DISTRICT COLLECTOR ERODE DISTRICT Vs. K DHARMARAJ

JUDGEMENT

(1.) THE writ appeal is directed against the order dated 23. 10. 2000 made in W. P. No. 7128 of 2000, in and by which, the learned single Judge has allowed the writ petition.

(2.) HEARD Mr. P. Subramanian, learned Government Advocate for the appellants.

(3.) IT is not in dispute that the present writ appeal filed by the District Collector and and Taluk Supply Officer, Erode District, is liable to be dismissed in view of various orders of this Court based on the decision of the Supreme Court, vide W. A. No. 3749 and 3862 of 2004 dated 25. 11. 2004. Following the same, the present writ appeal is dismissed. No costs.