K KALIAMMAL Vs. DISTRICT COLLECTOR, DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court with a prayer for the issuance of a writ in the nature of Certiorari, for quashing the order No. O.M.E.2/49836/2003, dated 05.01.2006, with a consequential prayer for the issuance of a Writ in the nature of Mandamus to direct the Respondents 1 to 4 to issue assignment order in respect of a land measuring 0.39.5 Ares, comprised in S. No. 56/7 of Ilambavayal Village, Karoor Vattam, Avudayar Koil Taluk, Pudukkottai District, at the market value of Rs. 23,404/-(Rupees twenty three thousand four hundred and four only) as assessed by the department.

(2.) The admitted facts reads as under:

(3.) After a period of seven years, the assignment order was cancelled on the ground that the Petitioner had obtained assignment by suppressing the employment of the Petitioner's husband. The appeal filed by the Petitioner against the order of cancellation of assignment was also dismissed.