SITHESPARAN K MARIMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This In-House appeal is preferred against the order passed in W.P.No.1861 of 2011, dated 28.04.2018 dismissing the writ petition instituted by the appellant.

(2.) The relief sought for in the Writ Petition is as follows:

(3.) Heard the learned counsel appearing for the appellants and the learned Special Government Pleader ppearing for the respondents 1 and 2 and perused the materials available on record.