SECRETARY, GOVERNMENT OF TAMIL NADU Vs. S. RAJA

JUDGEMENT

(1.) In Special Leave Petition (C) Nos. 24430-24431 of 2019, officials of the Government of Tamil Nadu assailed the common order dtd. 25/9/2019 passed by a division bench of the Madras High Court in W.P. Nos. 11156 of 2018 and 24500 of 2019. Their limited grievance centred around the fact that the division bench had vacated the interim order of status quo which was passed in and remained subsisting during the pendency of W.P. No. 11156 of 2018, while passing the common order.

(2.) Special Leave Petition (Civil) No. 26314 of 2019 was filed by Casagrand Builder Private Limited, aggrieved by the common order dtd. 25/9/2019 insofar as it pertained to its writ petition, viz., W.P. No. 24500 of 2019. Special Leave Petition (C) (Diary) No. 2594 of 2021 was filed by one C.E. Satyanarayana Reddy assailing the common order dtd. 25/9/2019 in relation to both the writ petitions.

(3.) By order dtd. 21/10/2019, while issuing notice in SLP (C) Nos. 24430-24431 of 2019, this Court directed status quo existing as on that date to be maintained by the parties. On 13/11/2019, this Court issued notice in SLP (Civil) No. 26314 of 2019 and tagged it with SLP (C) Nos. 24430-24431 of 2019. Several applications came to be filed in these matters by third parties claiming that they were allottees/landowners/flat owners who were adversely affected by this Court 's status quo order.