K. KULANTHAIVEL PILLAI Vs. PASUMPONTHEVAR

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the Memorandum in Na.Ka.No.19806/2012/B4 dated 03.10.2012 issued by the District Revenue Officer, Dindigul.

(2.) HEARD both sides.

(3.) WHEREAS the learned Counsel for the respondent would submit that this Court might take that this Civil Revision Petition has become infructuous because this Civil Revision Petition itself has been focussed only as against the requisition dated 03.10.2012 issued by the District Revenue Officer, Dindigul, to the deceased revision petitioner for furnishing the particulars about the pending of any litigation; in fact, the said K.Kulanthaivel Pillai was not a party in any litigation in connection with the enquiry undertaken by the District Revenue Officer.