N.SIVAKUMAR Vs. PUDUCHERRY HOUSING BOARD

JUDGEMENT

(1.) The instant intra-Court appeals arise from the common order dated 13th February, 2015 passed in W.P.Nos.25643, 27086 to 27100, 27468, 28561 to 28571, 28758, 28795, 28796, 29109, 29793, 32070 to 32074 of 2014. Except the writ petitioners in W.P.Nos.29109 and 29793 of 2014, the other writ petitioners have filed the instant writ appeals assailing the aforesaid common order.

(2.) For the sake of brevity, clarity and convenience, the parties are referred to as per their arraignment in the instant appeals.

(3.) The instant writ petitions were preferred by the appellants seeking to quash the proceedings dated 18th August, 2014 passed by the second respondent / Secretary, Puducherry Housing Board, Anna Nagar, Puducherry, whereunder, the appellants were directed to pay the difference between the revised final cost and the tentative cost in two installments, as indicated in the said proceedings, on or before 20 October 2014.