R SHANTHI Vs. ASOKAN RAJADESINGU

JUDGEMENT

(1.) The above writ appeals are directed against the common order of the learned single Judge dated 31.03.2005 made in W. P. Nos.10644 and 10745 of 2005.

(2.) Hard the learned counsel for the appellants as well as respondents.

(3.) It is relevant to point out that in W. P. No.38147 of 2003, which was filed by Malar Colony Flat Owners Welfare Association (third respondent herein), after hearing all the parties, on 06.12.2004, the learned single Judge (K. P. Sivasubramaniam,j.) issued the following directions.