V MEENAL Vs. S VASUDEVAN

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of a Writ of Certiorari calling for the records pertaining to the impugned order passed by the second respondent herein on 07.06.2013 in Na.Ka.No.Aa5/2041/2013 and to quash the same.

(2.) Heard the learned counsel appearing appearing for the Petitioner and learned Special Government Pleader appearing for the respondents 1,2 and 4 and the learned Counsel appearing for the fifth respondent. Though notice was duly served on the third respondent, there is no representation for him either in person or through his counsel.

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