S KALYANASUNDARAM Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The writ petitioner is the appellant. He filed W.P(MD)No.2028 of 2005, praying for issuance of writ of mandamus, directing the respondents herein, to consider the legal notices, dated 15.07.2004 and 29.10.2004, issued to the respondents, in accordance with law and refund the Earnest Money Deposit, Retention Amount and Security Deposit, aggregating to a sum of Rs.2,37,000/-, along with interest, to him. The writ petition, after contest, came to be dismissed, on 01.02.2008, holding that the remedy open to the petitioner, if any, is to approach a competent civil forum. The writ petitioner, aggrieved by the dismissal of the writ petition, has filed this writ appeal.

(2.) The facts leading to the filing of this writ appeal, necessary for the disposal, briefly narrated, are as follows:

(3.) The writ petition was entertained by this Court and notice was ordered.