S GEETHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WITH the limited prayer, the petitioner has come out with the present Writ Petition to direct the first respondent to pass orders on the stay petition filed along with the appeal of the petitioner, dated 26.8.2011 against the proceedings in Na.Ka.No.6556/2009/A3, dated 2.9.2010 on the file of the District Collector, Thanjavur and the consequential Notification published in the Tamil Nadu Government Gazette Extraordinary No.270, dated 6.9.2010.

(2.) MS .V.M.Velumani, learned Spl.G.P. takes notice for the respondents.

(3.) WHILE so, the petitioner has filed a writ petition before the Madurai Bench of this Court in W.P.(MD).No.11828 of 2010 and the same was dismissed on 17.3.2011, against which, the petitioner filed a writ appeal in W.A.(MD).No.556 of 2011, which was also dismissed on 10.8.2011 with the following observations by the Division Bench: