VILANJOOR DEVASWOM Vs. ADDITIONAL DISTRICT MAGISTRATE COLLECTORATE

JUDGEMENT

(1.) PETITIONER filed the Writ Petition challenging Ext.P5 order passed by the Additional District Magistrate, Alappuzha in exercise of his powers under Section 16(1) of the Telegraph Act, 1885. By the impugned judgment, the learned Single Judge dismissed the Writ Petition and therefore this appeal.

(2.) WE heard the learned counsel for the appellant and also the learned Standing counsel appearing for the Board and the learned counsel appearing for the party respondents.