R KAMALAVANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE matter is listed today under the caption "Specially Ordered Cases"

(2.) HEARD Mr.Udaya Banu, learned counsel appearing for Mr.S.Arun Kumar, counsel for the petitioners, Mr.V.Subbiah, learned Special Government Pleader for respondents 1 to 3 and Ms.Narmada Sampath, learned counsel appearing for the State Industries Promotion Corporation of Tamil Nadu (In short SIPCOT).

(3.) THE first two writ petitions were filed by the same petitioner R,.Kamalaveni and the third writ petition was filed by Minor Yamuna represented by her mother and natural guardian R.Kamalaveni and the fourth and fifth petitions were filed by the land owners in S.Nos.181/2,182/4A2 and 183/1 in No.134 and 182/4A1 in No.134 Mathur Village,Cheyyar Taluk, Tiruvannmalai District.