Ray, C.J. - (1.) These two appeals are by special leave from the judgment dated 4 July, 1972 of the High Court of Madras.
(2.) The appellants asked for a writ of certiorari to quash the orders of the Local Administration Department dated 14 April 1972.
(3.) On 9 November 1971 the State Government gave a notice under Section 155 of the Tamil Nadu Panchayats Act herein after referred to as the Act calling upon Batlagundu Panchyat Union Council to show cause why it should not be dissolved for one year with effect from 16 December 1971. The appellants filed a petition under Article 226 of the Constitution in the High Court of Madras to quash the said order. The High Court on 4 December, 1971 dismissed the petition. The Government thereafter gave notice dated 24 January, 1972 under Section 155 of the Act calling upon the Panchayat Union Council to show cause why it should not be dissolved as mentioned in the notice dated 9 November, 1971. The appellants submitted their explanation. Thereafter on 14 April, 1972 the State Government dissolved the Panchayat Union Council. This appeal is against that order.;