REGENT COMPUTRONICS PVT. LTD.

TAMILARUVI MANIAN Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

GUJARAT STATE FINANCIAL CORPORATION VS. LOTUS HOTELS PRIVATE LIMITED [REFERRED TO]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASSISTANT EXCISE COMMISSIONER VS. ISSAC PETER [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
UNION OF INDIA VS. ASHUTOSH KUMAR SRIVASTAVA [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
S R RADHAKRISHNAN VS. NEELAMEGAM [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
SANJANA M WIG VS. HINDUSTAN PETRO CORPORATION [REFERRED TO]
STATE OF KARNATAKA VS. ALL INDIA MANUFACTURERS ORGANIZATION [REFERRED TO]
NOBLE RESOURCES LTD VS. STATE OF ORISSA [REFERRED TO]
PURAVANKARA PROJECTS LTD VS. HOTEL VENUS INTERNATIONAL [REFERRED TO]
BHARAT PETROLEUM CORPN LTD VS. MADDULA RATNAVALLI [REFERRED TO]
VISHAL PROPERTIES PVT LTD VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard both sides. The Petitioner has filed the present Writ Petition seeking to challenge the order of the Third Respondent, i.e. Revenue Officer, Tamil Nadu Housing Board, Chennai, dated 23.09.2009 and seek to set aside the same. The Petitioner earlier filed a Writ Petition in W.P. No. 7689 of 2009, seeking to challenge the order dated 6.4.2009. By the said order, the Respondent issued a show cause notice to the Petitioner that he had violated the term No. 3(1) of the Lease Deed. Hence a notice was given in terms of term No. 31.

(2.) Term No. 3(1) reads as follows:

(3.) Likewise, term No. (xxxi) reads as follows:

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TAMILARUVI MANIAN Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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