STATE OF TAMIL NADU Vs. M S SIVAKADACHAM

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 02. 09. 1998 made in W. P. No. 9243 of 1989, the respondents in the writ petition have filed the above writ appeal.

(2.) THE respondent herein-writ petitioner, though duly served notice in this appeal, has not chosen to contest the same by engaging a counsel.

(3.) HEARD Mr. K. Elango, learned Special Government Pleader for the appellants.