P RAMASAMY AND CO Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) BOTH the matters came to be posted before this Court on being specially ordered by the Honourable Chief Justice vide order dated 08.06.2011.

(2.) THE writ petition came to be filed seeking to challenge an order of the first respondent State in G.O.(1D) No.111 Housing and Urban Development Department, dated 08.01.2008 and the consequential order of the third respondent namely, Tamil Nadu Housing board dated 10.04.2008 and 31.08.2008 respectively and after setting aside the same seeks for a direction to the respondents to fix the land cost and to complete the sale pursuant to the order passed by this Court in W.P.No.34048 of 2004 dated 24.11.2004 and in W.P.No.37228 of 2007 dated 15.02.2008.

(3.) THE petitioner also moved a contempt petition being C.P.No.663 of 2011 to punish the respondents for having willfully disobeyed the order passed by this Court in W.P.No.34048 of 2004 dated 24.11.2004.