MANIKANDAN VATHAN CHETTIAR Vs. MADRAS HIGH COURT

JUDGEMENT

(1.) At the outset, it may be necessary to briefly narrate the grievance ventilated in each of the petitions.

(2.) Heard.

(3.) On these four matters which were filed praying for various reliefs as Criminal OPs purporting to invoke the power of this Court vested under Sec. 482 Cr.P.C, the Registry expressed certain queries. They were posted for maintainability before the concerned Judge. However, Mr. Manikandan Vathan Chettiar, Advocate who had filed one matter as party -in -person and in another matter where he had filed a memo also purporting to represent the other two criminal OPs sent identical letters to the Registry dated 9.4.2014. It is necessary to refer to the reply which is as follows: