R SEKAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD Mr.J.R.K.Bhavanantham, learned counsel appearing for the appellant, Mr. Subramanian, learned Government Advocate for respondents 1 and 2 and Mr.K.Chelladurai, learned counsel appearing for the third respondent.

(2.) THIS appeal is directed against the order of the learned single Judge dated 06.09.2001 made in W.P.No.16826 of 1993, dismissing the writ petition filed by the petitioner/appellant herein.

(3.) THE second contention of the appellant is to the effect that the report of the requisitioning body was not made available to the appellant either before 5-A enquiry or at the time of 5-A enquiry.