MUNAVAR BASHA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) W. P. NO. 21633 of 2001 is filed for the issuance of a writ of certiorari to call for the records of the respondent's proceedings bearing S. R. No. 24/kanimam/97 dated 10. 09. 2000 pertaining to granite quarry lands measuring 2-04-0 Hectares, comprised in S. No. 10/2, Mekkalur Village, Tiruvannamalai Taluk, Tiruvannamalai District and quash the same.

(2.) W. P. NO. 21634 of 2001 is filed the issuance of a writ of certiorari to call for the records of the respondent's proceedings bearing S. R. No. 22/kanimam/97 dated 10. 09. 2000 pertaining to granite quarry lands measuring 0. 97. 3 Hectares, comprised in S. No. 37, situated in Mekkalur Village, Tiruvannamalai Taluk, Tiruvannamalai District and quash the same.

(3.) W. P. NO. 21635 of 2001 is filed for the issuance of a writ of certiorari to call for the records of the respondent's proceedings bearing S. R. No. 23/kanimam/97 dated 10. 09. 2000 pertaining to granite quarry lands measuring 4-00-0 Hectares, comprised in S. No. 16, situated in Mekkalur Village, Tiruvannamalai Taluk, Tiruvannamalai District and quash the same.