SUBRAMANIAN Vs. DISTRICT COLLECTOR, KARUR DISTRICT, KARUR
LAWS(MAD)-2017-12-322
HIGH COURT OF MADRAS
Decided on December 05,2017

SUBRAMANIAN Appellant
VERSUS
DISTRICT COLLECTOR, KARUR DISTRICT, KARUR Respondents

JUDGEMENT

M.Venugopal, J. - (1.) Heard the Learned Counsel for the Petitioner and the Learned Government Advocate appearing for the Respondents 1 to 3.
(2.) No counter is filed on behalf of the Respondents 1 to 3.
(3.) By consent, the main Writ Petition itself is taken up for final disposal at the stage of admission.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.