STATE OF TAMIL NADU Vs. R MUKUNDAN

JUDGEMENT

(1.) These four Writ Appeals arise out of the common order in W.P.(MD) Nos.3339 to 3342 of 2019 dated 27.03.2019 and are disposed of by this common judgment.

(2.) The Appellants herein were the Respondents 1 to 4 in each of the Writ Petitions. The said Writ Petitions were filed in order to quash G.O.Ms.No.221 Public Works (G2) Department dated 16.08.2018 (the Impugned G.O.), whereby a single window system was established in respect of registration of all the contractors in Classes I to V, including the renewal of such registration. The Respondent in each Writ Appeal was the Petitioner in the Writ Court and all four Writ Petitions were allowed by the aforesaid common order dated 27.03.2019, which is the impugned order herein.

(3.) The facts that are relevant for purposes of disposing of these Writ Appeals are as follows: