TAMIL NADU HOUSING BOARD Vs. G M SUBBAIYAN

JUDGEMENT

(1.) AGGRIEVED by the order of the learned Single Judge dated 19. 03. 2001 made in W. P. No. 5475 of 1991, allowing the writ petition filed for quashing the acquisition proceedings, the Tamil Nadu Housing Board through its Chairman and Managing Director, Chennai-35, has filed the above writ appeal.

(2.) HEARD Mr. S. Kasikumar, learned counsel for the appellant, Mr. A. L. Somayaji, learned senior counsel for respondents 1 to 6, and Mr. V. Viswamanthan, learned Additional Government Pleader for respondents 7 and 8.

(3.) FOR convenience, we shall refer the parties, as arrayed before the learned single Judge.