S. BASHERIA Vs. THE STATE OF TAMIL NADU, REP. BY ITS SECRETARY, HOME DEPARTMENT, FORT ST. GEORGE, SECRETARIAT, CHENNAI 600 009

JUDGEMENT

(1.) Being aggrieved by the order dated 12.10.2012 passed by the learned Single Judge in W.P.No.3151 of 2007, the writ petitioners have come up with this appeal.

(2.) Brief facts leading to the filing of this Appeal, are, as under:

(3.) When the appellants herein approached this Court in W.P.No. 3151 of 2007 seeking to call for the records of the 2nd respondent in the Khulanama dated 09.06.2006 certified by the 2nd respondent on 27.07.2006 and for a consequential direction to respondents 1 to 6 to pay them a sum of Rs. 7,00,000.00 as damages, this Court dismissed the said Writ Petition, holding as under: