A.MAHENDRAN Vs. THE DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT
LAWS(MAD)-2016-7-163
HIGH COURT OF MADRAS
Decided on
July 28,2016
A.Mahendran
Appellant
VERSUS
The District Collector, Virudhunagar District
Respondents
JUDGEMENT
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(1.) Heard both sides.
(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.
(3.) No counter is filed on behalf of the Respondents.;
(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.
(3.) No counter is filed on behalf of the Respondents.;
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