M. LIYAGATH ALI Vs. DISTRICT COLLECTOR, VILLUPURAM

JUDGEMENT

(1.) The appeal is directed against an order of November 11, 2013, by which the appellants' writ petition has been dismissed primarily on the ground that the appellants had purported to question an order passed by the District Collector which was founded on the classification of the land in question.

(2.) According to the appellants, and as has been recorded in the order impugned, the land was classified otherwise and was purported to be changed to Adi Dravidar Punjai Tharisu. The appellants claim that the appellants had no knowledge of the alteration in the classification, nor were the appellants given any notice in such regard.

(3.) The Writ Court, quite appropriately, held that as long as the land remained classified as it was, no right of the appellants could be recognised in respect thereof. The order impugned is unimpeachable in such regard.