A K GNANASANKAR Vs. JOINT II SUB REGISTRAR

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned Single Judge dated 4. 4. 2003 made in W. P. No. 6722 of 2000 in and by which the learned Judge, after finding that there is no merit in the writ petition seeking a writ of Mandamus, dismissed the writ petition.

(2.) HEARD learned counsel appearing for the appellant as well as learned Government Advocate for the respondents.

(3.) FOR convenience, we shall refer the parties as arrayed in the writ petition.