RAVICHANDRAN TRANSPORTS Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) BOTH the writ appeals arising out of a common order, dated 01. 08. 2001, passed by the learned single Judge and the parties are the same in both the writ petitions.

(2.) IT is seen that W. P. No. 11247 of 1993 was filed by the appellant herein on 16. 06. 1993, seeking an order for quashing the lr. No. P4/89/91, dated 13. 01. 1993 and another Lr. No. M1/4633/93, dated 23. 04. 1993 and there was also a consequential prayer for injunction restraining the respondent herein from cancelling the allotment made in favour of the appellant for Plot No. A-11 in Truck Terminal Complex at Madhavaram, Chennai.

(3.) LEARNED single Judge has held that there was no error in the order, cancelling the allotment of Plot No. A-11, since the appellant had been a defaulter and in the subsequent re-allotment made in favour of the aforesaid third party. It is not in dispute that the appellant had paid rs. 1,00,000/- in addition to the earlier payment made by him, as directed by this Court, while interim exparte order was granted.