LAWS(MAD)-2019-6-188

V.L.S.FIBRE Vs. ASSISTANT COMMISSIONER(ST)

Decided On June 10, 2019
V.L.S.Fibre Appellant
V/S
Assistant Commissioner(St) Respondents

JUDGEMENT

(1.) This common order will govern aforementioned three writ petitions. In other words, this common order will dispose of these three writ petitions on hand.

(2.) Mr.T.Mohan, learned counsel appearing on behalf of the counsel on record for the sole writ petitioner and Mr.M.Hariharan, learned Additional Government Pleader(AGP) on behalf of the sole respondent are before this Court.

(3.) This matter is listed under the caption 'ADJOURNED ADMISSION', but with the consent of learned counsel on both sides, main writ petitions are taken up, heard out and disposed of.