CHAIRMAN AND MANAGING DIRECTOR Vs. VAHUNI BRICK WORKS

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 25.08.1998 made in W.P.No.15289 of 1989, the Chairman and Managing Director, Tamil Nadu Housing Board, Chennai, has filed the above writ appeal.

(2.) THE first respondent herein, aggrieved by the letter No.34781/A2/89-1 dated 18.10.1989 of the Housing and Urban Development Department, Fort St. George, Madras-9, addressed to the Chairman and Managing Director, Tamil Nadu Housing Board, Madras-35, has filed W.P.No.15289 of 1989. THE learned single Judge, by an order dated 25.08.1998, has allowed the writ petition and quashed the letter referred to above. Questioning the same, the Housing Board has filed the present appeal.

(3.) THE writ appeal as well as the writ petition are disposed of on the above directions. No costs.