M ABDUL JABAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS order shall govern these three writ petitions viz. W. P. No. 23782 ,23783 and 23784 of 2004.

(2.) ALL these writ petitions have been brought forth by the petitioners challenging the order passed by the second respondent referred to in each application dated 13. 5. 2002 and also the orders passed by the third respondent on 19. 12. 2003 and 20. 4. 2004 seeking to quash the order by way of writ of certiorari.

(3.) AFFIDAVITS filed in support of the petitions are perused. The Court heard the learned counsel on either side.