THIASHOLA PLANTATIONS PRIVATE LTD. A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT, 1956 WITH ITS REGISTERED OFFICE AT NEEDARI THIASHOLA POST KUNDAH NILGIRIS Vs. THE STATE OF TAMIL NADU REPRESENTED BY ITS SECRETARY REVENUE DEPARTMENT FORT ST. GEORGE CHENNAI 600 009

JUDGEMENT

(1.) The issue involved being common, all these writ petitions are being considered and decided by this common order.

(2.) While W.P. No.22659 of 2011 is filed calling into question the legality and validity of the gazette notification dated 11.08.2011 issued by the Settlement Officer and District Revenue Officer, Gudalur Janmam lands, Gudalur, the Nilgiris District (fourth respondent), all the other writ petitions are filed assailing the notification dated 03.08.2011, issued by the Settlement Officer and District Revenue Officer, Gudalur Janmam lands, Gudalur, the Nilgiris District and published in the Nilgiris District Gazette Extra Ordinary Edition dated 11.08.2011.

(3.) The factual matrix of the case is as under: