THANTHAI PERIYAR TRANSPORT CORPORATION LIMITED REP BY ITS CHAIRMAN Vs. MANAGING DIRECTOR MADHYAPRADESH STATE INDUSTRIAL DEVELOPMENT CORPORATION

JUDGEMENT

(1.) THIS writ petition is filed by the Thanthi Periyar Transport Corporation Limited, Employees Provident Fund Trust, presently known as Tamil Nadu State Transport Corporation, Villupuram Limited, represented by its Chairman.

(2.) IN this writ petition, the petitioner Trust seeks for a direction by issuance of a writ in the nature of mandamus to the respondents to jointly or severally to refund the investment amount of Rs.20 lakhs together with accrued interest from 01.05.2002 to till the date of payment.

(3.) PARA 17 of Appendix A reads as follows:-