K PERUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE unsuccessful writ petitioners have preferred the above writ appeal against the order of the learned single Judge dated 16. 11. 2000 made in W. P. No. 5668 of 1992.

(2.) THE brief facts which led to the filing of the writ appeal are as under:

(3.) THE only contention advanced by the learned counsel for the appellant is that the learned single Judge has erred in dismissing the writ petition on the ground of laches, as the possession of the lands of the petitioners said to have taken on 1. 12. 1982 by the second respondent and handed over to the Housing Board and relied upon by the learned single Judge is nothing but a paper possession.