DHANAM Vs. TAHSILDAR, VELACHERY TALUK

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellant/Writ Petitioner. Mr.A.N.Thambidurai, Learned Special Government Pleader takes notice for Respondents 1, 2 and 4. Mr.E.Sathiyaraj, Learned Standing Counsel for the 3rd Respondent.

(2.) Earlier, the Learned Single Judge, in W.P.No.21192 of 2017, on 20.09.2017, had passed an order of interim stay for a period of two weeks on condition that the Petitioner paying a sum of Rs.6,00,000.00 within a period of two weeks from the date of receipt of a copy of this order directly to the 3rd Respondent (Vijaya), failing which, interim stay granted was directed to be vacated automatically without any reference to this Court.

(3.) Assailing the order dated 20.09.2017 in W.P.No.21192 of 2017 passed by the Learned Single Judge, the Appellant/Petitioner has preferred the present Writ Appeal.