STATE OF TAMIL NADU Vs. A VENKATARAMAN

JUDGEMENT

(1.) ON the basis of the submission made by the learned government Advocate appearing for the respondents in the writ petitions that the subject matter of the writ petitions is covered by a Division Bench decision of this Court in M. P. P. Kaveri Chetty v. State of Tamil Nadu , 1993, W. L. R 63, learned single Judge has disposed of the writ petitions. No doubt, in these appeals, the very same respondents have made a grievance that the matter is not really covered by the said decision. If that be so, it is open to them to seek a review of the order.

(2.) WITH these observations and reserving liberty to the appellants to seek review of the order, the writ appeals are disposed of. The C. M. Ps. are also disposed of. .