P JAYARAMAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The respondents viz., P.Jayaraman, Dr.P.Krishnamoorthy and P.Soundararajan in W.A.Nos.2532 to 2534 of 2013 respectively, dated 18.12.2015 seek review of the common judgment of this Court made in Writ Appeals stated which were directed as against the order of the Writ Court passed in W.P.Nos.16132 to 16134 of 1998, dated 21.7.2009.

(2.) It has been contended by the learned Senior counsel for the Review applicants that the earlier writ petition filed in W.P.No.13139 of 1997 challenging the Notification under Section 4(1), of the Land Acquisition Act and the dismissal order is not on merit but for non-prosecution.

(3.) This Court taking note of the fact that the respondents who are the review applicants herein suffered the dismissal order passed in the said writ petition in W.P.No.13139 of 1997 also covering the subject arose under the Land Acquisition Act and since the said order has become final, allowed the writ appeals and dismissed the writ petitions Nos.16132 to 16134 of 1998 as not maintainable.