K RAJA Vs. DISTRICT COLLECTOR TIRUVALLUR DISTRICT

JUDGEMENT

(1.) THIS Writ Petition has been filed praying that this Court may be pleased to issue a writ of certiorari to call for and quash the proceedings of the second respondent, dated 10.01.2012, made in Na.Ka.4151/2011/A1.

(2.) THE main contention of the learned counsel appearing for the petitioner is that the impugned proceedings had been issued by the second respondent without giving a copy of the Inspection Report, based on which such proceedings had been issued to the petitioner and without giving an opportunity of personal hearing.