RAJAM Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and learned Government Advocate for the respondents.

(2.) AT the thresh-hold, learned Government Advocate prayed for further time to file counter. However, in view of the specific order dated 9.9.2004, where the case was adjourned to 15.9.2004 for filing counter and wherein it had been made clear that no further time would be granted, we are not inclined to adjourn the case any further.