KARUPPIAH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr.K.Neelamegam, learned counsel on record for writ petitioner and Mr.B.Bhagawathi, learned Government Advocate for respondents 1 and 2 (official respondents) are before this Court.

(2.) Notice sent to third respondent (private respondent) has been returned with an endorsement 'no such addressee'. With regard to respondents 4 to 6, who are private respondents, notices have been duly served and they have entered appearance through counsel, but none appeared.

(3.) In the aforesaid backdrop, with consent of aforementioned learned counsel, main writ petition is taken up, heard out and is being disposed of. To be noted this Writ Petition can be disposed of by passing an order, which is not adverse to the rights of third respondent.