M KRISHNAN Vs. DISTRICT COLLECTOR ERODE DISTRICT ERODE

JUDGEMENT

(1.) THIS Court ordered notice of motion to the respondents and the respondents have also filed a counter, besides produced the documents.

(2.) COMMON arguments were addressed by the learned counsel for petitioners as well as Mr. D. Murugesan, Special Government Pleader and Mrs. T. Kokilavani, Government Advocate for the respondents. It is sufficient to refer to the facts relation to one of the writ petitions.

(3.) W .P. No. 13660 of 1997 relates to a deed of compromise in respect of P. No. 55 of 1997.