K SHANKAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) MR. A. Arumugam , the learned additional Government Pleader takes notice for the respondents.

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

(3.) WITH the above directions, this Writ Petition is disposed of, at the admission stage itself. No costs. .