HINDU NADARGAL SHENBAGAKKUTTI VAHAIRA DAYATHIGAL SANGAM SIVAKASI, REPRESENTED BY ITS PRESIDENT T.D RAJENDRAN Vs. DISTRICT COLLECTOR VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the impugned order dated 08.04.2008, passed by the District Collector, Virudhunagar District, Virudhunagar / first respondent herein.

(2.) THIS is a classic case, which shows that the Government Agencies, working under different heads, are not aware of the decisions taken by the authorities, under different Acts. It also shows that decisions are taken by quasi judicial authorities, in ignorance of the orders passed under the different Statutes.

(3.) IT is the case of the petitioner, that in the year 1974, a request was made on behalf of Sivakasi Municipality / second respondent to donate a portion of the land in S.No.319 for construction of connecting a road. The request was declined by the petitioner.