RAMA AMIRTHAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) Mr.N.Satheesh Kumar, learned Additional Government Pleader takes notice on behalf of the respondents 1 to 4. In view of the order passed notice to the respondents 5 and 6 is dispensed with.

(3.) The writ petition need not be kept any further on the board of this Court, primarily because the reliefs sought cannot be granted by this Court.