KANDASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The above writ petition has been filed for the following relief:-

(2.) Mr.D.Sasikumar, learned Additional Government Pleader takes notice on behalf of the respondents 1 to 4.

(3.) By consent of both the parties, the writ petition is taken up for final disposal at the admission stage itself. Since no adverse orders are to be passed against the 5th respondent, notice to the 5th respondent is dispense with.