K BASKARAN Vs. DISTRICT COLLECTOR THANJAVUR

JUDGEMENT

(1.) THE above writ appeal is filed against the order passed in WPMP No. 11496 of 1999 in W. P. No. 8110 of 1999 dated 27. 04. 2000.

(2.) THE learned counsel appearing for the appellant fairly states that the main writ petition itself has been listed for final hearing and in view of the same, no adjudication is required in this writ appeal.

(3.) RECORDING the above statement and finding that no adjudication is required, the writ appeal is closed with liberty to the appellant/petitioner to urge all the points, which are raised in this appeal, before the learned single Judge. No costs.