LAWS(MAD)-2003-3-99

A S MUTHUSWAMY Vs. DISTRICT COLLECTOR

Decided On March 13, 2003
A.S. MUTHUSWAMY Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) BY consent of all the parties main Writ Petition itself is taken up for disposal. The petitioners challenge the order of the second respondent-Tahsildar, Egmore-Nungambakkam Taluk granting Patta in C.A.No. 1033 of 2001 dated 24-12-2001.

(2.) HEARD Mr. Mohan Parasaran, learned senior counsel for the petitioners; Mr. D. Krishnakumar, Special Government Pleader for respondents 1 and 2; and Mr. N.R. Chandran, learned senior counsel for the third respondent.