V. RAMALINGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner to issue a writ of Mandamus to direct the first respondent to dispose of the Revision Petition filed by the petitioner on 08.10.2007 within a time frame fixed by this Court.

(2.) HEARD Mr.R.Subramanian, learned Counsel appearing for the petitioner, Mr.V.Muruganantham, learned Additional Government Pleader appearing for the respondents 1 and 2, Mr.K.Muraleedharan, learned Counsel appearing for the third respondent and Mr.V.Raghavachari, learned Counsel appearing for the fourth respondent.

(3.) THE petitioner and the fourth respondent are the contesting parties. The third respondent - President of Kovil Pappakudi Panchayat, appears to have changed the property tax assessment from that of the petitioner in favour of the fourth respondent.