LAWS(MAD)-2022-1-302

M. MOHAMED HAKKIM Vs. SUPERINTENDENT ENGINEER

Decided On January 27, 2022
M. Mohamed Hakkim Appellant
V/S
SUPERINTENDENT ENGINEER Respondents

JUDGEMENT

(1.) This common order will govern the captioned four main writ petitions and the captioned writ miscellaneous petitions (W.M.Ps) thereat.

(2.) Mr.R.Anand, learned counsel on record for writ petitioner and Mr.M.Lingadurai, learned Special Government Pleader, who has accepted notice for the lone respondent are before this virtual Court.

(3.) Owing to the short point on which the captioned matters turn, main writ petitions were taken up and heard out with the consent of both sides.