- (1.) Heard learned counsel for the petitioners.
(2.) Issue notice.
(3.) In all these petitions, petitioners have challenged Order dated 24.05.2017 passed by the Madurai Bench of Madras High Court in W.P.(MD) Nos. 9289 and 9606 of 2017 and WMP (MD) Nos. 7064 and 7337 of 2017.;