M C PANDIYAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 23. 04. 2003 made in W. P. No. 12467 of 2003, in and by which, the learned Judge, after finding that there cannot any mandamus on the basis of mere apprehension, has dismissed the writ petition.

(2.) HEARD the learned counsel appearing for the appellant as well as the respondents.

(3.) LEARNED counsel appearing for the appellant has brought to our notice that even on 20. 01. 2006, while dismissing the injunction applications, the First Bench of this Court has passed the following order: