C KULANDAIVELU Vs. COLLECTOR VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner, praying that this Court may be pleased to issue a writ of mandamus, directing the respondents not to disturb the petitioner from quarrying beyond 31.3.2001, in S.No.777/4A, Part of Iyan Kollankondan Village, Rajapalayam Taluk, Virudhunagar District.

(3.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that no further orders are required to be passed by this Court in the present writ petition, in view of the order, dated 18.8.2008, made in W.P.No.14505 of 2002, which reads as follows: "By consent of both sides, writ petition is taken up for final disposal.