M. CHELLAPPA Vs. THE REVENUE DIVISIONAL OFFICER, COIMBATORE,

JUDGEMENT

(1.) All the above writ petitions have been filed by one and the same petitioner. In W.P.No.14984 of 1995, the petitioner would pray to issue a Writ of Certiorari to call for the records of the second respondent/the Tahsildar, Coimbatore South pertaining to the distraint order issued under Sec. 8 of the Revenue Recovery Act in his Ref.No.Na.Ka.26697/94, dated 19.8.1995 and quash the same.

(2.) In W.P.No.15912 of 1996, the petitioner would pray to issue a Writ of Certiorari to call for the records of the second respondent/the Tahsildar, Coimbatore South in his reference No.Va.Pa.100/95 Aal, dated 21.10.1996 and quash the same.

(3.) In W.P.No.12931 of 1997, the petitioner would pray to issue a Writ of Mandamus directing the respondents to forbear from issuing or executing any demand either by way of 'competitive rent' or otherwise in excess of B -Memo charges paid by him in respect of his occupation of four cents of land in S.F.No.588 of Uppilipalayam village, Coimbatore Taluk, Coimbatore District.