LAWS(MAD)-2019-7-555

K. KRISHNAMOORTHY Vs. STATE OF TAMIL NADU

Decided On July 04, 2019
K. KRISHNAMOORTHY Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) Instant writ petition has been filed, to quash the order of the first respondent's letter, No. 804/MA.NA6/2018-2, dated 10/10/2018, and consequently, direct the respondents, to change the name of Thoti lane known as Scavengers Colony, Kaspa, Vellore as Dr. Ambedkar Nagar, Kaspa, Vellore.

(2.) On 3/6/2019, we passed the following order:-

(3.) On 13/6/2019, we passed the following order:-