N ADIKESAVAN Vs. COMMISSIONER OF LAND ADMINISTRATION CHENNAI

JUDGEMENT

(1.) This judgment shall dispose of the following two writ petitions, viz., <FRM>JUDGEMENT_372_CTC3_2011_1.html</FRM>

(2.) The Petitioners have invoked the extra-ordinary supervisory jurisdiction of this Court under Article 226 of the Constitution of India, with the prayer for issuance of writ in the nature of certiorari for quashing the order dated 14.05.2001, passed by the Commissioner of Land Administration, Chepauk, Chennai - 600005.

(3.) The facts pleaded in support of the petition by B. Balakrishnan, S/o. R.D. Baskar, the Power of Attorney Agent of the Petitioners, are that;