A S ANBALAGAN Vs. M KRISHNAMURTHY

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 06. 04. 2004 in WPMP SR No. 21710 of 2004 in W. P. No. 514 of 1999 and order dated 30. 04. 2004 in Rev. Appln. No. 26 of 2004 in WPMP SR. No. 21710 of 2004 in W. P. No. 514 of 1999, the appellant, namely A. S. Anbazahan has filed the above writ appeals.

(2.) HEARD the learned Senior Counsel for the appellant as well as the learned counsel for the contesting fifth respondent.

(3.) IN view of the order to be passed hereunder, we are of the view that there is no need to refer all the factual matrix as stated by the appellant as well as the contesting parties.