M.SELVARAJ Vs. K.PITCHAIRAJ

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the order dated 02.08.2011, passed in P.N. No. 3 of 2010, by the Special Deputy Collector, Thanjavur. Heard both sides.

(2.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus:

(3.) Being aggrieved by and dissatisfied with the conditional order passed by the Authority concerned, the Civil Revision Petition has been focussed on various grounds.