M. ABUBACKER SIDDIQ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The short facts and circumstances which gave rise to the filing of these two Writ Petitions are stated hereunder.

(2.) As alleged by both the writ petitions, the petitioner's case is the approval granted to the private respondents for layout includes water channel.

(3.) The writ petitioner in WP(MD) No.19713 of 2020 filed for Writ of Declaration to declare the action of the Respondent No.4 granting approval to the Layout of the Respondent No.9 and 10 in the name and style as 'IBN BATTUTA CITY' at Soolamangalam 2nd Seithi Revenue Village, Ayyampettai Town Panchayat, Papanasam Taluk, Thanjavur as illegal.