LAWS(MAD)-2016-8-111

M.PALANISELVAM Vs. THE DISTRICT COLLECTOR

Decided On August 08, 2016
M.Palaniselvam Appellant
V/S
THE DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main Writ Petition itself is taken up for final disposal.

(3.) No counter is filed on behalf of Respondents 1 and 2.