PADAVETTAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Invoking Art. 226 of the Constitution of India, the petitioners herein have filed the present writ petition, seeking for a writ of Certiorari to call for the records from the respondents relating to the notification published in the Dt. Gazette of Dharmapuri dated 10-10-1990 in so far as it relates to the petitioners' portion in S. No. 22 of Elakalahalli village, Dharmapuri Taluk and to quash the same.

(2.) In support of the writ petition, the petitioners herein have filed an affidavit wherein they have narrated all the facts and circumstances that forced them to file the present writ petition and requested this Court to allow the writ petition as prayed for, per contra, on behalf of the respondents a counter-affidavit has been filed rebutting all the material allegations levelled against them one after the other and ultimately they have requested this Court to dismiss the writ petition for want of merits.

(3.) Heard the arguments advanced by the learned counsel appearing for the respective parties during the course of their arguments. I have perused the contents of the affidavit and the counter affidavit together with all other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by the learned counsel appearing for the respective parties during the course of their arguments.