KUMAR Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) THIS writ appeal has been directed against the order dated 07.01.2009 passed in W.P(MD) No. 4289 of 2008 by the learned Single Judge of this Court.

(2.) THE appellant herein as petitioner has filed W.P(MD) No. 4289 of 2008 under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus so as to call for records relating to the impugned order passed by the second respondent in Na.Ka. No. A4/19524/2007 dated 08.04.2008 and quash the same, wherein the present respondents have been shown as respondents.

(3.) THE learned Single Judge after considering the divergent submissions made on either side, has dismissed the writ petition. Against the dismissal order passed by the learned Single Judge, the present writ appeal has been preferred.