K. KIRUBAKARAN Vs. TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD., REP. BY BRANCH MANAGER, CHENNAI TRANSPORT BRANCH, "ARULMANAI", CHENNAI AND RAKAVEE EXPORT CORPORATION REP. BY ITS MANAGING DIRECTOR, CHENNAI

JUDGEMENT

(1.) In W.P.No.5694 of 1998 the petitioner prays for the issue of a writ of certiorarified mandamus calling for the records comprised in 1st respondent's proceeding No.TIIC/TPTBR/Chennai/FU/98 -99 dated 13.4.1998 and quash the same and consequently direct the first respondent to return the documents pertaining to the house property bearing Door No.Q/119, Block No.22, MMDA Colony, Arumbakkam, Chennai -106 to the petitioner.

(2.) In W.P.No.8238 of 1998 the very same petitioner prays for the issue of a writ of certiorarified mandamus calling for the records comprised in 1st respondent's proceeding No.TIIC/TPTBR/Chennai/FU/98 -99 dated 11.6.1998 and quash the same and consequently direct the first respondent to return the documents pertaining to the house property bearing Door No.Q/119, Block No.22, MMDA Colony, Arumbakkam, Chennai -106 to the petitioner.

(3.) Heard Mr. V. Ayyadurai, learned counsel appearing for the petitioner and the learned counsel appearing for the respondents in both the writ petitions.