TVL. M.K.GOPI Vs. ASSISTANT COMMISSIONER (ST)

JUDGEMENT

(1.) This common order will dispose of these seven writ petitions. In other words, this common order will goven all the aforementioned seven writ petitions.

(2.) Mr.Manoharan Sundaram, learned counsel representing the counsel on record for the writ petitioner and Ms.Dhanamadhri, learned Government Advocate (Taxes) on behalf of sole respondent are before this Court.

(3.) Though this matter is listed under the caption 'ADJOURNED ADMISSION', by consent of both the learned counsel i.e., counsel for writ petitioner and revenue counsel, these main writ petitions itself are taken up for final disposal, same are heard out and are being disposed of.