N KRISHNAVENI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the common order of the learned single Judge dated 18. 12. 2000 made in W. P. Nos. 19023 to 19025, 19019, 19022, 19020 and 19021 of 2000 respectively, dismissing the writ petitions filed for challenging the acquisition proceedings, the writ petitioners have filed the present writ appeals.

(2.) HEARD the learned counsel appearing for the appellants as well as the respondents.

(3.) EVEN at the outset, Mr. P. Rajamanickam, learned counsel appearing for the appellants has brought to our notice that by common order dated 22. 9. 2000 in W. P. No. 6110 of 1995 etc, wherein after accepting the contentions raised by the learned counsel for the petitioners therein, this Court quashed the acquisition proceedings. He further submitted that the lands covered in these appeals form part of the very same Government Order. He has also contended that the points raised in W. P. No. 6110 of 1998 etc are raised in these cases also. However, according to the counsel, without adverting to the same, the learned single judge, after holding that since the petitioners have not filed any objection, dismissed all the writ petitions.