REGENT COMPUTRONICS PVT. LTD.

Tamil Nadu Housing Board Rep By Its Chairman And Managing Director Appellant

V/S

Uma Maheswari Ramasamy And Others Respondents

Referred Judgements :-

E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SUMAN GUPTA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
TAMIL NADU HOUSING BOARD VS. KEERAVANI AMMAL [REFERRED TO]
HARI RAM VS. STATE OF HARYANA [REFERRED TO]
RADHEY SHYAM VS. STATE OF U P [REFERRED TO]
CHINNAYYA GOUNDER VS. STATE OF TAMIL NADU [REFERRED TO]
M DURAISAMY VS. STATE OF TAMIL NADU [REFERRED TO]
DHANDAPANI VS. STATE OF TAMIL NADU [REFERRED TO]
L SELVAM VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
S JAYA MOHAN VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The appellant in all these appeals is the Tamil Nadu State Housing Board, which was arrayed as the respondent in the writ petitions. Since, the challenge in these appeals is to a common order passed in all the writ petitions along with the batch of cases, they were heard together and disposed of by this common order.

(2.) We have elaborately heard the learned Additional Advocate General for the appellant and Mr. P. Chandrasekaran, learned counsel for the respondent.

(3.) The matter relates to acquisition of a vast extent of land in Kalapatti Village, Coimbatore District, for the formation of Kalapatti Neighbourhood Scheme by the appellant Board.

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TAMIL NADU HOUSING BOARD REP BY ITS CHAIRMAN & MANAGING DIRECTOR Vs. UMA MAHESWARI RAMASAMY & OTHERS

Referred Judgements :-

JUDGEMENT

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