D. RAMAMURTHY AND B. EASWARAIAH Vs. THE DISTRICT COLLECTOR KANCHEEPURAM DISTRICT KANCHEEPURAM AND EXECUTIVE AUTHORITY KOTTIVAKKAM PANCHAYAT KOTTIVAKKAM, CHENNAI

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THOUGH the matter is listed to consider the direction petition, by consent of the learned counsel appearing for the parties, the main writ petition itself is taken up for final disposal as the matter appears to be covered by a decision of this court dated 15.11.2001 in W.P.No.17530/1998.