DISTRICT COLLECTOR Vs. ELANGO

JUDGEMENT

(1.) This writ appeal has been preferred by the appellants as against the order allowing the Writ Petition in W.P.(MD).No.515 of 2018, dated 18.07.2018.

(2.) The brief facts which are necessary for the disposal of this writ appeal are as follows:

(3.) The learned Government Advocate relied upon the terms and conditions of the assignment vide proceedings, dated 08.03.1973. The special conditions stated in the order of assignment are as follows: