MARIATHANGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to the order of the learned Single Judge made in WP.No.15764 of 1993 whereby the writ petition filed by the appellants herein seeking writ of Certiorarified mandamus to quash the acquisition proceedings was dismissed.

(2.) AFFIDAVIT filed in support of the petition, counter affidavit along with the order under challenge were perused. The Court heard the learned counsel on either side.

(3.) UNDER such circumstances, once the acquisition proceedings were challenged and admittedly it has been dropped and a part of a property in S.No.384/6 of the appellants has also been purchased by way of sale deed dated 26.3.2008, this Court is of the considered opinion that no meaningful order could be passed in this appeal and hence the appeal can be disposed of recording of the above said statement.