A.RAMAN Vs. N.ANBARASU

JUDGEMENT

(1.) We have heard Mr.G.Prabhu Rajadurai, the learned counsel appearing for the appellants, Mr.T.Lajapathi Roy, learned counsel for R1 in W.A(MD)No.1008 of 2018 and for R3 in W.A(MD)Nos.1009 and 1010 of 2019 and Mr.Murugan, learned Government Advocate for the official respondents.

(2.) Before we commenced hearing, Mr.M.Murugan, the learned Government Advocate appearing for the official respondents produced a letter, written by the Director of Tourism, dated 12.11.2019 stating that the Department requires eight weeks time, for preparation and filing of a counter affidavit.

(3.) The consistent procedure followed by this Court is that no counter affidavit is filed in a Writ Appeal and the pleadings are required to be completed, before the Writ Petition is heard, unless the Division Bench considers it necessary for a counter in a Writ Appeal. Therefore, we do not propose to adjourn the matter on this ground.