P MAHENDRAN Vs. DISTRICT COLLECTOR INSPECTOR OF PANCHAYAT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorari, calling for the records of the first respondent by proceedings in NAKA No.3992/2009/A3 dated 3.3.2011 and quash the same.

(2.) MR.S.Shivashanmugam, learned Government Advocate, takes notice on behalf of the respondents. By consent of both the parties, the writ petition is taken up for final disposal.

(3.) THE Writ Petition is disposed of as above. No costs. Consequently, connected miscellaneous petition is closed.