S. CHELLAPANDI Vs. ASSISTANT DIRECTOR OF PANCHAYAT

JUDGEMENT

(1.) All these Writ Petitions have been filed seeking identical reliefs in the nature of Certiorarified Mandamus calling into question an order passed by the first respondent / the Assistant Director of Panchayat, Madurai District in Na.Ka.No.351/2021/A2 dtd. 17/11/2021 claiming that the same had been issued without jurisdiction and that therefore, this Court should interfere with the said order.

(2.) In view of the fact that the writ petitioners have assailed the same impugned order on similar grounds, a common order is passed.

(3.) For the sake of convenience, I shall take up W.P(MD).No.21736 of 2021 filed by S.Chellapandi, as a sample case to state the facts.