TAMIL NADU HOUSING BOARD Vs. A P DAMODRASAMY

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 08. 08. 2003 made in W. P. No. 12029 of 1996, allowing the writ petition and quashing the acquisition proceedings, the Tamil Nadu Housing Board has filed W. A. No. 1289 of 2004.

(2.) CHALLENGING the order dated 17. 04. 2004 made in W. P. Nos. 12030 and 12031 of 1996, dismissing the said writ petitions, the legal heirs of original writ petitioner, A. P. Damodarasamy have filed W. A. Nos. 4162 and 4163 of 2004.

(3.) IN view of death of the original writ petitioner, viz. , A. P. Damodarasamy, his legal heirs, viz. , wife Andal Ammal and son D. Jayachandran, filed WAMP. No. 67 of 2007 to implead them as respondents 4 and 5 in W. A. No. 1289 of 2004. In view of the reasons stated in the affidavit filed in support of the above petition, we ordered the said petition.