Madras High Court
P.Vengatesan vs Kalaiselvam Lenine on 27 September, 2023
C.M.P.No.22346 of 2023 in
W.A.SR.No.97148 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.09.2023
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
C.M.P.No.22346 of 2023 in
W.A.SR.No.97148 of 2023
1. P.Vengatesan
2. G.Ramasamy
3. K.Lakshmi
4. R.Selvanathan
5. P.Vijaya Latchoumy
6. Amirtham
7. Suseela
8. Veerappan
9. Jayarani
10. Arumugam
11. Santhalakshmi
12. A.Mourougane .. Petitioners
Vs.
1. Kalaiselvam Lenine
2. The Union of India
Rep. by the Chief Secretary to Government
Government of Union Territory of Puducherry
Puducherry.
Page 1 of 6
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C.M.P.No.22346 of 2023 in
W.A.SR.No.97148 of 2023
3. The Under Secretary to Government (Housing)
Government of Union Territory of Puducherry
Puducherry.
4. The Pondicherry Housing Board
Rep. by its Secretary
Government of Union Territory of Puducherry
Puducherry. .. Respondents
Prayer: Petition filed in appeal filed under Clause 15 of the Letters
Patent seeking to grant leave to appeal against the impugned order
dated 17.03.2023 passed in W.P.No.39542 of 2016.
For the Petitioners : Mr.P.Valliyappan
Senior Counsel
for Mr.R.Udhayakumar
For the Respondents : Mr.V.Vasanthakumar
Additional Govt. Pleader (Puducherry)
for R2 to R4
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
Heard Mr.P.Valliyappan, learned Senior Counsel appearing for
Mr.R.Udhayakumar, learned counsel for the petitioners and
Mr.V.Vasanthakumar, learned Additional Government Pleader
(Puducherry) for respondents 2 to 4.
https://www.mhc.tn.gov.in/judis
C.M.P.No.22346 of 2023 in
W.A.SR.No.97148 of 2023
2. This petition is filed seeking leave to file an appeal against
the order dated 17.03.2023 in W.P.No.39542 of 2016.
3. Learned Senior Counsel appearing for the petitioners
submits that the petitioners were not parties before the learned
Single Judge. Learned Single Judge observed that twenty two
applications were rejected, as they were not covered under the
meaning of “Distressed Purchasers”. However, the applications of the
present petitioners are still pending consideration with the
Authorities and they have not been rejected.
4. Learned Single Judge has rejected the case of the petitioner
in the said writ petition on merits. The present petitioners were not
parties to the said writ petition. If the applications are still pending
consideration with the Authorities and the statement of the
Authorities therein was erroneous, the petitioners can bring it to the
notice of the learned Single Judge for passing order for necessary
https://www.mhc.tn.gov.in/judis
C.M.P.No.22346 of 2023 in
W.A.SR.No.97148 of 2023
clarification.
5. With the aforesaid observation, the present petition stands
disposed of. There will be no order as to costs.
(S.V.G., CJ.) (P.D.A., J.)
27.09.2023
Index : Yes/No
Neutral Citation : Yes/No
drm
https://www.mhc.tn.gov.in/judis
C.M.P.No.22346 of 2023 in
W.A.SR.No.97148 of 2023
To
1. The Chief Secretary to Government
The Union of India
Government of Union Territory of Puducherry
Puducherry.
2. The Under Secretary to Government (Housing)
Government of Union Territory of Puducherry
Puducherry.
3. The Secretary
The Pondicherry Housing Board
Government of Union Territory of Puducherry
Puducherry.
https://www.mhc.tn.gov.in/judis
C.M.P.No.22346 of 2023 in
W.A.SR.No.97148 of 2023
THE HON'BLE CHIEF JUSTICE
AND
P.D.AUDIKESAVALU, J.
(drm)
C.M.P.No.22346 of 2023 in
W.A.SR.No.97148 of 2023
27.09.2023
https://www.mhc.tn.gov.in/judis
