RAVI Vs. DISTRICT COLLECTOR, DHARMAPURI

JUDGEMENT

(1.) Mr.G.Velu, learned Additional Government Pleader accepts notice for R1 and R3, being the District Collector and Tahsildar, respectively and Mr.S.John J.Raja Singh, learned Additional Government Pleader accepts notice for R2, being the Executive Officer of the Pennagaram Municipality. They are armed with instructions to enable final disposal of this Writ Petition, even at the stage of admission.

(2.) The petitioner claims to be the owner of agricultural lands in Survey Nos.730, 731 ad measuring 0.28 Cents, 0.98 Acres, and 0.44 Acres at Pennagaram Revenue Village, Pennagaram Taluk, Dharmapuri District ('lands'/'lands in question').

(3.) There are some averments in the writ affidavit as to how the petitioner claims ownership of the aforesaid lands which cannot be gone into in the Writ Petition, as they constitute factual particulars and are best left to the respondents to look into and decide.