ZAKIR HUSSAIN Vs. REVENUE DIVISIONAL OFFICER CHIDAMBARAM

JUDGEMENT

(1.) THIS writ petition has been filed challenging the notice issued by the first respondent, on 25.10.2010, requesting the petitioner to appear for an enquiry to be held, on 1.11.2010, in respect of the cancellation of patta granted in favour of the petitioner.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that the petitioner had appeared before the first respondent, on 1.11.2010, pursuant to the impugned notice, dated 25.10.2010. However, the petitioner apprehends that the first respondent would not consider the contentions raised by the petitioner. THE learned counsel appearing on behalf of the petitioner had also submitted that civil proceedings are pending on the file of the District Munsif Court, Parangipettai, in O.S.No.6 of 2009.