G VASIKARAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) W.P.(MD).No.8000 of 2010 is filed by the petitioner seeking for a relief of Writ of Mandamus directing the respondents not to shift and locate any burial ground in R.S.No.7 (Water Course Poramboke) Ullur Village and Panchayat, Kumbakonam Taluk, Thanjavur District.

(2.) W.P.(MD).No.8253 of 2010 has been filed by the petitioner as Public Interest Litigation seeking for a relief of Writ of Mandamus directing the the respondents not to shift the existing burial and burning ground in Survey No.19, Ullur Panchayat in the interest of Public.

(3.) Since the issue involved in both the writ petitions is in respect of shifting of burial ground from R.S.No.19, Ullur Panchayat to R.S.No.7 of the same Panchayat, both the writ petitions are disposed of by this common order.