M EGAVALLI MAHALINGAM Vs. SECRETARY TO GOVERNMENT APPELLATE AUTHORITY RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT CHENNAI

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioner, as well as the learned Government Advocate appearing on behalf of the respondents.

(2.) IT has been submitted by the learned counsel for the petitioner that the petitioner had filed an appeal, before the first respondent, challenging the proceedings of the second respondent, dated 24.01.2011, made in Na.Ka.No.1760/07/A3/Vu.e(Voo), as published in the Tamil Nadu Government Gazette Extraordinary Part VI Section 2, dated 27.01.2011.