G V GRANITES Vs. V A ARUNACHALAM

JUDGEMENT

(1.) THE Appellants have preferred the instant Writ Appeals before this Court as against the common order dated 16.12.2014 passed by the Writ Court in W.P.Nos.9374 and 5233 of 2014.

(2.) THE Writ Court while passing the impugned order dated 16.12.2014 in W.P.Nos.9374 and 5233 of 2014 in paras 15 to 17 observed the following:

(3.) ACCORDING to the Learned counsel for the Appellants, the Writ Court had failed to consider that the First Respondent/Writ Petitioner had moved the National Green Tribunal targeting the Appellants. His contention was rejected, but without filing any appeal, had moved this Court suppressing all the material facts in W.P.31635 of 2013 without impleading them. Finally, the First Respondent withdrew the Writ Petition when every thing was brought to light by way of impleading petition at the instance of the Appellants 1 to 3.