STATE Vs. S. VIJAYAKUMAR

JUDGEMENT

(1.) This appeal is filed assailing the order dtd. 28/11/2025 passed by the learned Single Judge in W.P.No.45822 of 2025.

(2.) At the outset, learned counsel for the appellant submits that the respondent herein, who is the writ petitioner, has filed the second writ petition seeking identical relief, without any liberty having been granted by a Division Bench of this court which dismissed the first writ petition. It is further submitted that the learned Single Judge disposed of the writ petition without even issuance of notice to the appellant herein and the order of the learned Single Judge is contrary to the view taken by the Division Bench in the earlier round of litigation.

(3.) Learned counsel for the respondent/writ petitioner submitted that pursuant to the liberty granted to the writ petitioner in the first round of litigation, he has made a representation to the appellant and as the said representation was not considered, he filed the second writ petition and in as much as a direction was issued only to consider the respondent's application, no prejudice would be caused to the appellant.