N NALLASAMY GOUNDER Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) IN all these cases, the relief sought for by the petitioners is identical. By consent of learned counsel appearing for all the parties, the writ petitions were taken up for joint disposal.

(2.) THE petitioners are the owners of the lands of different extents in different survey field numbers situated in different villages. Since the descriptions of the properties have been furnished in the individual affidavits of the petitioners, it is unnecessary to extract the same herein in detail.

(3.) MR.V.Ragupathi, learned counsel for the petitioner in W.P.No.17515 of 1999 and MR.M.S.Palanisamy, learned counsel for the petitioners in W.P.Nos.18131, 18132 and 18322 of 1999 also raised the same pleas as that of MR. R.Krishnamoorthi, learned Senior Counsel.