Tamil Nadu Housing Board vs Dr.G.Jayachandran
2023 Latest Caselaw 237 Mad

                                                                            W.A.No.143 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 04.01.2023

                                                       CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   and
                                  THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                               Writ Appeal No.143 of 2019
                                               and C.M.P.No.1278 of 2019

                     1.Tamil Nadu Housing Board
                     Represented by its Managing Director
                     493, Anna salai, Nandanam
                     Chennai-600 035.

                     2.The Executive Engineer/
                        Administrative Officer
                     Tamil Nadu Vellore Housing Board
                     Chennai-630 009.                                        .. Appellants

                                                          Vs.

                     Dr.G.Jayachandran                                       .. Respondent


                     Prayer: Writ Appeal is filed under Clause 15 of the Letter Patent against

                     the order dated 28.03.2018 made in W.P.No.9696 of 2010 on the file of

                     this Court.

                                      For Appellants   : Mr.J.Ravindran
                                                         Addl. Advocate General Co-ordination
                                                        assisted by Mr.D.Veerasekaran

https://www.mhc.tn.gov.in/judis
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                                                                               W.A.No.143 of 2019




                                       For Respondent     : Mr.S.Rajendra Kumar

                                                         JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.)

Learned Additional Advocate General appearing for the appellants

submitted that the respondent has already paid interest and costs and sale

deed has been executed by the appellants in favour of the respondent and

hence, nothing survives in the appeal.

2.Recording the above submissions made by the learned Additional

Advocate General appearing for the appellants, the Writ Appeal stands

dismissed. No costs. Consequently, connected Miscellaneous Petition is

closed.

                                                                      (V.M.V., J)    (R.H., J)
                                                                                04.01.2023
                     Index                  : Yes / No
                     Internet               : Yes / No
                     kj




                                                                             V.M.VELUMANI, J.

https://www.mhc.tn.gov.in/judis

W.A.No.143 of 2019

and R.HEMALATHA,J.

kj

Writ Appeal No.143 of 2019 and C.M.P.No.1278 of 2019

04.01.2023

https://www.mhc.tn.gov.in/judis