LAWS(MAD)-2007-10-40

T RATHINASAMY Vs. CHIEF CONSERVATOR OF FORESTS

Decided On October 01, 2007
T.RATHINASAMY Appellant
V/S
PRINCIPAL CHIEF CONSERVATOR OF FORESTS Respondents

JUDGEMENT

(1.) THIS order shall govern the above four writ petitions.

(2.) W. P. NOS. 35589 and 4292 of 2006 and 31335 of 2007 were taken on file on transfer of O. As, namely O. A. Nos. 8525 of 1997, 229 of 2001 and 64 of 2004, respectively on the file of the Tamil Nadu Administrative Tribunal, Chennai. W. P. No. 27908 of 2006 has been filed by the petitioner directly before this court.

(3.) THE court heard the learned counsel on either side. The affidavits filed in support of the petitions and also the counter affidavit are perused.