A MAHALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 19. 11. 2001 made in W. P. No. 21622 of 2001, the appellants 1 to 11 have filed the above appeal.

(2.) ALL the 11 appellants-petitioners, aggrieved by the impugned acquisition proceedings initiated by the Housing and Urban Development Department, have filed W. P. No. 21622 of 2001. The learned single Judge, after finding that the said writ petition came to be filed after passing of the award and taking note of the decision of the Apex Court in 2001 (1) Supreme court 146 (The Minicipal Council, Ahmed Nagar And Another Vs. Shah Hyder Boig and Others), dismissed the writ petition.

(3.) HEARD the learned counsel appearing for the appellants as well as the respondents.