(1.) In all these Writ Petitions, the Petitioners seek for a Writ of Certiorari to quash the impugned proceedings of the fourth Respondent dated 25.11.2009 in respect of the Petitioners' land in survey numbers referred to above in Oddanchatram Village and Taluk, Dindigul District.
(2.) 0. According to the Petitioner in W.P.(MD) No. 12948 of 2009, an extent of 0.24.0 hectares land in S. No. 346/2A9 in Oddanchatram Village, Oddanchatram Taluk belongs to him and he has been in enjoyment of the same by cultivating crops. According to the Petitioner in W.P.(MD) No. 12949 of 2009, an extent of 0.37.5 hectares land in S. No. 345/2b in Oddanchatram Village, Oddanchatram Taluk belongs to her and she has been in enjoyment of the same by cultivating crops. According to the Petitioner in W.P.(MD) No. 12950 of 2009, an extent of 0.66.0 hectares land in S. No. 238/1 in Oddanchatram Village, Oddanchatram Taluk belongs to him and he has been in enjoyment of the same by cultivating crops.
(3.) We have heard the learned Counsel for the Petitioners and the learned Special Government Pleader for the Respondents.