R SHIYAMALANATHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties. In this writ petition, the question relates to validity of the order of the District Collector, Tirunelveli Kattabomman District. The petitioner has challenged the order of cancellation of community certificate dated 13.11.1996.

(2.) Learned counsel appearing for the petitioner has contended that the District Collector has passed the impugned order cancelling the community certificate, but as per the decision of the Supreme Court in A.I.R. 1995 S.C. 94 (MADHURI PATIL v. ADDITIONAL COMMISSIONER, TRIBAL DEVELOPMENT) the question of validity of the community certificate should be gone into by the appropriate committee constituted in accordance with the said decision.

(3.) Learned counsel appearing for the petitioner has also submitted that even assuming that the District Collector had jurisdiction, the order of the District Collector suffers from serious illegalities as several documents have not been taken into consideration.