ORIENTAL STRUCTURAL ENGINEERS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, the writ appeal itself is taken up for final hearing at the admission stage.

(2.) Heard Mr. K.R. Krishnan, the learned counsel for the appellant and Mr. R. Rajeswaran, the learned Special Government Pleader for the respondent.

(3.) The appellant filed a writ petition in W.P.No.2883 of 2009 questioning the order of the District Collector in proceedings in R.C.No. B/&M/3002/2007 dated 21.01.2009 seeking to quash the same. After hearing the learned counsel for the parties, the learned Single Judge had passed the following order: