VARNALAKSHMI INDUSTRITES(P)LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr.Veerakathiravan, learned Senior Counsel and Mr.B.Saravanan, learned counsel appearing for the Petitioners and the learned counsel appearing for the respondents in all these Writ Petitions.

(2.) The prayer sought for in these Writ Petitions is to declare G.O.Ms.No.84, dated 25.6.2018 as unconstitutional.

(3.) Similar challenge to the above Government Order was rejected by the Honourable Division Bench of this Court in W.P(MD)No.10131 of 2018 in the case of(Yagappa Nagar West Residents Welfare Association //vs// The Chief Secretary and others).This Court had an occasion to deal with the challenge to the impugned G.O.Ms.No.84, dated 25.6.2018 in W.P(MD)No. 19130 and 19133 of 2019, dated 3.9.2019 and rejected the claim made by the Petitioners therein and the operative portion of the above order reads as under: