M MOHAN Vs. SUPERINTENDENT OF POLICE, VELLORE DISTRICT

JUDGEMENT

(1.) The above appeals are directed against the orders passed by the Court of District Judge and Janmam Estates Abolition Tribunal of the Nilgiris, Udhagamandalam.

(2.) Heard the learned senior counsel and counsel appearing for the appellants and the learned Additional Advocate General appearing for the respondents.

(3.) The brief facts which led to the filing of the above appeals are as under: