M SAILAPPAN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) THIS judgment shall govern both the writ petitions. Both the writ petitions have been brought forth before this Court by the petitioners herein seeking to issue a Writ of Certioarified Mandamus quashing the notice in rc. No. A3/1114/02 dated 20. 12. 2002 passed by the first respondent, Executive officer, Selection Grade Panchayat, Ambasamudram, Ambasamudram "627 401, tirunelveli District and apart from that to issue a direction to the respondents to restore the building which they have occupied as tenants under the 2nd respondent and respondents 2 to 4 respectively.

(2.) FROM the averments made in the affidavit filed in support of the writ petitions, the submissions made by the learned counsel for the petitioners and the counter affidavit filed by the respondents, the following facts are noticed.