POLAKALA KUPPUSWAMY Vs. DIST. COLLECTOR

JUDGEMENT

(1.) This Writ Appeal, preferred under Clause 15 of the Letter Patent, calls in question the order dtd. 18/12/2012 passed by the learned Single Judge, allowing W.P.No.4274 of 2009 filed by respondent Nos.1 and 2 herein.

(2.) Shorn of inappropriate details, the background, leading to the filing of the present Letter Patent Appeal is as follows:

(3.) In the above background, questioning the validity and the legal sustainability of the said order, passed by the learned Single Judge, the present Letter Patent Appeal came to be preferred. The Division Bench of the Composite High Court, admitted the present writ appeal and in W.A.M.P.No.1003 of 2013, granted an order of status quo.