K.JEYARAMAN Vs. SUB REGISTRAR

JUDGEMENT

(1.) will dispose of these four writ petitions. For the sake of convenience and clarity, W.P.(MD)No.60644 of 2014, W.P.(MD)No. 20184 of 2019, W.P.(MD)No.20186 of 2018 and W.P.(MD)No.20188 of 2019 shall be referred to as I Writ Petition, II Writ Petition, III Writ Petition and IV Writ Petition respectively based on numbers assigned to the writ petitions chronologically.

(2.) Subject matter of these four writ petitions is lands comprised in S.F.No.112/18 and Natham S.No.113 in Krishnarayapuram North Village, Krishnarayapuram Taluk, Karur District, which shall hereinafter be referred to as 'said lands' for brevity, clarity and convenience.

(3.) This Court is informed by all the Counsel that Tahsildar, Krishnarayapuram, Karur District, being the jurisdictional Tahsildar is a necessary party and therefore for effective disposal, said jurisdictional Tahsildar is impleaded as respondent No.5 in I Writ Petition and respondent No.2 in II, III and IV Writ Petitions.