S. V. ANBURAJ SUBRAMANIAN Vs. COMMISSIONER

JUDGEMENT

(1.) N.Thuja, learned counsel for the sole writ petitioner and Mr.M.Lingadurai, learned Special Government Pleader who accepts notice on behalf of respondents 1 to 4 and 6 are before me.

(2.) Read this in conjunction with and in continuation of earlier proceedings made in previous listings on 8/11/2021 and 15/11/2021 which read as follows:

(3.) In the light of the fact that the captioned WMP is imperative, though the learned counsel for writ petitioner should have been cautious and taken care while filing the writ petition, as a one off measure captioned WMP for impleading is ordered as prayed for.