MOHANRAO PANDAMUDI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ appeal is preferred against the order dated 13th March, 1992 passed by the learned single Judge in W.P. No. 4865 of 1989. Learned single Judge has dismissed the writ petition. Hence, the petitioner in the writ petition has come up in this appeal.

(2.) In the writ petition, the petitioner sought for quashing the G.O.Ms. No. 130, Information and Tourism (Tourism VI) Department, dated 30th March, 1989 passed by the 1st respondent - the Government of Tamil Nadu.

(3.) Learned single Judge has dismissed the writ petition on the grounds that the petitioner as per the agreement has an alternative remedy of arbitration, that the writ petition is not maintainable as the petitioner is foreigner and not an Indian citizen, that the action of the State Government in passing G.O.Ms. No. 130, dated 30th March, 1989 is not arbitrary, that the rule of promissory estoppel cannot apply as no promise was made on the basis of which the petitioner can be said to have altered his position to his disadvantage, that the Government Order 130, dated 30th March, 1989 has been approved by the Board of Directors of the 3rd respondent - company. Accordingly, learned single Judge has dismissed the writ petition.