K V PERIYA PIDARAN Vs. P SINNA ILANGAN

JUDGEMENT

(1.) THE above Criminal Revision Case has been filed praying to call for the records pertaining to the order dated 16.6.2003 made in M.C.No.401 of 2002 by the Executive First Class Magistrate-cum-Revenue Divisional Officer, Madurai and quash the same.

(2.) HEARD the learned counsel for the petitioner and perused the materials placed on record.