P INDIRA PRASAD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) As the issue involved in all the 4 writ petitions is one and the same, they have been taken up together and a common order is passed.

(2.) The 5th respondent issued notices of eviction to all the petitioners under Tamil Nadu Land Encorachment Act, 1905. Challenging the above said proceedings, the petitioners filed Writ Petition Nos.17351 to 17354 of 2013 and this Court in and by order dated 1.7.2013 permitted the petitioners to file appeals before the 3rd respondent herein. The 3rd respondent dismissed the appeals filed in and by order dated 6.8.2013 in the following manner:

(3.) The petitioners once again filed writ petitions in W.P.Nos.23009 to 23012 of 2013 and the writ petitions have been disposed of on 20.8.2013. The relevant portion of the said Order reads as under:-