M. AVUDAIAPPAN Vs. THE DISTRICT COLLECTOR,

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the Petitioner and the learned Special Government Pleader for the Respondents.

(2.) THOUGH the matter is listed for consideration of miscellaneous petitions, in view of the fact that the question involved in the miscellaneous petitions is same in the writ petition, on consent of the counsels appearing, the writ petition itself is taken up for disposal along with the miscellaneous petitions.

(3.) THE Petitioner has contended inter alia that while cancelling the community certificate, the authority has relied upon the report made by the Sub Collector even though copy of such report had not been furnished to the Petitioner. It is further submitted that the Sub Collector had also taken the statement of several persons behind the back of the Petitioner without giving any notice. The Petitioner has relied upon the Division Bench decision of this Court, reported in, 1996 Writ L.R.480 (P. Illamaran v. Government of India).