K AYYAMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the acquisition proceedings initiated by the respondents, the petitioners have filed the above writ petitions to quash those proceedings on various grounds.

(2.) SINCE identical grounds have been raised in all these cases, the same are being disposed of by the following common order.

(3.) IN the light of the above pleadings, I have heard Mr. R, Krishnamurthy, learned senior counsel appearing for the petitioners, learned Advocate General for respondents 1 and 2 and Mr. R. Gahdhi, learned senior counsel for third respondent.