KOPPADI PREM KUMAR (MINOR) Vs. THE REGIONAL ADMINISTRATOR

JUDGEMENT

(1.) Writ Petition No. 32686 of 2017 is filed praying for issuance of a Writ of Mandamus to direct the respondents to deliver the possession of Government land bearing T.S. No. B/7/2 APT to Sports Authority of India for the purpose of establishing sports training centre.

(2.) Writ Petition No. 9382 of 2017 is filed praying for issuance of a Writ of Certiorarified Mandamus to call for and quash the order of the third respondent dated 13.04.2017 under Reference No. B1/41/DCRY/2001-02 pursuant to G.O.5 dated 12.04.2017 passed by the first respondent as being totally illegal, invalid and non-est in the eyes of law and consequently direct the respondents to consider the representation forbearing them from interfering with the possession and enjoyment of the lands situate at T.S. No. B/7/2 in Yanam Revenue Village for exchange of the land dated 19.09.2003.

(3.) Writ Petition No. 14891 of 2017 is filed praying for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the impugned G.O.Ms. No. 05, dated 12.04.2017 passed by the first respondent and quash the same as being illegal, invalid and non-est in the eyes of law and consequently forbear the respondents from interfering with the possession and enjoyment of the lands situate at T.S. No. B/7/2 in Yanam Revenue Village till the disposal of the Writ Petition.