V Parthiban, J. - (1.) The present Writ Petitions have been filed by the respective petitioners, seeking the following common relief: "To issue a Writ of Certiorarified Mandamus, to call for the records of the 1st respondent impugned G.O.Ms.No.338 Revenue (L-A1-2) Department dated 10.9.2009, quash the same and to direct the respondents 1 to 5 to consider the claim of the petitioners for grant of patta/assignment in their favour in respect of the lands in occupation of the petitioners situated at A.Eraiyamangalam in S.No.136/2 sub divided as S.No.408 to 432 situated in S.Eraiyamangalam and lands situated in A.Eraiyamangalam in S.Noo.153/1 sub divided as S.No.433 to 447 situated in S.Eraiyamangalam village, Thiruchengodu taluk, Namakkal District."
(2.) Since both the Writ Petitions raised common grounds and issues and also as the grievance of the petitioners is also one and the same, they are taken up together for common disposal.
(3.) The petitioners have entered and occupied the lands in the year 1960 with a view to carry out agricultural activities for their livelihood since the lands at that time, remained waste and uncultivated. The petitioners came into possession of the lands and enjoyment of the same, situated in S.No.136/2 sub divided as S.Nos.408 to 432 and in S.No.153/1 sub divided as S.No.433 to 447 situated in S.Eraiyamangalam village, Tiruchenkodu taluk, Namakkal District.;