K MOORTHY & ANOTHER Vs. DIRECTOR OF PLANNING, NATIONAL HIGHWAYS AUTHORITY OF INDIA, TRICHY & OTHERS

JUDGEMENT

(1.) Though the miscellaneous petitions are listed for hearing, by consent of the learned counsel appearing for the arties, the Writ Appeals themselves are taken up for disposal.

(2.) Heard Mr.D.Ravichander, learned counsel for the appellants, Mr.P.Wilson, learned Senior Counsel appearing for the first respondent-NHAI and Mr.R.Rajeswaran, learned Special Government Pleader appearing for the respondents 2 and 3.

(3.) These Writ Appeals are directed against the order of the learned single Judge in W.P.Nos.28229 and 28230 of 2013, dated 03.06.2014.