GUPTA ENTERPRISES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The above writ petition, which is at the stage of notice of motion came to be listed for orders on 7.3.2002. With the consent of counsel on either side the writ petition itself is taken up for final disposal.

(2.) Heard Mr.S.Natarajan, learned counsel appearing for M/s.Anand Das Gupta & Sagar for the writ petitioner and Ms.Selvi George, learned counsel appearing for the Special Government Pleader (Forest) appearing for the respondents.

(3.) The writ petitioner has prayed for the issue of a writ of certiorarified mandamus calling for the records relating to the proceedings dated 21.7.1997 of the third respondent in C.No.1591/97, Quash the same and direct the respondent to return the sum of Rs.7,71,000/= towards Earnest Money Deposit and 1/4th of the sale proceeds together with interest at 18% per annum from 20.11.1996 to till date of payment.