LAWS(MAD)-2002-8-125

R NIRMALA Vs. DISTRICT COLLECTOR

Decided On August 21, 2002
R.NIRMALA Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) By consent, the writ petition itself is taken up for final disposal.

(2.) Heard the learned Counsel appearing for the parties.

(3.) The petitioner has challenged the order dated 23.06.1997 passed by the District Collector, Salem cancelling the Community Certificate granted in favour of the petitioner.