OM PRAKASH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

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

(2.) THE affidavits in support of the petitions and the counter affidavit are perused. The Court heard the learned Counsel on either side.

(3.) THE petitioners in all these three writ petitions have sought for a writ of certiorarified mandamus to quash the order passed by the third respondent under Section 9 (5) of the Tamil Nadu Urban Land (Ceiling and Regulation) Act 24 of 1978 in Na. Ka. 5896/85/c dated 31. 10. 1994, and the consequential notice dated 11. 9. 1996, issued under Section 11 (5) of the said Act and to direct the respondents to treat the proceedings as abated under Section 4 of the Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act 20/99.