M SWAMINATHAN Vs. SECRETARY TO GOVERNMENT INDUSTRIES DEPARTMENT

JUDGEMENT

(1.) BY consent of both sides the writ petitions are taken up for final disposal.

(2.) PRAYER in W. P. No. 13093 of 2008 is to issue a writ of mandamus directing the respondents to proceed with the eviction proceedings after issuing notice of opportunity enabling the petitioner to raise objections, pursuant to the G. O. Ms. No. 139, Industries (MIG-II) Department, dated 3. 11. 2006, passed by the first respondent in respect of the agricultural lands to an extent of 2 acres comprised in Survey No. 49/1a/6b of Oragadam Village, Sriperumbudur Taluk, Chengalpet District, so far as the petitioner is concerned.

(3.) IN W. P. No. 17307 of 2008, twelve petitioners pray to issue a writ of certiorarified mandamus calling for the records comprised in G. O. Ms. No. 187 Industries (SIPCOT-LA), dated 4. 7. 2007, issued under section 3 (1) of the Tamil Nadu Land Acquisition for Industrial Purposes Act, 1997, and quash the same as illegal and consequently forbear the respondents from proceeding any further pursuant to the said Government Order in respect of the petitioner's agricultural land comprised in old Survey No. 49/1a6b and New Survey No. 172 situated at Alamelumangapuram, Oragadam, Sriperumbudur Taluk, Kancheepuram District.