REGENT COMPUTRONICS PVT. LTD.

A.NAGARAJAN Appellant

V/S

CHAIRMAN TAMIL NADU STATE HOUSING BOARD NANDANAM Respondents

Referred Judgements :-

JAWAHAR COLLEGE STAFF ASSOCIATION,ETC./SECRETARY,JAWAHAR SCIENCE COLLEGE,ETC.,..VS.. UNIVERSITY OF MADRAS AND OTHERSK [REFERRED TO]
SHAKIR HUSAIN ..VS.. CHANDOO [REFERRED TO]
N BOMAN BEHRAM VS. STATE OF MYSORE [REFERRED TO]
YUSUFBHAI NOORMOHMED NENDOLIYA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAJIV GUPTA [REFERRED TO]
URBAN IMPROVEMENT TRUST UDAIPUR VS. BHERU LAL [REFERRED TO]
K V SHANMUGAM AND VS. STATE OF TAMIL NADU [REFERRED TO]
T PARAMARAJ VS. STATE OF TAMIL NADU [REFERRED TO]
SECRETARY TAMIL NADU HOUSING BOARD NANDANAM MADRAS VS. STATE OF TAMIL NADU [REFERRED TO]
S HARSHAVARDHAN VS. STATE OF TAMIL NADU [REFERRED TO]
RAMALINGAM VS. STATE OF TAMIL NADU [REFERRED TO]
N D Ramanujam VS. State of Tamil Nadu [REFERRED TO]

JUDGEMENT

(1.) AGGRIEVED by the order of the learned Single Judge dated 11. 4. 2002 made in W. P. No. 21093 of 1994, in and by which the learned Judge after finding that the award had been passed as early as on 23. 11. 1994 and the acquisition proceedings cannot be challenged after passing of the award, dismissed the writ petition, the writ petitioner preferred the above appeal.

(2.) FOR the sake of convenience, the parties are referred to hereinafter as arrayed in the writ petition.

(3.) HEARD Mr. N. R. Chandran, learned senior counsel for the appellant, Mr. P. Subramanian, learned Government Advocate for the respondents 1 and 2 and Mr. S. Kasikumar, learned Standing counsel for the 3rd respondent.

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KOLAMMAL Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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