S M BALASUBRAMANIAN Vs. TAHSILDAR, REVENUE DIVISIONAL OFFICE, DISTRICT REVENUE OFFICER AND ASSISTANT DIRECTOR

JUDGEMENT

(1.) The Petitioner seeks a writ in the nature of Certiorari to challenge the order passed by the third Respondent, dated 11.02.2006, cancelling the deed of allotment in favour of the Petitioner.

(2.) The Petitioner was a contract labourer with the Tamil Nadu Electricity Board drawing Rs. 350/- per month. The Petitioner applied to Tahsildar, Madurai North Taluk, Madurai, for assignment of patta in S. No. 129/1 at Madurai North Taluk, Arumbanur Revenue Village, where the Petitioner along with his family members were living in a thatched roof. The Petitioner being a landless labourer was granted the patta for the land measuring 38 fts north, 39 fts south, 33 fts west and 34 fts east in S. No. E6/12671/9, seven other persons were also issued patta along with the Petitioner.

(3.) The service of the Petitioner were regularised as Field Helper with effect from 04.03.1998 vide order, dated 04.03.1998.