S VEERAMUTHU Vs. DISTRICT COLLECTOR AND ANOTHER

JUDGEMENT

(1.) This writ petition is filed by the writ petitioner one Veeramuthu invoking Arti. 226 of the Indian Constitution to set aside the impugned order dt. 22-3-1993 passed by the first respondent the District Collector, Chengalpattu M.G.R. District, by which the community certificate of the petitioner was cancelled. In support thereof, the writ petition has filed an affidavit, wherein he narrated all the facts and circumstances that forced him to file this writ petition and requested the Court to allow the writ petition.

(2.) On the other hand the second respondent has filed a counter affidavit rebutting all the material allegations levelled against them one after another and requested the Court to dismiss the matter for want of merits.

(3.) The arguments of the learned advocate for the petitioner together with the arguments of the learned Government Advocate and the arguments of the learned advocate for the 2nd respondent are heard.