A VINCENT SELVARAJ Vs. CHAIRMAN-CUM-MANAGING DIRECTOR TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD

JUDGEMENT

(1.) THE petitioner has approached this Court to issue a writ of mandamus forbearing the respondents from interfering with the petitioner's rice mill in any manner unless due process of law.

(2.) HEARD the learned counsel for the petitioner as well as the respondents.

(3.) AT the time of hearing of the writ petition, the learned counsel appearing for the respondents has placed the status report which shows that the petitioner is liable to pay Rs. 37,05,000/ -. On the other hand, the learned counsel appearing for the petitioner has informed this Court that the petitioner has repaid the sum of Rs. 11,41,000 /- and according to him, this fact has been admitted by the respondents vide para 10 of the counter affidavit. It is brought to my notice that even now, one time settlement scheme is available and it is for the petitioner to avail the same.