D.RATHNARAJ Vs. DISTRICT COLLECTOR, KANYAKUMARI

JUDGEMENT

(1.) THE impugned order dated 23.12.2009 passed in W.P.(MD) No.6302 of 2009 is being challenged in the present Writ Appeal.

(2.) THE appellant herein as petitioner has filed W.P.(MD) No.6302 of 2009 on the file of this Court under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus so as to call for records relating to the order passed in ROC.C3/5352/07 by the first respondent.

(3.) THE learned Single Judge after considering the divergent submissions made on either side, has dismissed the Writ Petition. Against the dismissal order, the present Writ Appeal has been filed at the instance of the petitioner as appellant.