V N VENKATACHALA GOUNDER Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) All the above three writ petitions are concerned with the land acquisition proceedings initiated by the Special Tahsildar, Land Acquisition Housing Scheme, Coimbatore-18, who is the third respondent in the first writ petition above in WP No. 15165 of 1998 and the second respondent in the other writ petitions in WP No.15261 and 15262 of 1998.

(2.) All the above three writ petitions have been filed seeking to issue Writs of Certiorari to call for the records pertaining to the notification made in G.O.Ms.No.495 Housing and Urban Development Department, L.A., dt. 14.11.96 and so far as it is concerned with the first writ petition and the 4 (1) notification in G.O.Ms.No.670, Housing and Urban Development Department, dated 31.7.1995 culminating into Section 6 declaration made in G.O.Ms.No.422, Housing and Urban Development Department dated 26.9.96 so far as it is concerned with the second and third writ petitions above.

(3.) For easy reference and for the sake of convenience WP Nos. 15165, 15261 and 15262 of 1998 are hereinafter referred to as the first, second and the third writ petitions respectively. Further more, since all of them are concerned with the land acquisition for one and same purpose of the respondent/ The Tamil Nadu Housing Board, from one and the same area, though under different notifications, they have all been heard together and the following common order is passed.