R RAMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 28.03.2001 made in W.P.No.14758 of 1994, in and by which the learned Judge dismissed the writ petition on the grounds of laches and delay.

(2.) HEARD the learned counsel appearing for the appellant as well as the learned Government Advocate.

(3.) INASMUCH as the writ petition is of the year 1994, Registry is directed to include the writ petition before the learned Judge dealing with the subject immediately for final hearing.