LAWS(MAD)-2005-4-47

RAMALINGAM Vs. STATE OF TAMIL NADU

Decided On April 25, 2005
RAMALINGAM Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) THESE writ appeals have been filed against the impugned common judgment dated 16. 12. 2002.

(2.) WE have heard the learned counsel for the parties and have perused the records.