E. ROSEMARY Vs. UNION OF INDIA

JUDGEMENT

(1.) These are Public Interest Litigations seeking to:

(2.) (i) W.P.(MD) No.15001 of 2024 is filed by one E. Rosemary, a resident of Nalumukku village, claiming to be a Tea Plantation Worker and seeking a Writ in the Nature of Mandamus directing the Respondents/State Government to take over the Manjolai, Kakakchi, Nalumukku and Oothu estates and run through the 13th Respondent namely Tamil Nadu Tea Plantation Corporation Limited (TANTEA) and further the Respondents/ State Government may provide 4 hectares of land to the Tea Plantation Workers for doing cultivation of their own in order to meet their livelihood and also to grant other monetary reliefs to the Tea Plantation Workers based on Petitioners Representation, dtd. 25/6/2024.

(3.) The common facts leading to the filing of these Writ Petitions are as follows: