BHANUMATHY AMMA Vs. COMMISSIONER OF CIVIL SUPPLIES

JUDGEMENT

(1.) THE Registry had noted defects in respect of this appeal filed on 15-03-2000. From the docket sheet, it is seen that the defect was noted initially during August, 2000 and service was not complete. To top up, a submission was made on 11-12-2006 that the appellant is no more. Even as on today, the legal representatives were not brought on the array of parties.

(2.) IT will be a disservice to interfere with the judgment to everybody concerned. The writ appeal is dismissed.