G.SEKAR Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) Mr.K.N.Govardhanan, learned counsel on behalf of writ petitioner, Mr.B.Bhagawathi, learned Government Advocate on behalf of first respondent (official respondent) and Mr.M.V.Santharaman, learned counsel on behalf of second respondent (private respondent) are before this Court.

(2.) With consent of all three aforementioned learned counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) For the purpose of disposal of the main Writ Petition, this Court considers it necessary to extract and reproduce the entire orders (proceedings of this Court made on 19.09.2019) when the Writ Petition was listed before this Court in the admission board. The said proceedings read as follows: