TAMIL NADU HOUSING BOARD TAMIL NADU URBAN DEVELOPMENT vs P.S. ABDULKHADER

THIRU Justice K. Sampath, President-In a similar matter in AP No. 76/2001, on 24.10.2005, this Commission has held as follows : "The Housing Board shall not be entitled to call upon the complainant to pay development charges, cost of amenities and cost of buildings as they had already been worked out on the date of allotment and there cannot be any enhancement of that component beyond the period of three years from the date of allotment. So far as the land cost is concerned, the Housing Board shall serve a demand in writing on the complainant, indicating the difference between the original cost of land and the enhanced cost of land asking the complainant to pay the said amount within a time as may be fixed by them and depending upon the outcome, it is open to the Housing Board to take any appropriate action that may be available to them. On payment of the amount by the complainant of the difference in the cost as set out above, the Housing Board shall execute the sale deed in favour of the complainant without demur. The order of the District Forum shall stand modified as indicated above. There will, however, be no order as to costs in the appeal."

FOLLOWING the above order passed by this Commission, this Appeal is disposed of as indicated above. Appeal disposed of.