MANAGING DIRECTOR Vs. S PARAMANANDAM

JUDGEMENT

(1.) THE above Writ Appeal is directed against the Order of the learned single Judge dated 03. 03. 2004 made in W. P. No. 3559 of 2004, in and by which, the learned Judge, directed the writ petitioners to pay compensation amount received by them together with interest at 9% per annum and after repayment, the respondents were directed to reconvey the properties within a period of one month.

(2.) THE present appeal is filed by the Managing Director, Tamil Nadu Housing Board, second respondent in the writ petition.

(3.) HEARD the learned counsel appearing for appellant as well as respondents including contesting respondents 1 to 3 / writ petitioners.