STATE OF TAMILNADU AND ORS. Vs. G. SOWRIRAJAN

JUDGEMENT

(1.) THE Appellants/Respondents have preferred the instant intra court Writ Appeals as against the Common Order dated 09.06.2014 in W.P. No. 9280 to 9282 of 2011 passed by the learned Single Judge.

(2.) THE Learned Single Judge while passing the Impugned Common Order dated 09.06.2014 in W.P. Nos. 9280 to 9282 of 2011 in Paragraph No. 16 had observed the following: - -

(3.) ACCORDING to the learned Special Government Pleader appearing for the Appellants/Respondents, the Impugned Common Order dated 09.06.2014 in W.P. Nos. 9280 to 9282 of 2011 passed by the Learned Single Judge is against Law, Weight of Evidence and Probabilities of the Case.