INDIAN SOCIETY Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) This appeal has been filed as against the order dated 03.03.2020 passed by the learned single Judge in WP No. 18627 of 2004.

(2.) The said writ petition has been filed to quash the proceedings of the first respondent viz., The Registrar, Annamalai University dated 22.06.2004 and consequently forbear the respondents from interfering with the possession and enjoyment of the land comprised in T.S No. 2A, Block No.8, Kottur Village, Chennai and the building constructed thereon by adhering to the terms and conditions of the M.O.U. dated 04.09.1992.

(3.) By the order dated 03.03.2020, the learned single Judge dismissed the Writ Petition. Aggrieved over the same, the present writ appeal has been filed by Dr. A. Kalanidhi, representing himself as the authorised signatory of the appellant Society along with a petition for interim stay of operation of the order passed by the learned single Judge on 03.03.2020.