V MAHALINGAM Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) Seeking a writ of Certiorari to quash the impugned order in Roc.No.Nil/2017, dated 12.07.2017 on the file of the first respondent in respect of Law Chamber No.90 situated in Law Chamber Buildings, District Court Campus, Madurai, the respective petitioners herein have filed both these writ petitions.

(2.) Mr.N.Tamil Mani, learned Counsel accepts notice on behalf of the respondents 1 and 2 in W.P(MD)No.16063 of 2017 and Mr.J.Gunaseelan Muthiah, learned Government Advocate accepts notice on behalf of the respondents 1 and 2 in W.P(MD)No.19284 of 2017. In view of the order which is going to be passed, notice to the other respondents is dispensed with.

(3.) By consent, the main writ petitions are taken up for final disposal.