S L CHITALE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above four writ petitions may be dealt with together, since they involve for consideration identical issues, and the learned counsel on either side, also have made submissions in common.

(2.) W.P. No. 8756/84 has been filed for the issue of a Writ of certiorari to call for and quash the proceedings dt. 3.6.78 of the 1st respondent in Case No. 72/1385, Injambakkam Village, Saidapet Taluk, Chengleput District in Form V-F, in respect of 31 grounds and 88 Sq. ft. in S. No. 15/7, determining the market value of the land and tax due under the provisions of the Tamil Nadu Urban Land lax Act, 1975 1966 and the Rules made thereunder.

(3.) W.P. No. 9136/84 has been filed for the issue of a writ of certiorari to call for and quash the proceedings of the 1st respondent dt. 28.2.78 in case No. 59/1385, Injambakkam, Saidapet Taluk, Chengleput District in respect of 31 grounds and 523 Sq. ft., comprised in S. No. 15/15.