STATE OF TAMIL NADU Vs. M RAMASWAMY

JUDGEMENT

(1.) (Writ Appeal in W.A.No.2818 of 2001 is filed under clause 15 of the Letters Patent against the order dated 31.10.2001 made in W.P.No.14373 of 2001. Writ Appeal in W.A.No.1172 of 2003 is filed under clause 15 of the Letters Patent against the order dated 30.1.2003 made in W.P.No.21841 of 2001. ) The issue involved in these writ appeals is squarely covered by the Division Bench judgment of this Court dated 23.2.2007, made in W.P.No.28461 of 2003, wherein the Division Bench, following the judgment of the Supreme Court in the case of STATE OF TAMIL NADU VS. KRISHNAMURTHY reported in (2006) 4 SCC 517, has passed an order to the following effect:

(2.) THE Supreme Court in the above referred judgment granted relief to the lease holder and others which reads as under: