S ANNAMALAI Vs. TAHSILDAR AND EXECUTIVE MAGISTRATE

JUDGEMENT

(1.) This order shall dispose of the above petitions.

(2.) In the petitions, though the petitioners are different, the respondent is one and the same and the facts involved in all the cases are, more or less one and the same. For convenient, without mentioning the petitioners individually in this judgment, they are described only as petitioners, and respondent.

(3.) The respondent, Tahsildar and Executive Magistrate, Egmore-Nungambakkam Taluk has initiated proceedings under Section 107 Cr.P.C., as if the petitioners are likely to commit a breach of peace or disturb the public tranquility or involve in any wrongful Act, which may result not only the breach of peace, but also disturb the public tranquility. Conceiving such an opinion, the respondent had issued summons, to the petitioners dated 11.11.2002 for their appearance on 14.11.2002. The summons issued by the respondent alone are questioned, in all the petitions, praying to quash the consequential proceedings also.