V PALANISAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 27. 04. 2000 passed in Writ Petition No. 5322 of 1993, the writ petitioners/land owners-persons interested, filed the above appeal.

(2.) PENDING appeal, first appellant V. Palanisamy died, and his legal representatives were brought on record as appellants 6 to 8 by order dated 23. 08. 2005 made in WAMP. No. 2980 of 2005. One R. Kuppusamy, Secretary, Tamil Nadu Arunthathiar Sangam, Coimbatore was also impleaded as third respondent as per order dated 19. 01. 2005 made in WAMP. No. 8032 of 2004.

(3.) FOR convenience, we shall refer the parties as arrayed before the learned single Judge.