S SWAMY Vs. COMMISSIONER CHELLAMPATTI PANCHAYAT

JUDGEMENT

(1.) BY consent of the learned counsels on either side, the Writ Petition is taken up for final disposal.

(2.) HEARD the learned counsels appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) IN view of the submissions made by the learned counsels appearing for the parties concerned, this writ petition stands dismissed as infructuous. No costs.