D CHANDRASEKARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Having regard to the commonality of the relief sought for in both the Writ Petitions, they were heard together and disposed of by this common order.

(2.) The petitioners seek for issuance of a Writ of Certiorarified Mandamus, to quash the proceedings of the District Collector, Erode dated 01.06.2015 and to forbear the respondents from interfering with the petitioners' right to the subject property, till compliance of the procedure laid down for acquisition of the property.

(3.) Heard Mr.N.Manokaran, learned counsel appearing for the petitioner, Mr.R.Rajeswaran, learned Special Government Pleader appearing for the respondents 1 and 2 and Mr.A.P.Srinivas, learned counsel appearing for the third respondent/Southern Region.