C A SUBHARAMAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:-

(2.) LEARNED counsel for the petitioner submits that during the pendency of the writ petition, some action has been taken by respondents 1, 2 and 3. Even now certain advertisements boards are still at the vicinity of the school. Petitioner may approach the 1st respondent and the Deputy Director of Education by way of an appropriate representation in which case appropriate action in accordance with law in the matter will be taken with notice to the petitioner and the affected parties expeditiously. The writ petition is disposed of as above.