R DISON Vs. EXECUTIVE OFFICER AND ORS

JUDGEMENT

(1.) W.P.No.12437 of 2011 has been filed to issue a Writ of Certiorarified Mandamus to quash the impugned order in Na.Ka.No.37 of 2009, dated 14.03.2011 passed by the first respondent and consequently, direct the respondents to issue allotment orders in favour of the petitioner for shop Nos.10, 11 and 13 in "C" Block of the shopping complex constructed by the Velankanni Selection Grade Town Panchayat, forthwith.

(2.) W.P.No.12438 of 2011 has been filed to issue a Writ of Certiorarified Mandamus to quash the impugned order in Na.Ka.No.37 of 2009, dated 14.03.2011 passed by the first respondent and quash the same and consequently, direct the respondents to issue allotment orders in favour of the petitioner for shop No.12 in "C" Block of the shopping complex constructed by the Velankanni Selection Grade Town Panchayat, forthwith.

(3.) By consent, both the writ petitions are taken up for final disposal.