PALANIVEL Vs. DISTRICT COLLECTOR PERAMBALUR DISTRICT

JUDGEMENT

(1.) HEARD Mr. A. K. Kumarasamy, the learned counsel appearing for the petitioner and Mr. V. Manokaran, the learned government Advocate appearing for the respondents.

(2.) THE learned Government Advocate appearing for the respondents had submitted that the writ petition W. P. No. 5787 of 1999, challenging the proceedings which has been impugned in the present writ petition, had been dismissed by this court, by its order dated, 5. 4. 2007, on merits. The Writ appeal W. A. No. 950 of 2007, filed challenging the order passed by the learned single Judge in W. P. No. 5787 of 1999, has also been dismissed by the First Bench of this Court, by its order, dated 8. 8. 2007. In such circumstances, the present writ petition is also liable to be dismissed.

(3.) THE learned counsel appearing for the petitioner has not denied the submissions made by the learned Government advocate appearing for the respondents.