GOVERNMENT OF TAMIL NADU Vs. R. THAMARAISELVAM

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 10/2/2015 passed by the High Court of Judicature at Madras in Writ Petition No. 18872/2011 and other allied writ petitions, by which the High Court has allowed the said writ petitions and has quashed G.O. (Ms.) No. 423, Home (Police XI) Department dtd. 28/7/2011 (hereinafter referred to as 'G.O. No. 423 dtd. 28/7/2011') as well as G.O.(Ms.) No. 451, Home (Court III) Department dtd. 11/8/2011 (hereinafter referred to as 'G.O. No. 451 dtd. 11/8/2011'), the State of Tamil Nadu has preferred the present appeals.

(2.) Vide G.O. No. 423 dtd. 28/7/2011, the State of Tamil Nadu sanctioned formation of 36 Anti Land Grabbing Special Cells in Tamil Nadu with one cell each at the State Police Headquarters, 7 Commissionerates and 28 Districts to deal with the Land Grabbing Cases in the State. Consequent upon the said G.O., another G.O. bearing No. 451 dtd. 11/8/2011 came to be issued and the Land Grabbing Cases were ordered to be transferred to the Special Courts which were constituted exclusively to deal with the Land Grabbing Cases. The aforesaid G.Os were the subject matter of the writ petitions before the High Court.

(3.) Shri R. Shunmugasundaram, learned Advocate General has appeared on behalf of the State of Tamil Nadu.