V.ANIMA MALAR Vs. S. AADHAVAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein was arrayed as respondent No.6 in W.P. No.9715/2023. The prayers that were sought by the writ petitioner (respondent No.1 herein) before the High Court, read as under:

(3.) The said writ petition was disposed of by order dtd. 29/3/2023 without issuance of any notice to respondent No.6 therein/appellant herein.