JEYANTHILAL Vs. DIRECTOR

JUDGEMENT

(1.) We have had occasion to consider the similar issue in W.P. (MD)No.32539 to 32544 of 2025 and have passed the following order dtd. 14/11/2025 therein:

(2.) We have heard Mr.B.Saravanan, learned Senior Counsel, who appears on behalf of M/s.Ajmal Associates for the petitioners, Mr.J.Ashok, learned Additional Government Pleader for R1 and Mr.R.Baskaran, learned Additional Advocate General, who appears on behalf of Mr.K.Balasubramani, learned Standing Counsel for R2.

(3.) In the light of the order proposed to be passed in these matters, no notice is necessary to R3, M/s. Karur District Vengamedu, Kongu Nagar, Residents Welfare Associations ('Association') and also the private respondents, at this stage.