COMMISSIONER Vs. S RAJAGOPALAN

JUDGEMENT

(1.) Since both the appeals relate to the same subject, we dispose of the same by the following common judgment.

(2.) Writ Appeal No. 235 of 1997 is by the Commissioner, Tiruchirappalli Municipality (now Corporation) against the order of the learned Single Judge of this Court dated 17.10.1995 made in W.P. No. 4767 of 1985 wherein, while disposing of the said writ petition filed by the petitioners therein, the learned Judge, after recording the statement that the Municipality itself is going to take effective steps in removing the encroachers, directed the Municipality to evict the encroachers in question within 30 days from the date of receipt of the said order.

(3.) Writ Appeal No. 240 of 1997 is by 16 persons, who are third parties claiming to be encroachers, after getting leave from this Court, filed the above appeal questioning the very same order of the learned Judge.