M. MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The core issue raised in this batch of cases since is one and same, with the consent of the learned counsel appearing for the parties, all these cases, i.e., writ appeal, writ petitions as well as contempt petitions were heard together and are disposed of by this common order.

(2.) Background facts :

(3.) In fact, this batch of cases came up before various Division Benches at various point of time for more than 30 times. For one reason or other, the cases have been adjourned time and again, lastly it has been posted before us and we have taken four hearings to hear the arguments advanced by the learned counsel appearing for the parties.