T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) We have perused the report of CEC dated 3.4.2006. It indicates as to the particulars sought for from the State Government which have not been supplied. The information shall now be supplied after being duly verified by a senior officer of the State Government. As prayed, the State is granted four weeks' time to supply the requisite information. CEC would consider the information supplied and give another report.

(2.) The application is dismissed.

(3.) The application is dismissed as withdrawn with liberty to the applicant to have recourse to appropriate remedy at an appropriate stage.