LAWS(MAD)-2017-11-323

NAVANAPPAN Vs. SECRETARY REVENUE DEPARTMENT

Decided On November 29, 2017
Navanappan Appellant
V/S
SECRETARY REVENUE DEPARTMENT Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) No counter is filed on behalf of the Respondents 1 to 4.

(3.) By consent, the main Writ Petition itself is taken up for final disposal at the stage of admission.