SEERANGA GOUNDER Vs. STATE OF TAMIL NADU

JUDGEMENT

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

(2.) A challenge is made in these writ petitions to an order of the first respondent made in G. O. No. 2d No. 128 in respect of allotment of commercial plot C3 in Serial No. 27 situated at Survey No. 32/3b4 of Kondichettipatti Village, namakkal Taluk in favour of the 6th respondent.

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