GOVERNMENT OF TAMIL NADU Vs. M RAGHUPATHY; G SITRARASU; K G RAJAMANIKKAM; C KANNABIRAN; SUBRAMANI NAICKER AND ORS

JUDGEMENT

(1.) The Appellants/Respondents 1 & 2 have focused the instant Writ Appeal before this Court as against the order dated 10.06.2015 in M.P.No.1 of 2015 in W.P.No.16620 of 2015 passed by the Learned Single Judge.

(2.) The Learned Single Judge while passing the impugned order in M.P.No.1 of 2015 in W.P.No.16620 of 2015 in paragraphs 11 and 12 had observed as under:

(3.) Assailing the correctness of the impugned order dated 10.06.2015 in M.P.No.1 of 2015 in W.P.No.16620 of 2015 passed by the Learned Single Judge, the Learned Advocate General appearing for the Appellants submits that Writ Petition filed by the Respondents 1 to 12/Writ Petitioners is barred by the Principles of Constructive Res-judicata, as all the issues raised in the present W.P.No.16620 of 2015 were raised before the National Green Tribunal (South Zone) at Chennai, this Court, as well as before the Hon'ble Supreme Court.