ALBERI RAJ Vs. DISTRICT COLLECTOR KANYAKUMARI

JUDGEMENT

(1.) HEARD both sides.

(2.) BY consent, the writ petitions are taken for hearing.

(3.) IN W. P. No. 16804 of 2003, the petitioner seeks a writ of Certiorarified mandamus to call for the records of the first respondent dated 31-3-2002 in RC. No. 66444/99 (C3) and quash the same as illegal and unlawful and direct the first respondent to accord permission to construct the panavilal C. S. I. Church Building in R. S. No. 183/3 of Colachel Village, Kanyakumari district.