- (1.) Leave granted.
(2.) These appeals at the instance of the Tamil Nadu Electricity Board (for short "the Board") and State of Tamil Nadu are directed against a judgment and order dated 19.07.2005 passed by a Division Bench of the Madras High Court dismissing the writ appeals filed by the appellants herein arising out of a judgment and order dated 23.04.1999 passed by a learned Single Judge of the said Court.
(3.) The basic fact of the matter is not in dispute.;