V. MAHALINGAM Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) With the consent on either side, this Writ Appeal is taken up for final disposal. In the light of the orders we propose to pass in the Writ Appeal, notice to the respondents 3 to 8 is dispensed with.

(2.) This Writ Appeal has been filed against the order, dated 24.01.2018 passed in W.P.(MD).No. 16063 of 2017.

(3.) The appellant, who was a practising Advocate in the District Court, Madurai and who is now no more, sought for quashing the order passed by the first respondent, dated 12.07.2017, cancelling the allotment of the Chamber in the District Court Complex in Chamber No. 19. The Writ Petition has been dismissed by the impugned order and it appears that there was a huge arrears of rent payable by the deceased appellant.