S UDAYASHANKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ Petition has been filed under Article 226 of the Constitution of India seeking to issue a Writ of Certiorari calling for the records comprised in the proceedings of 1st respondent dated 23. 4. 1998 in G. O. Ms. No. 134 Housing and Urban Development (Nala 3 (1) Department and quash the same as illegal and without jurisdiction.

(2.) THE 1st petitioner is the husband of the 2nd petitioner and 3rd petitioner is the brother of the 1st petitioner. They are aggrieved by the proceedings of 1st respondent dated 23. 4. 1998 in G. O. Ms. No. 134 (Housing and Urban Development) Nala 3 (1) Department and by that Government Order, 1st respondent sought to cancel the proceedings by which the lands of the petitioners were released from the acquisition proceedings.

(3.) THE brief facts are as under: