E SRINIVASAN Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) WRIT Petition No.17929 of 2012 is filed praying to issue a Writ of Certiorari, calling for the records relating to the Public Notice dated 30.07.2010 issued by the respondent in Dhinathanthi dated 06.08.2010 and Award No.4 of 2012 dated 15.05.2012 issued by the respondent and communicated under proceeding bearing Na.Ka.563/2010/A1 dated 15.05.2012 and quash the same.

(2.) WRIT Petition No.17930 of 2012 is filed praying to issue a Writ of Certiorari, calling for the records relating to the proceedings of the respondent in Na.Ka.No.563/2010/A1 dated 30.07.2011 and Award No.4 of 2012 dated 15.05.2012 passed by the respondent and communicated under bearing Na.Ka.563/2010/A1 dated 15.05.2012 and quash the same.

(3.) LEARNED Special Government Pleader appearing for the respondent at the outset objected to the filing of the writ petitions challenging the Section 15(2) notice as well as the Award No.4 of 2012 dated 15.5.2012 stating that the petitioners have come to this court belatedly and the writ petitions should not be entertained. In support of this plea, the learned Special Government Pleader relied upon various proceedings in which the petitioners had participated. Therefore, it is not correct to challenge the same at this point of time.