P PERUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petitions are for the issue of writ of certiorari to call for the records of the respondent made in G. O. Ms. No. 44, home (Cinemas-A) Department dated 7. 1. 1991 and quash the same.

(2.) AS the facts in both the writ petitions are one and the same, the following common order is passed.