T TIRUMALAI GOUNDER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The unsuccessful petitioners challenge the order dated 12.8.2008 passed by the learned single Judge dismissing the writ petition in W.P. No. 36842 of 2004 filed to quash the proceedings passed by the Special Commissioner and Commissioner of Land Administration, Chennai.

(2.) The brief facts leading to the filing of the Writ Appeal are:

(3.) The learned single Judge, after hearing the learned Counsel for the parties and on consideration of the materials available on record, dismissed the writ petition with a direction to the writ petitioners and the fifth respondent to appear before the Tahsildar, Kallakurichi so as to enable the said authority to dispose of the matter after hearing the parties. Aggrieved by the same, the unsuccessful writ petitioners have preferred the present appeal.