R. SUMATHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Both these writ petitions will be disposed of by this common order.

(2.) Mr.C.Selvaraj, learned counsel representing the counsel on record for the writ petitioners in both the writ petitions, Mr.R.P.Pratap Singh, learned Government Advocate on behalf of the 1st respondent and Mr.V.Jayaprakash Narayanan, learned Government Pleader in charge and standing counsel for Villupuram Municipality on behalf of 2nd respondent are before this Court.

(3.) With consent of all learned counsel, main writ petitions are taken up, heard out and are being disposed of.