A RAMASAMY Vs. DISTRICT REVENUE OFFICER STAMPS

JUDGEMENT

(1.) THE above writ appeal is filed against the order of the learned single Judge dated 18. 02. 2004 dismissing WPMP No. 3366 of 2004 in W. P. No. 2870 of 2004.

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

(3.) IT is brought to our notice that the conditional order passed by this Court on 06. 03. 2004 in WAMP No. 1326 of 2004 has not been complied with. We are in agreement with the observation made by the learned single Judge in dismissing the miscellaneous petition. The petitioner/appellant is free to raise all his contentions, when the writ petition is taken up for final disposal. With the above observation the writ appeal is dismissed. No costs. Consequently, WAMP No. 1326 of 2004 is also dismissed.