Santosh Hegde, J. - (1.) Leave granted in all in the SLPs.
(2.) Heard learned counsel for the parties.
(3.) The appellants in these appeals having been unsuccessful in their challenge before the High Court of Judicature at Madras to the validity of Section 326 of the City Municipal Corporation Act of the State of Tamil Nadu Act 51/1998 and Amended Act 2/2000 (for short 'the Acts') and consequential notices issued under the Acts, have preferred these appeals.;