PANDITHURAI Vs. DISTRICT COLLECTOR, MADURAI DISTRICT AND OTHERS

JUDGEMENT

(1.) The official respondents in W.P(MD)No.616 of 2009 are the appellants.

(2.) The respondent/writ petitioner made a challenge to the proceedings of the first appellant herein/first respondent, dated 25.12.2008, in and by which, the penalty of a sum of Rs. 26,107/- passed by the original authority came to confirmed. The Writ Petition, after contest, was allowed on 27.08.2010 and aggrieved by the same, the official respondents has filed the present Writ Appeal.

(3.) The facts leading to the filing of this writ appeal, as had been narrated in detail and in extenso in the impugned order, which is the subject matter in the writ petition. Therefore, it is unnecessary to restate the facts once again except to briefly narrate the relevant facts, for the purpose of disposal of this writ appeal: