N PALANIAPPAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Invoking Art. 226 of the Constitution of India, the petitioner herein has filed the present writ petition, seeking for a Writ of Certiorarified Mandamus to call for the records of the first respondent in G.O.Ms. No. 56 Finance (Raffle) Department dated 29-1-1992 and to quash the same in so far as it is against the petitioner and also to direct the respondents to pay the petitioner a sum of Rs. 25,00,000/- for the prize winning ticket No.G 261164 Thirumagal Bumper Draw held on 3-8-1990 and also a further amount of 1,50,000/- for the counterfoil bearing No. G 261164 Thirumagal Bumper Draw held on 3-8-1990 forthwith.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein he has narrated all the facts and circumstances that forced him 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 counter affidavits have 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 of 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 affidavits 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 petitioner.