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Judgment
A.K. Rajan, J.—This writ petition is for a writ of Certiorarified Mandamus, to call for the records of the first respondent in G.O.Ms.No.128
Housing and Urban Development Department dated 24.3.1997 and to quash the same.
Originally under a scheme framed by the Government of India, the Government of Tamil Nadu along with SIDCO constructed houses and
allotted to industrial workers and economically weaker sections of the people. By the order impugned, the Government wanted to confer title to
those Industrial Workers who were allotted the houses under the scheme. This order is challenged in this Writ petition.
The contention of the learned counsel for the petitioner is that the houses were allotted for the Industrial Workers who were working in its
industry; it is stated in the affidavit that it applied for five houses, but only four houses were allotted to the petitioner/industry. The allotment order
was not filed along with the writ petition. But the second respondent filed a counter wherein in Para-7, it is stated out of 20 houses constructed
under the aforesaid scheme in the SIDCO Industrial Estate at Erode, the second respondent Corporation had allotted 4 houses to four workers
viz., K.Srinivasan, A.Raghavan, G.Srinivasan and Royappan and there is no rejoinder to this affidavit.
From this it is seen the houses were allotted to the individuals and not to the industry itself.
The argument that the houses were allotted to the petitioner, an industrial establishment and therefore, they are aggrieved by the impugned order
is not acceptable. Therefore, the petitioner has no locus standi to challenge the impugned order.
In the result, the writ petition is dismissed as devoid of merits. No costs.