P MURUGAN Vs. DISTRICT REVENUE OFFICER TIRUVANNAMALAI

JUDGEMENT

(1.) ON consent the writ petition is taken up for final hearing.

(2.) THE writ petition is filed against the order of the first respondent in his proceedings Na.Ka.No.M3/59947/2008 dated 12.06.2009 and to quash the same as illegal, null and void and to consequently direct the first respondent to conduct proper enquiry and to provide reasonable opportunity to the petitioners before disposing of the review application filed by the fourth respondent in accordance with law.

(3.) THE petitioners have in support of such contention drawn the attention of this Court to the statements recorded from number of persons which are referred to in the reference column in the impugned order dated 12.06.2009. THE reading of the same reveals that the first respondent authority has recorded the statement of 1. Thiru Shanmugam S/o. Manikkam, 2. Village Administrative Officer, 3. Tmt. Mahalakshmi, 4. Thiru Gopal and 5. Thiru Shanmugam on various dates between 16.02.2009 to 30.03.2009. THE perusal of the file relating to the proceedings reveal that the same is no recorded in the presence of the petitioner.