LAWS(MAD)-2021-12-52

M.VENKADESH Vs. PRINCIPAL SECRETARY TO GOVERNMENT

Decided On December 29, 2021
M.Venkadesh Appellant
V/S
PRINCIPAL SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) These two Writ Petitions have been filed, namely, W.P(MD)Nos.23244 and 23245 of 2021.

(2.) Since the issues are common in nature, a common order is passed in both the Writ Petitions.

(3.) The writ petitioners seek disposal of Special Revision Petitions filed by them before the first respondent/the Principal Secretary to Government, Housing and Urban Development Department at Chennai.