SAROJA Vs. DISTRICT COLLECTOR, DISTRICT COLLECTOR OFFICE, CUDDALORE

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writ of Mandamus directing the respondents to consider her representation dated 07.03.2017.

(2.) Mr.B.Janakiraman, learned counsel appearing for the petitioner submitted that the petitioner has given her representation to the respondents as early as on 07.03.2017 for surveying her land, however, the respondents have not passed any order so far.

(3.) Mr.M.Elumalai, learned Additional Government Pleader appearing for the respondents 1 and 2 submitted that so far as the surveying of the lands is concerned, the petitioner should only approach the regular Tahsildar, Chidambaram Taluk, Cuddalore District and not the Special Tahsildar (ADW), Adi Dravidar Welfare Department. The petitioner has not made the Tahsildar, Chidambaram Taluk, Cuddalore District as a respondent in the Writ Petition.