REGENT COMPUTRONICS PVT. LTD.

S.KAMARAJ Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

MEERA NIRESHWALIA V. STATE OF T.N. [REFERRED TO]
T.RAJALAKSHMI V. COIMBATORE CITY MUNICIPAL CORPORATION [REFERRED TO]
V. ARUNAGIRI V. DIVI. ENGINEER NATIONAL HIGHWAY [REFERRED TO]
SHOAN LAL V. UNION OF INDIA [REFERRED TO]
HAMSAVALLI VS. TAHSILDAR [REFERRED TO]
RAMASWAMY VS. TAHSILDAR SAIDAPET TALUK MADRAS [REFERRED TO]
B M HABIBULLAH VS. STATE OF TAMIL NADU [REFERRED TO]
D SATHISH VS. TAHSILDAR SIRKALI TALUKA [REFERRED TO]
K KATHALINGAM VS. STATE OF TAMIL NADU [REFERRED TO]
N PERIASAMY ALIAS KOOTHANAR VS. SUB COLLECTOR TIRUPPUR [REFERRED TO]

JUDGEMENT

(1.) Since the issue raised in both writ petitions is one and the same, they are being disposed of by the following common order.

(2.) S. Kamaraj, has filed W.P. No. 2109 of 2002 seeking to issue a writ of mandamus directing the respondent not to interfere with his lawful possession of the building in Door No. 10/780 to 7783 in Survey No. 348/1 in Pavoorchatram Village, Kulase-karapatti, Tenkasi Taluk, Tirunelveli District.

(3.) In W.P. No. 2401 of 2002, V. Shanmugam and 16 others joined together and prayed for similar relief as claimed in W.P. No. 2109 of 2002.

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S KAMARAJ Vs. GOVT OF T N

Referred Judgements :-

JUDGEMENT

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