N SANKARANARAYANAN Vs. CHAIRMAN, TAMIL NADU HOUSING BOARD
LAWS(SC)-2019-1-105
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on January 31,2019

N SANKARANARAYANAN; ARUNA THEATRES And ENTERPRISES PVT LTD Appellant
VERSUS
CHAIRMAN, TAMIL NADU HOUSING BOARD And ORS Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) In Civil Appeal Nos.7390-7391 of 2009 These appeals are directed against the final judgment and order dated 04.03.2008 passed by the High Court of Judicature at Madras in Writ Appeal No.1499 of 2005 and Writ Petition No.5718 of 2005 whereby the Division Bench of the High Court dismissed the writ appeal and the writ petition filed by the appellant herein.
(2.) In order to appreciate the controversy involved in these appeals, it is necessary to set out few relevant facts hereinbelow.
(3.) The appellant herein is the appellant in Writ Appeal No.1499 of 2005 and writ petitioner in W.P. No. 5718 of 2005 whereas respondent Nos. 1 to 6 herein are the respondents of the said writ appeal and the writ petition out of which these appeals arise.;


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