A.KRISHNASWAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is a resident of Somayampalayam Village, Coimbatore North Taluk, Coimbatore District.

(2.) HE requested the first respondent to assign the land S.No.196/2 measuring about 1.12.5 hectare (2.78 acres) on sale. His request was rejected by the first respondent under the impugned order dated 30.04.2012 on the ground that the lands are required for the Police Department and also that the petitioner possesses some lands. Hence, the petitioner has sought to quash the aforesaid order in this writ petition.

(3.) HEARD both sides.