ABDUL RAZACK Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) The appellant/writ petitioner has filed the instant writ appeal as against the order dated 4.2.2000 in W.P. No. 1269 of 2000 passed by the Learned Single Judge.The Learned Single Judge, while passing the Order in W.P. No. 3269 of 2000, has, among other things, observed that the fact finding authority has gone into in detail on the claim of the petitioner for the source of purchase of the properties and found that they are illegally acquired properties in the absence of acceptable evidence' and resultantly, dismissed the writ petition.

(2.) Feeling aggrieved against the order of dismissal dated 4.2.2000 in W.P. No. 1269 of 2000 passed by the Learned Single Judge, the appellant has preferred the present writ appeal as an aggrieved person before this Court.

(3.) The Learned Senior Counsel for the appellant urges before this Court that the Learned Single Judge has erred in not admitting the writ petition which amounts to refusal to exercise the jurisdiction vested on him.