T MUTHUSAMY Vs. REVENUE DIVISIONAL OFFICER DHARMAPURI

JUDGEMENT

(1.) THIS writ appeal is directed against the order of the learned single Judge dated 16.10.2006 made in M.P.No.1 of 2006 in W.P.No.21262 of 2006.

(2.) SINCE the writ appeal is directed against the interim order passed in the W.P.No.21262 of 2006, with the consent of the parties, the main writ petition itself is taken up for hearing.

(3.) WE have heard Mr.Shahul Hameed, learned counsel appearing for the writ petitioner / appellant and Mr.Raja Kalifulla, learned Government Pleader taking notice for the respondent and have perused the records.