STATE OF TAMIL NADU Vs. M. MAHENDRAN

JUDGEMENT

(1.) The present appeal has been filed as against the order of the learned Single Judge of this Court dated 23.9.2011 made in W.P.No.12537 of 2011, allowing the writ petition filed by the respondent herein by quashing the impugned order passed by the third appellant in Na.Ka.No.8763/2010 P1 dated 13.5.2011.

(2.) The brief facts which are necessary to decide the issue involved in this appeal, are as follows:-

(3.) We have heard the submissions of either side and perused the materials available on record.