CHELLAPPAN @ CHELLAMUTHU Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The Petitioner has filed the present writ of certiorari to call for the records relating to the issuance of enquiry notice in rp.g.33/03/M1 dated 10/8/2005 issued by the Respondent and to quash the same as an illegal one.

(2.) The learned Counsel appearing for the Petitioner submits that the Revenue Divisional Officer, Palani by his Enquiry Notice dated 10/8/2005 has directed the Village Administrative Officer, Ambiligai to produce the available records on 19/8/2005 at about 3.00 p.m., in his office in connection with the enquiry on the basis of the Appeal Petition dated 28/6/2003 submitted by one Arumugha Gounder.

(3.) The contention of the learned Counsel for the Petitioner is that the Revenue Divisional Officer, Palani, by issuing the Enquiry Notice dated 10/8/2005 has not adhered to the principles of natural justice inasmuch as he has failed to issue the enquiry notice to the Petitioner and if the Revenue Divisional Officer, Palani is permitted to proceed with the enquiry based on the enquiry notice dated 10/8/2005, then it will cause serious prejudice and hardship to the Petitioner and therefore, prays for quashing the notice dated 10/8/2005 issued by the Revenue Divisional Officer, Palani and to consequently allow the present writ petition in furtherance of substantial cause of justice.