ABDULLAH Vs. THE STATE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Appellant/Writ Petitioner has preferred the instant intra-Court Writ Appeal as an "aggrieved person" as against the order dated 7.11.2017 in W.P(MD)No. 20440 of 2017 passed by the Learned Single Judge, in dismissing the Writ Petition.

(2.) Heard both sides.

(3.) By consent, the main Writ Appeal is taken up for final disposal.