LAWS(MAD)-2010-10-316

R PUSHPALATHA Vs. REVENUE DIVISIONAL OFFICER DHARMAPURI

Decided On October 01, 2010
R.PUSHPALATHA Appellant
V/S
REVENUE DIVISIONAL OFFICER, DHARMAPURI Respondents

JUDGEMENT

(1.) IN these Writ Petitions, Petitioner(s) seek writ of mandamus directing the Respondent- Revenue Divisional Officer, Dharmapuri to consider and dispose of the applications made by the Petitioner(s) for issuance of Community Certificate for the Petitioner(s) son/daughter respectively.

(2.) SINCE, the issue involved and point for consideration in all the Writ Petitions are one and the same, all the Writ Petitions were taken up together and shall stand disposed of by this Common Order.

(3.) MR. Vijay Narayan, learned senior counsel submitted that inspite of the applications being made in January 2010, there was no response from the Respondent and therefore petitioner(s) seek appropriate direction to the respondent to "consider" the applications made by the petitioner(s) and pass orders.