R NITYA PRIYA Vs. REVENUE DIVISIONAL OFFICER THIRUKOYILUR

JUDGEMENT

(1.) Special leave granted.

(2.) The notice on the Special Leave Petition stated that the matter might be disposed of at the Special Leave Petition stage itself by an order of remand.

(3.) The appeal arises from the judgment and order of the High court at madras. The issue in the case was whether the appellant belonged to the konda Reddy community. An enquiry was held by the 1st respondent. He rejected the claim of the appellant. The appellant preferred a writ petition before the High court challenging his order. The High court dismissed it.