S. UTHAYAKUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the appellants, as well as the learned counsels appearing on behalf of the respondents.

(2.) BOTH the Writ Appeals, in W.A(MD).Nos. 971 and 986 of 2013, had been filed against the order passed by the learned single Judge of this Court, dated 29.08.2013, in W.P.(MD) No.8747 of 2013.

(3.) THE appellants, in W.A.(MD).No.971 of 2013 have filed the said Writ Appeal stating that the order of the learned single Judge, dated 29.08.2013, made in W.P.(MD)No.8747 of 2013, in permitting the third respondent, namely, C.Sanjay Gandhi, who is the appellant, in W.A.(MD).No.986 of 2013, to cut and remove the Velikaruval trees, for a further period of 30 days, after the expiry of the period originally granted to him, is erroneous and unsustainable in the eye of law. The learned single Judge ought to have considered the undertaking given by the first respondent that he is ready and willing to reduce the period of five months granted to the third respondent, to two months, for the cutting and removing of the trees.