M RAGHUPATHY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The appeals have been filed challenging the order of the learned single Judge dated 18.02.2016. The writ petitions have been filed by the petitioners seeking a direction not to erect the tower in the patta land and challenging G.O. Ms.No.74, Energy (A1) Department dated 26.11.2015 respectively.

(2.) Heard Mr.N.L.Rajah, learned senior counsel appearing for the appellants and petitioners, Mr.L.Chandrakumar, learned counsel appearing for the petitioner in one writ petition, Mr.A.L.Somayaji, learned Advocate General, appearing on behalf of Mr.Abdul Saleem, learned counsel for TANTRANSCO and Mrs.A.Srijayanthi, learned Special Government Pleader appearing for the State.

(3.) The facts of the case in nutshell are as follows: