K M CHINNASAWMY IYER Vs. EMPEROR

JUDGEMENT

(1.) THE petitioner asks for orders directing the District Magistrate to withdraw a certain Circular issued by him to the Sub-Magistrates in his District.

(2.) THE matter is not one for judicial adjudication. It is an administrative matter. THE petitioner alleges that in consequence of the Circular the Sub-Magistrate of Erode refused to allow him to appear in a particular case, but he has not asked for the revision of the order of the Sub-Magistrate. If he has been injuriously affected by an illegal or improper order of the Sub-Magistrate, it is open to him to seek a remedy by an appropriate application. We, therefore, dismiss the. petition.