SAKTHIVEL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Certiorarified Mandamus to call for the records of the impugned proceedings of the first respondent dated 29.11.2000 in Na. Ka. I 4/40632/2000 and quash the same as illegal and consequentially direct the respondents 1 to 3 to remove the encroachments made by the fourth respondent in S. No. 123/13 (Union Street), Sattur Town, Virudhunagar District (now T.S. No. 77, Ward 'D', Block 13).

(2.) BRIEF facts necessary for the disposal of the writ petition are set out thus:

(3.) IN support of his submission, he relied on the following decisions: