P RAMAKRISHNAN Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) THE appellants, who are husband and wife respectively, have filed the present appeal challenging the order of dismissal of their writ petition.

(2.) THE case of the appellants in the writ petition was as follows: -

(3.) IT is true that in pursuance of the order passed in the earlier writ petition, the first respondent decided the above three questions of fact in favour of the second respondent. This is why the learned Judge dismissed the writ petition on the ground that the appellants are not entitled to assail the order of the first respondent, as the said order was passed in accordance with the directions issued by this Court at the instance of the appellants.