E.PADMANABHAN, J. - (1.) In this writ appeal notice of motion was ordered on 24-6-1998. The respondents have entered appearance. With the consent of the counsel appearing for either side the writ appeal itself is taken up for final disposal.
(2.) This writ appeal is directed against the order of the Hon'ble Single Judge dated 9-7-1997 made in W. P. No. 17029 of 1994, filed by the respondents 1 to 3 herein. For convenience the parties will be referred as arrayed in the writ petition.
(3.) The writ petitioners in all three in numbers have joined together and filed W. P. No. 17029/94 praying for the issue of certiorarified mandamus calling for the proceedings of the first respondent in ARC No. 825 of 1991 dated 5-7-1993 and Lr. No. 36627/CL/94-1 dated 7-9-1994 of the third respondent quash the same and forbear the respondents from proceeding further.;