- (1.) KARUR 80 Feet Road residents Welfare Association represented by its Secretary, K. Muthusamy has filed all the above three writ petitions. In W. P. No. 13177 of 2001, the Association has prayed to issue a writ of Mandamus directing the respondents to implement and execute Lakshmi Narayana Samudram Town Planning Scheme as notified in G. O. Ms. No. 1636, dated 14. 8. 1973 and to direct the 1st respondent to reinitiate the land acquisition proceedings which were dropped in the year 1985 for the effective implementation of the said Lakshmi Narayana Samudram Town Planning Scheme and also to direct the 4th respondent to restrain any person from building any wall or erect any fence or other construction or projection or making any encroachment over any land intended for use as the street or lane or road which are contrary and not conforming to the Lakshmi Narayana Samudram Town Planning Scheme (in short, 'lns' Town Planning Scheme ).
(2.) IN W. P. No. 8609 of 2005 the same Association seeks to issue a writ of Certiorari calling for the records relating to the resolution passed by Karur Municipal Council in No. 787, dated 9. 9. 2005 and the tender notice issued by the Commissioner, Karur Municipality in his proceedings dated 8. 9. 2005 and to quash the same as illegal.
(3.) IN W. P. No. 9669 of 2005 the said Association seeks to issue a writ of Certiorari calling for the records relating to the notification published in Tamil Nadu Government Gazette dated 22. 12. 2004 in Part VI, Section-1, issued by the Commissioner of Town and Country Planning, Chennai-2 in respect of variation to the sanctioned LNS Town Planning Scheme of Karur Local Planning area and to quash the same as illegal and without jurisdiction.;