V.SAROJA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) I have heard Mr.V.Prakash, learned Senior Counsel appearing on behalf of Ms.M.Ezhilarasi, learned counsel on record for the petitioner, Mrs.A.Sri Jayanthi, learned Special Government Pleader appearing for the first respondent, Mr.P.Siva Shanmuga Sundaram, learned Standing Counsel appearing for the second respondent and Mr.P.P.Purushothaman, learned Government Advocate appearing for the third respondent.

(2.) The petitioner has filed this writ petition seeking to quash the order passed by the second respondent - Municipality dated 19.9.2017.

(3.) Before this Court ventures to consider the contentions advanced by the learned Senior Counsel appearing on behalf of the petitioner, it needs to be pointed out that the petitioner's attempt in this writ petition is to re- litigate an already concluded issue.