C NARAYANASWAMY NADAR AND ORS Vs. GOVERNMENT OF TAMIL NADU REPRESENTED BY THE SECRETARY, INDUSTRIES DEPARTMENT AND ORS

JUDGEMENT

(1.) Admit by consent, the writ appeals are taken up for final disposal. These writ appeals are directed against a common order of the learned Judge dismissing the writ petitions which challenged acquisition proceedings.

(2.) The grievances of the appellants being common, learned Counsel appearing for the appellants addressed common arguments and consequently we dispose of these appeals by this common judgment.

(3.) Mr. M. Raghavan, learned Senior Counsel appearing for the appellants in Writ Appeal Nos. 1381, 1455, 1464 and 1507 of 1991, advanced the leading arguments, and Mr. C. Chinnaswami, learned senior Counsel, Mr. E. Padmanabhan and Mr. M. Padmanabhan, learned Counsel appearing for the appellants in the other appeals, while adopting the arguments of Mr. M. Raghavan, added one or two points also.