N. RAMASWAMI Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) BY Consent, the writ petition itself is taken up for final disposal.

(2.) HEARD Mr. T. Srinivasaraghavan, learned counsel for the petitioner and Mr. N.S. Karthikeyan, learned Additional Government Pleader appearing for the respondents.

(3.) THE allegation in the impugned order is to the effect that the patta granted in respect of S. No. 291/4 measuring an extent of 4.986 acres itself stand in the name of an individual. This according to the respondent department is not tenable and therefore, the fit person has been appointed.