V. KANAKARAJAN Vs. RAMANATHAN AND ORS.

JUDGEMENT

(1.) The Appellant has preferred the present intra Court Writ Appeal as against the order dated 30.04.2015 passed by the Learned Single Judge in W.P.SR No. 28426 of 2015.

(2.) The Learned Single Judge while passing the impugned order on 30.04.2015 in W.P.SR No. 28426 of 2015 in para 3 had observed the following:

(3.) According to the Appellant/Petitioner (Party-in-Person), the prayer sought for in the Writ Petition was incorrectly and incompletely quoted by the Learned Single Judge while passing the impugned order in W.P.SR.28426 of 2015.