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Judgment
6 paragraphs · 109 words
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.