GOVERNMENT OF TAMIL NADU Vs. V KADIRVELU

JUDGEMENT

(1.) AGGRIEVED by the common order of the learned single Judge dated 07. 08. 2001 made in W. P. Nos. 17868 and 17889 of 1994, Government of Tamil Nadu, Food, Co-operation and Consumer Protection Department, Fort St. George, Chennai-9, and their Officers have filed the above appeal.

(2.) HEARD the learned Government Advocate for the appellants as well as the learned counsel for the respondents.

(3.) IN view of the order to be passed hereunder, we are of the view that it is unnecessary to refer all the factual details as stated by both parties.