S.D.K. RAJAN Vs. JEDDIYA SATHYA @ SATHYA

JUDGEMENT

(1.) Both these appeals challenge the restitution ordered by the learned Judge of this Court, while dismissing a writ petition in W.P. (MD) No. 10722 of 2013, by an order dated 22.01.2014.

(2.) WE have heard Mr.S.Meenakshisundaram and Mrs.Lita Srinivasan, learned counsel appearing for the appellants, Mr.P.Pethu Rajesh, learned counsel appearing for the 1st respondent (who was the writ petitioner), Mr.N.Dilip Kumar, learned counsel appearing for the respondents 7 to 14, Mr.V.Lakshminarayanan, learned counsel appearing on behalf of Mr.J.Barathan, counsel for respondents 18 to 27 and Mr.S.Jeyasingh, learned counsel for the 17th respondent.

(3.) BEFORE proceeding further, it is necessary to note one important aspect, namely, that by the order of the learned Judge assailed in these two writ appeals, the writ petition filed by Jeddiya Sathya (the 1st respondent in both these appeals) has been dismissed as not maintainable. Normally, one would expect the petitioner in the writ petition to come up with a writ appeal, challenging the order of the dismissal of the writ petition. But, the 1st respondent in these appeals, who was the writ petitioner, has not come up with any writ appeal, challenging the order dismissing his writ petition.