MOHAMED DAYAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the entire records in Oo.Mu.No.1/51475/2022 dtd. 21/9/2022 on the file of the first respondent and confirming order dated in Na.Ka.3450/2022/E3 dtd. 12/8/2022 on the file of the second respondent and quash the same.

(2.) The fourth respondent is the mother of the writ petitioner and filed a petition before the second respondent on 8/7/2022 stating that the petitioner is her elder son and she had got two daughters and younger son. Her husband Mr.Batcha is living with bad health condition. The writ petitioner is living separately after his marriage and her younger son is living away from them due to misunderstanding between the brothers.

(3.) The husband of the fourth respondent had closed his Garments business during the year 2015 due to business loss. Since her younger son went away, both the fourth respondent and her husband, are living separately. The writ petitioner is now running a Garment Company of his own.