JUSTINE V.A Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) The main submission made by the petitioner is that, he should also be granted an opportunity of being heard by the 3rd respondent, while he hears the 4th respondent in compliance with the directions issued by this Court in Ext.P8 judgment. Ext.P8 judgment rendered by this Court on 31.10.2018 in W.P.(C)No.35425/2018 filed by the 4th respondent herein reads as follows:

(3.) Heard Sri.Sergi Joseph Thomas learned counsel appearing for the petitioner, Sri. Saigi Jacob Palatty learned Senior Government Pleader appearing for the officials respondents 1 to 3 and Sri.G.S.Ragunath learned counsel appearing for the 2nd respondent. In the nature of the orders proposed to be passed in this petition notice to respondent No.4 will stand dispensed with .