P KATHIRVEL Vs. THANGAVEL

JUDGEMENT

(1.) BY consent of all the parties, the main writ appeal itself is taken up for final disposal.

(2.) AGGRIEVED by the order of the learned single Judge dated 10. 04. 2006 made in W. P. No. 9902 of 2006, the appellants/third parties, after obtaining leave, filed the above writ appeal.

(3.) HEARD Mr. K. M. Vijayan, learned senior counsel for the appellants, Mr. D. Krishnakumar, learned counsel for the first respondent and Mr. K. Elango, learned Special Government Pleader for respondents 2 and 3.