ALLOTTEES SERVICE MANAGER, TAMIL NADU HOUSING BOARD Vs. R. CHINNATHAMBI
LAWS(SC)-2012-2-132
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on February 02,2012

ALLOTTEES SER MANGR T NADU HNG BD AND ORS Appellant
VERSUS
R CHINNATHAMBI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Mr. Guru Krishna Kumar. Additional Advocate General for the State of Tamil Nadu with Mr. B. Balaji, appeared for Appellants and Mr. S. Nanda Kumar, Learned Counsel appeared for the Respondent.
(3.) Appellant Tamil Nadu Housing Board and others are before us, against the judgment and order passed by Division Bench of the High Court of Madras in Writ Appeal No. 684 of 2002, decided on 10.04.2008, preferred by Respondent herein.;


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