D DHARMARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this Writ Petition, the petitioner has challenged the order of the District Collector, Salem, dated 17.10.1996 in reference No. Na.Ka.7215/93/D.10 cancelling the community certificate which had been issued by the Tahsildar, on 25.2.1981.

(3.) The learned counsel for the petitioner has raised several contentions, including the one relating to the jurisdiction of the Collector to deal with the matter relating to the validity of the community certificate.