B. HEMAMALINI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioners seek a Writ of Certiorarified Mandamus to quash the proceedings, dated 14.11.2009, on the file of the second respondent and to consider the representation, dated 06.07.2011 that the petitioners belong to the 'Hindu Kattunaickan Community'. Hence, they seek issue of a 'Community Certificate' as such.

(2.) IT is seen from the narration in the affidavit that in response to a representation made by the petitioners for grant of a 'Community Certificate' that they belong to 'Hindu Kattunaickan Community', the District Collector sent a letter, on 09.10.2004, that the petitioner's father belonged to Virudhunagar District and hence, they have to make an application to the concerned authorities in Virudhunagar District.

(3.) IN the background of the above facts, a Writ of Mandamus was preferred in W.P. (MD).No.5784 of 2009, wherein, by an order, dated 07.07.2009, this Court, directed the fourth respondent therein, namely, the Revenue Divisional Officer, Aruppukottai, Virudhunagar District, to consider the representation and pass appropriate orders thereon, within a period of eight weeks from the date of receipt of a copy of the order.