CHAIRMAN AND MANAGING DIRECTOR Vs. K V KRISHNAN

JUDGEMENT

(1.) AGGRIEVED by the order dated 21. 10. 2003 made in Writ Appeal No. 2355 of 2001, the Tamil Nadu Housing Board has filed the above review application.

(2.) HEARD Mr. R. Muthukumarasamy, learned Additional Advocate General for the review applicants and Mr. K. K. Murralitharan, learned counsel for the respondent.

(3.) IN the light of the order to be passed hereunder, we are of the view that it is unnecessary to refer the factual details as stated by the review applicants as well as the respondents.