RAMASAMY KOUNDER Vs. ASOKAN

JUDGEMENT

(1.) These two intra court appeals arise from the common order of the learned single Judge, dated 14.10.2011 in W.P.Nos.2650 and 2651 of 2009.

(2.) The appellants as writ petitioners moved this Court under Article 226 of the Constitution of India for the issue of a writ of mandamus, directing the respondents or their men from demanding or levying market fee on the sale of cotton waste, where such sale takes place in the course of export of cotton waste out of the territory of India.

(3.) The issues in both the writ petitions are one and the same and both the writ appeals are also against the common order passed in two writ petitions and hence, common order is being passed in both these writ appeals.