(1.) In W. P. No. 15733 of 1995, the writ petitioner prays for the issue of a writ of mandamus forbearing the respondents from disturbing his peaceful possession of the hoardings in the following three places :-
(2.) It is submitted by the learned counsel on either side that the case and counter case in W.P. No. 15035 of 1992 and W. P. No. 14960 of 1992 are identical as in the above writ petition No. 15733 of 1992, the difference being the location and number of hoardings erected and the same may be disposed of by a common order. Hence these two writ petitions are tagged along with W.P. No. 15733 of 1992 and are disposed of by this common order.
(3.) Heard Mr. Thirumuruganandam, learned counsel appearing for the petitioners in all the writ petitions and Mr. C. Krishnan, learned senior Central government Standing Counsel for the respondents in all the writ petitions.