LAWS(MAD)-2007-4-408

R. RAJENDRAN Vs. KUZHITHALAI MUNICIPALITY, KARUR DISTRICT

Decided On April 19, 2007
R. RAJENDRAN Appellant
V/S
Kuzhithalai Municipality, Karur District Respondents

JUDGEMENT

(1.) MR .K.Govindarajan, the learned counsel, takes notice for the respondent.

(2.) BY consent of the learned counsels on either side, the writ petition itself is taken up for final disposal.

(3.) HEARD the learned counsels appearing on behalf of the petitioner as well as for the respondent.