G A SRIDHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE the issue involved in all the above writ petitions is the same and the facts are also identical, these writ petitions are decided by a common order.

(2.) WHILE W. P. No. 21128 of 2007 has been filed seeking a writ of mandamus forbearing the first respondent from dispossessing the petitioners from their respective manufacturing lands situated at Vallur Salt Factory, Ponneri taluk, Thiruvallur District, leased out to them by the first respondent, the other writ petitions have been filed seeking a writ of certiorari calling for the records of the proceedings dated 03. 05. 2007 on the file of the second respondent and to quash the same.

(3.) THE facts which are necessary for deciding these writ petitions, are as under: