REGENT COMPUTRONICS PVT. LTD.

RAMASAMY Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

RAKAPALLI RAJA RAMA GOPALA RAO VS. NARAGANI GOVINDA SEHARARAO [REFERRED TO]
TRANSPORT COMMISSIONER MADRAS 5 VS. A RADHA KRISHNA MOORTHY [REFERRED TO]
TARLOCHAN DEV SHARMA VS. STATE OF PUNJAB [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
ABAN LOYD CHILES OFFSHORE LIMITED VS. COMMISIONER OF CUSTOMS MAHARASHTRA [REFERRED TO]
SHARDA KAILASH MITTAL VS. STATE OF M P [REFERRED TO]
DISTRICT COLLECTOR CUM INSPECTOR OF PANCHAYAT VILLUPURAM VS. S SENTHAMIZH SELVI [REFERRED TO]
DISTRICT COLLECTOR AND INSPECTOR OF DISTRICT PANCHAYAT VILLUPURAM DISTRICT VS. DEVI PARASURAMAN [REFERRED TO]

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner seeking to quash the order dated 30.04.2010 and the Tamil Nadu Government Gazette Notification No.130 dated 04.05.2010 of the second respondent, issued under Section 205(11) of the Tamil Nadu Panchayats Act, 1994(shortly "the Act").

(2.) THE brief facts leading to the filing of the present writ petition are as follows:

(3.) HEARD the submissions made on either side and perused the entire file produced by the learned Additional Advocate General.

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RAMASAMY Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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