ALAMUNAGAR RESIDENTS WELFARE ASSOCIATION A SOCIETY REGISTERED UNDER THE SOCIETIES REGISTRATION ACT Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Writ Petition No. 23980 of 2005 is by the Alamu Nagar Residents Welfare Association seeking a writ of certiorarified mandamus to quash G.O.Ms. No. 80 dated 15.2.2005 issued by the first respondent, namely, the State of Tamil Nadu by Secretary to Government, Municipal Administration & Water Supply Department, Government of Tamil Nadu and to direct respondents 1 to 3 to retain and maintain 51 cents in T.S.No.1278 part, left for public purpose in Alamu Nagar layout and for other public purposes.

(2.) W.P. No. 25371 of 2002 is by respondents-4 to 6 in W.P. No. 23980 of 2005 to quash the resolution of the third respondent in Resolution No. 2369 dated 27.11.1995 and to direct the respondents to forbear from initiating any action to deprive the petitioner's rights of ownership and possession of the properties situated in T.S.No.11/1278, Alamu Nagar, Coimbatore.

(3.) Considering the common contentions in both the writ petitions, a common order is passed taking the status of the parties as given in W.P. No. 23980 of 2005.