S PARVATHI Vs. COLLECTOR

JUDGEMENT

(1.) THESE Writ Petitions have been filed, praying for issuance of a writ of mandamus, forbearing the second respondent from proceeding with the enquiry, pursuant to the summons, dated 29.08.2007, vide his proceedings in 05/30546/07.

(2.) WITH consent of the parties, the Writ Petitions are taken up for final disposal. Since both the Writ Petitions involve a similar issue, they are being disposed in common.

(3.) THE third respondent has also filed a counter on similar lines with that of the respondents 1 and 2.