favour of the petitioners.

	For Petitioner	:	Mr.A.D.Janarthanan

	For Respondents	:	Mr.R.Sivakumar, 
                                         Standing Counsel(TNSCB)


			O R D E R  

Mr.R.Sivakumar, learned Standing Counsel (TNSCB) takes notice for the respondent. By consent, the main writ petition itself is taken up for final disposal.

2. The petitioners have filed the above writ petition to issue a writ of Mandamus, directing the respondent to consider their representation dated 27.07.2017 by executing the Sale Deed in their favour, within a time frame.

3. The learned counsel appearing for the petitioners submitted that inspite of the petitioners' representation dated 27.07.2017, the respondent has not passed any order so far.

4. Mr.R.Sivakumar, learned Standing Counsel appearing for the respondent submitted that the respondent may be directed to consider the petitioners' representation dated 27.07.2017 and pass orders in accordance with law within a period of six weeks.

5. Having regard to the submissions made by the learned counsel on either side, without expressing any opinion with regard to the merits of the case, I direct the respondent to consider the petitioners' representation dated 27.07.2017 and pass orders in accordance with law, within a period of six weeks from the date of receipt of a copy of this order.

With this observation, the Writ Petition is disposed of. No costs.

18.09.2017 sk To The Chairman, Tamil Nadu Slum Clearance Board, No.5, Kamrajar Salai, Chepauk, Chennai 600 005.

M.DURAISWAMY,J.

Sk WP.No.24829 of 2017 18.09.2017