P.RANGARAJ Vs. DIRECTOR/COMMISSIONER OF RURAL DEVELOPMENT

JUDGEMENT

(1.) All the above writ petitions are filed challenging the proceedings of the District Collector who is the Inspector of Panchayats under the Tamil Nadu Panchayats Act, 1994 [hereinafter referred to as 'the Act'], withdrawing the cheque signing power of the petitioners by exercising the emergency power under Sec. 103 of the Act.

(2.) Since common issue arises for consideration in all the three writ petitions, they are disposed of by this common order.

(3.) Brief facts that are relevant for the disposal of all the three writ petitions with reference to each writ petition are given hereunder:-