SUPERINTENDING ENGINEER Vs. KRISHNA ALLOYS AKKAMMAPET PO

JUDGEMENT

(1.) HEARD Mr. S. Rajeswaran, learned counsel for the appellants and Mr. C. S. Krishnamoorthy, learned counsel for the respondent/writ petitioner.

(2.) THE writ appeal has been filed against an interim order of a learned single Judge dated 19. 7. 2005 passed in Writ Petition no. 22978 of 2005.

(3.) WE are of the opinion that the writ petition itself was not maintainable since no error of law apparent on the face of the record has been pointed out.