DISTRICT FOREST OFFICER Vs. K. MEERA REDDY

JUDGEMENT

(1.) This Writ Appeal has been filed against the Order of the learned single Judge passed in W.P.No.40950 of 2016, wherein, the writ petition was filed to call for the records relating to the 5 th respondent with reference to his NOC issued in his letter No.C.No.5214/15D dated 26.08.2016 and quash the condition No.4 alone and further directing the respondents 1 to 4 to receive the application for reclassification and to reclassify the petitioner's land in Survey No.253/2D2 and 253/3B2 measuring an extent of 0.60.5 hectares in Kanakappattu Panchayat, Thiruporur Taluk, was allowed as prayed for.

(2.) The short facts which led to the filing of the Writ Appeal is as under:-

(3.) After hearing the rival submissions, the learned single Judge has granted the relief as prayed for by the first respondent/writ petitioner. Aggrieved over that, the Appellant/5 th respondent has filed this present Writ Appeal.