SOUNTHAPANDIAN TRICHY DISTRICT Vs. M KARUNANIDHI TRICHY

JUDGEMENT

(1.) THIS writ appeal has been filed by the third party to the writ petition. The challenge is to the order of the learned Single Judge dated 29.01.2009 passed in W.P.(MD).No.3468 of 2008.

(2.) THE first respondent herein, filed the said writ petition seeking for the issuance of a Writ of Mandamus directing the respondents 2 to 5 herein to implement the order dated 21.12.1974, in R.Dis.16371/70, passed by the second respondent, on the basis of his representation dated 20.03.2008 by fixing a time frame.

(3.) WE are of the considered opinion that there were certain other developments after the order of the second respondent dated 21.12.1974 as well as the order dated 05.07.1977 passed in W.P.No.1352 of 1975 and the order dated 03.02.1993 passed in W.A.No.111 of 1993, the consideration of which obliges this Court to interfere with the order of the learned Single Judge.