R. VARATHAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The writ petition in W.P.(MD)No.20727 of 2017 has been filed, seeking a direction to the respondent not to interfere with peaceful possession and enjoyment of the property in T.S.Nos.2300, 2316/1, 2318/1 and 2318/3 in Thimmaraya Samuthiram Village, Srirangam Taluk, Trichirapalli District without following due process of law.

(2.) The writ petition in W.P.(MD)No.23200 of 2017 has been filed, challenging the notification issued under Section 15(2) of Tamil Nadu Highways Act, 2001 (hereinafter called as the Act) for acquiring lands for the purpose of construction of a bridge on Trichy-Chennai-Dindigul Road.

(3.) Since the issues involved in these writ petitions are one and the same, these writ petitions are taken up together and disposed of by passing a common order.