RANGASAMY Vs. STATE INSPECTOR OF POLICE CSCID ERODE

JUDGEMENT

(1.) In the above criminal revision, the order, dated 13.11.2007 passed in C.A. No.140 of 2007 on the file of the I Additional Sessions Judge at Erode, who confirmed the order of the District Collector, Erode dated 9.4.2007 passed in his proceedings No.Na.Ka.2291/2006/Ka-3 is challenged.

(2.) The brief facts which are necessary for the disposal of the above revision are set out below:

(3.) Being aggrieved by that the above criminal revision has been filed.