STATE OF TAMILNADU Vs. P LINGAN

JUDGEMENT

(1.) BOTH the appeals have been preferred by the State of Tamil Nadu against the common order dated 25th August, 2005 passed by the learned single Judge in W.P.Nos.24170 and 24171 of 2005. By the impugned order, the learned single Judge, without discussing the case on merits, giving reference to another case, allowed the writ petitions and set aside the Section 4(1) notification issued in G.O.Ms.No.826, Housing and Urban Development and the Section 6 declaration issued in G.O.Ms.No.389, Housing and Urban Development of the Land Acquisition Act.

(2.) THE aforesaid fact will be evident from the order passed by the learned single Judge, as quoted hereunder:-

(3.) WE have heard learned counsel for the parties and noticed their rival contentions.