T R RAJARAM REDDIAR Vs. DISTRICT COLLECTOR VILLUPURAM

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the communication in Na.Ka.A/813/2001 dated 5.8.2002 issued by the second respondent and quash the same and consequently direct the respondents to follow the due process of law.

(2.) THE writ petition has been filed challenging the order of the second respondent Special Tahsildar who by communication dated 5.8.2002 stated that for the purpose of construction of a hostel for Adi-Dravidar students, the petitioner's property has been acquired by direct negotiation. THErefore, the petitioner should come in person, register the document and take the amount payable for the property. Challenging the same, the writ petition has been filed.

(3.) THE writ petition was admitted and interim injunction was granted on 11.9.2002. So far no counter has been filed by both the respondents. In such view of the matter, the factual claim made by the petitioner remains undisputed and that being so, the respondents cannot force the petitioner to hand over the property without following the due process of law.