M CHELLAPPA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE above writ appeals are filed against the common order dated 06. 03. 2002 made in W. P. Nos. 14984 of 1995, 15912 of 1996 and 12931 of 1997, in and by which, the learned Judge, after finding no merits, dismissed all the writ petitions.

(2.) HEARD learned counsel for appellants as well as learned Special Government Pleader for respondents.

(3.) IN view of the order to be passed hereunder, it is not necessary to refer all the factual details as stated in the affidavit and counter affidavit filed by the respective parties.