S.ARUMAIDAS Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Challenging the order passed by the learned Single Judge in W.P.No.13150 of 2013, dated 26.08.2013, the third party / appellant has filed this Writ Appeal.

(2.) Originally the 4th respondent herein Mr.P.Pallikonda Perumal, who is a writ petitioner in W.P.No.13150 of 2013 has filed the above writ petition for issuing a Writ of Mandamus to direct the Respondents 1 to 3 to record the name of the Village of the Petitioner as Chidambarapuram Panchayat in respect of Ward No.1 and 2 of Chidambarapuram-Jacobpuram Panchayat in Aadhar Card enrolment. The 4th respondent, who is the writ petitioner, belongs to the Chidambarapuram has filed this writ petition in W.P.No.13150 of 2013.

(3.) Considering their case, this Court by order dated 26.08.2013 passed the following order: