RAJENDRAN Vs. DISTRICT COLLECTOR, SIVAGANGAI

JUDGEMENT

(1.) Mr.S.Manoj Immanuel, learned counsel on record for writ petitioner is before this virtual Court.

(2.) Mr.C.Satheesh, learned Government Advocate, who accepted notice on behalf of respondents 1 to 4 (official respondents) is also before this virtual Court.

(3.) Captioned main writ petition can be disposed of by making an order which is not adverse to respondents 5 to 8 (private respondents) and by putting an adequate safety valve in place qua private respondents. Therefore with the consent of learned counsel on both sides, captioned main writ petition is taken up.