STATE OF TAMIL NADU Vs. SANTHI THEATRE

JUDGEMENT

(1.) THE writ appeal is filed by the State against the order of the learned single Judge passed in W.P.No. 7139 of 1987 dated 9.1.1997.

(2.) THOUGH the respondent has been served as early as 31.5.2005 none appeared for the respondent.

(3.) WE heard the learned Government Advocate for the appellant and perused the materials on record.