VEERASAMY UDAYAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order dated 26-4-2004 in W. P. No. 4227 of 1997.

(2.) WE have heard the learned counsel for the parties and have carefully perused the impugned order. In paragraph 3 of the impugned order, it has been stated as follows:

(3.) IN the circumstances, we give liberty to the appellant to approach the learned single Judge (Hon'ble Mr. Justice D. Murugesan) with a suitable application praying for rectification/modification of the impugned order dated 26-4-2004 and in the said application the appellant can also point out the subsequent events. If such an application is made, we hope and trust that the same will be disposed of by the learned single Judge in accordance with law expeditiously.