REGENT COMPUTRONICS PVT. LTD.

S.BHOOMINATHAN, S.SANKAR, P.RAMASAMY, LAKSHMI AMMAL, SARAVANAN, G.RAMACHANDRAN, P.SUBRAMANI, A.KANNAN, A.KALIDOSS, A.BABU, A.BALAN, K.VISWANATHAN, K.RAMACHANDRAN, K.ELUMALAI, K.VENKATESWARAN, T.KANDAN, T.KARUNAKARAN, R.KRISHNAN, M.KRISHNAMOORTHY, R.BAKIARAJ, M.RAJENDRAN, S.KUMAR, K.RAMAN, R.LAKSHMI, R.THIRUMALAI, R.MUNIYANDI ALI Appellant

V/S

TAHSILDAR TALUK OFFICE, AMBATTUR Respondents

JUDGEMENT

(1.) THIS order shall govern these two writ petitions in WP Nos. 19421 and 19848 of 2007.

(2.) THE petitioners herein have sought for a writ of certiorari to quash the proceedings of the second respondent in D. O. R. C. No. 14095/2006/b1 dated 16. 5. 2007.

(3.) THE Court heard the learned Counsel for the petitioners and also the learned Additional Government Pleader for the respondents. The affidavits in support of the petitions are perused.

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S BHOOMINATHAN Vs. S SANKAR

JUDGEMENT

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