ARUMUGAM Vs. PRINCIPAL SECRETARY CUM ADDITIONAL COMMISSIONER LAND ADMINISTRATION DEPARTMENT CHEPAUK CHENNAI

JUDGEMENT

(1.) MR.C.Selvaraj, learned Special Government Pleader takes notice for first and second respondents.

(2.) BY consent of both the parties, the main writ petition itself is taken up for final disposal.

(3.) THE aforesaid order of the Appellate Authority makes it clear that there is no discussion at all, except stating that the Appeal petition has been perused.