TAJ CONNEMARA A UNIT OF INDIAN HOTELS COMPANY LTD Vs. MANAGING DIRECTOR CHENNAI METRO WATER SUPPLY AND SEWERAGE BOARD

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorari calling for the records of the second respondent in Lr.No.CMWSSB/Area-VII/B&C/1559/2010 dated 2.2.2011 and quash the same.

(2.) MR.V.Manoharan, learned counsel takes notice on behalf of the respondents. By consent of both parties, the writ petition is taken up for final disposal.

(3.) IT is well established principle in law that Administrative Authority exercising judicial or quasi-judicial functions is required to record reasons for its decision. In S.N.Mukherjee " v. Union of India reported in AIR 1990 Supreme Court 1984, the Hon'ble Supreme Court held in paragraphs 35, 38 and 39 as follows:-