JEYARAMA REDDIAR Vs. COLLECTOR

JUDGEMENT

(1.) In W.P. No.4345/2000, the petitioner, Jeyarama Reddiar, has prayed for the issue of a Writ of Certiorari to call for the records of the first respondent in Section 4 (1) Notification W2/10895/99 dated 3.2.2000 issued under The Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act 31 of 1978, published in the Cuddalore District Gazette dated 9.2.2000 and quash the same.

(2.) In W.P. No.4346/2000, the petitioner, Thulasi, has prayed for the issue of a Writ of Certiorari to call for the records of the first respondent in Section 4 (1) Notification W2/10895/99 dated 3.2.2000 issued under The Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act, published in the Cuddalore District Gazette dated 9.2.2000 and quash the same.

(3.) In W.P. No.4347/2000, the petitioner, Nirmala, has prayed for the issue of a Writ of Certiorari to call for the records of the first respondent in Section 4 (1) Notification W2/10895/99 dated 3.2.2000 issued under The Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act 31 of 1978, published in the Cuddalore District Gazette dated 9.2.2000 and quash the same.