K VENKATESAN Vs. REVENUE DIVISIONAL OFFICER, DHARMAPURI DISTRICT

JUDGEMENT

(1.) By consent of the learned counsel on either side, the writ petition itself is taken up for final disposal.

(2.) Heard Mr.S. Doraisamy, learned counsel for the petitioner and Mr.T.N.Rajagopalan, learned Special Government Pleader appearing for the respondent.

(3.) The petitioner called in question the impugned order passed by the Revenue Divisional Officer, Dharmapuri, in Proceedings No: Na.Ka.No. 8915/2013/A4 dated 20.05.2014, quash the same and for a consequential direction to the respondent to issue community certificate to his children viz. S.V.Janani and S.V.Roshini that they belong to "Kurumans (ST) Community" based upon the community certificate already issued to him and also declaration made by this Hon'ble Court in the order dated 03.11.1989 in W.P.No: 1447 of 1986 that the petitioner is a Scheduled Tribe.