RAJU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petitions have been filed by the petitioners challenging G. O. Ms. No. 67 issued by the Municipal Administration and Water Supply Department, dated 2. 3. 1999, and the consequential proceedings issued by the respondents based on the said Government order as being illegal and ultravires the constitution of India.

(2.) IT is submitted by the learned counsels appearing for the respondents that the impugned G. O. Ms. No. 67 of the Municipal Administration and Water Supply Department, dated 2. 3. 99, issued by Govt. of Tamil Nadu Rural Development and Local Administration Department had been subsequently, superceded by the issuance of G. O. Ms. No. 165 of the Municipal Administration and Water Supply Department, dated 29. 6. 2004. It has also been submitted by the learned counsels appearing for the respondents that G. O. Ms. No. 92, Municipal Administration and Water Supply Department, dated 03. 07. 2007 has also been issued subsequently.

(3.) IT has also been pointed out that in similar circumstances, this Court had passed an order, dated 9/3/2007, in W. P. No. 9158 of 1999, which reads as follows: