E MANIMEGALAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE above writ appeal is directed against the order dated 11. 10. 2001 made in W. P. No. 5658 of 1997, in and by which, the learned single Judge has disposed the writ petition giving liberty to the petitioner to file an appeal.

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

(3.) IN view of the order to be passed here under, it is unnecessary to refer all the factual details as stated by both parties.