LAWS(MAD)-2005-3-153

SOUTHERN RAILWAYS Vs. S PALANIAPPAN

Decided On March 29, 2005
SOUTHERN RAILWAYS Appellant
V/S
S.PALANIAPPAN Respondents

JUDGEMENT

(1.) THE Honble Chief Justice: since, we have decided W. P. Nos. 37373 and 37376 of 2003 today, the above Writ Appeals arising out of the common interlocutory order passed in the said writ petitions are dismissed as infructutous.

(2.) THE above writ petitions have been filed for a writ of certiorarified mandamus to call for the records in G. O. Ms. No. 164, Transport (I. 1) dated 03. 12. 2003 and to quash the same. By the aforesaid order dated 03. 12. 2003 passed under Section 48-B of the Land Acquisition Act, 1894, the Government of Tamil Nadu has withdrawn from the acquisition of land in question.

(3.) HEARD learned counsel for the parties and perused the record.