PARVATHIAMMAL Vs. N.ADIKESAVAN (DIED)

JUDGEMENT

(1.) All these three Writ Appeals are connected with each other and they arise out of the common order passed by a learned Single Judge of this Court on 7/4/2011 in W.P.Nos.12613 and 24522 of 2001.

(2.) The appellants 1 to 6 in W.A.No.1314 of 2011 are the petitioners in W.P.No.24522 of 2001. The deceased second petitioner in W.P.No.24522 of 2001, who is the 2nd appellant, is shown as dead in the cause title even in the Writ Appeal in W.A.No.1314 of 2011. The legal heirs of 1st appellant were brought on record as appellants 7 to 10 during pendency of appeal.

(3.) The appellants in W.A.No.844 of 2011 are the petitioners 10 and 21 in W.P.No.12613 of 2001.