J. MANIKANDAN Vs. N. BALAKRISHNAN

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal and is disposed of by this judgment.

(2.) Mr.R.Vijayakumar, learned Additional Government Pleader accepts notice on behalf of the respondents 19 to 21.

(3.) Respondents 4 and 5 in the writ petition, had preferred this writ appeal against the modification of the interim order dated 25.08.2020 made in WMP.No.10101/2020 in WP.No.8406/2020 and WMP.No.11492/2020.