GOVERNMENT OF TAMIL NADU Vs. M NATARAJAN

JUDGEMENT

(1.) THIS appeal is directed against the order of the learned single Judge, dated 26. 6. 1992, passed in W. P. No. 14563 of 1990.

(2.) A Division Bench of this Court, in Government of Tamil nadu Rep. by its Secretary, another v. S. Jayaraman, 1992 (1) L. W. 326, has held that the delay between the publication of Section 4 (1) notification in the of ficial gazette and the public notice of the substance at convenient places of the locality should not exceed two months. If it exceeds two months, it is liable to be questioned.