VIMALA Vs. COLLECTOR AND TAHSILDAR

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court, to challenge the notice of Demand, prior to Attachment of land issued to S. Manoharan of Minnalkudi Village in Thirupattur Taluk.

(2.) The notice has been issued in Form-IV and served on the Petitioner on 20.07.2005. The Petitioner sent a legal notice through her counsel contesting the claim and also pointing out, that the notice was void, as it was addressed to a dead person.

(3.) In support of the plea, the Petitioner has placed on record the death certificate of her husband.