STATE OF TAMIL NADU Vs. P.K.DHANAPALAN

JUDGEMENT

(1.) Assailing the common order, dated 13.11.2019, passed in W.P.(MD) Nos.22460 and 22463 of 2019, the writ appeals have been preferred.

(2.) The writ petition in W.P.(MD) No.22460 of 2019 has been preferred by the respondent P.K.Dhanapalan to issue a writ of certiorarified mandamus to call for the records of the order, dated 11.10.2019, passed by the fourth appellant, to quash the same and consequently, to direct the appellants to extend his lease period for the year 2019-2020 for Vadakarai Kanmai, situated in Sholavanthan Village, Vadipatti Taluk, Madurai District, without insisting upon the payment of the lease amount by extending the benefit of G.O.Ms. No.201, dated 19.10.2017 and G.O.Ms.No.91, dated 07.03.2019, as per the orders of this Court, dated 08.08.2019, passed in W.P. (MD) No.13851 of 2019.

(3.) The writ petition in W.P.(MD) No.22463 of 2019 has been preferred by the respondent D.Prabakaran to issue a writ of certiorarified mandamus to call for the records of the order, dated 11.10.2019, passed by the fourth appellant, to quash the same and consequently, to direct the appellants to extend his lease period for the year 2019-2020 for Thenkarai Kanmai, situated in Thenkarai Village, Vadipatti Taluk, Madurai District, without insisting upon the payment of lease amount by extending the benefit of G.O.Ms.No.201, dated 19.10.2017 and G.O.Ms.No.91, dated 07.03.2019, as per the orders of this Court, dated 08.08.2019, passed in W.P.(MD) No.13851 of 2019.