PALANIAMMAL Vs. COLLECTOR COIMBATORE DISTRICT

JUDGEMENT

(1.) THE above writ appeals are directed against the orders of the learned single Judge dated 25. 07. 2005 made in w. P. M. P. Nos. 24667 and 24668 of 2005 in W. P. No. 20491 of 2004 respectively, in and by which the learned Judge, after finding that the grievance of the petitioner and the relief sought for cannot be gone into by this Court, exercising jurisdiction under Article 226 of the Constitution of India, dismissed those petitions.

(2.) CONSIDERING the fact that the appellant/writ petitioner is appearing in person, we heard her at length. We also heard learned Special Government Pleader for respondents 1 to 6.

(3.) PURSUANT to our direction dated 05. 01. 2007, respondents 7, 8, 9 and 11 appeared before this Court. We also enquired and heard their grievance.