R. RAMASAMY Vs. PRESIDENT, KARUR

JUDGEMENT

(1.) Arguments were advanced in both the Writ Petitions in common and a counter affidavit had also been filed. Since the facts overlapped, a common order is passed.

(2.) Let me take as an illustration the averments made in W.P. (MD)No.21657 of 2022.

(3.) The Writ Petition had been filed in the nature of a Certiorarified Mandamus seeking records relating to the order of the respondent/President, Andankovil East Village Panchayat, Thanthoni Union, Manmangalam Taluk, Karur District, dtd. 22/8/2022 and to quash the same and to direct the respondent to grant final approval in the light of the technical approval granted by the Assistant Director of District Town and Country Planning in proceedings in Na.Ka.No. 585/2022/Ka.Ma., dtd. 21/4/2022.