M. SHANMUGAM Vs. THE GENERAL MANAGER AND ORS.

JUDGEMENT

(1.) HEARD Mr.G.Muthukrishnan, learned counsel for the appellant and Mr.R.Krishnasamy, learned counsel appearing for Mr.B.Murugavel, learned counsel for the respondents.

(2.) THIS Writ Appeal is directed against the dismissal order dated 09.02.2011 passed by the learned Single Judge in W.P. No.20801 of 2010.

(3.) THE appellant has further averred that during the year 2008, the Government of Tamilnadu announced a Scheme in order to help the small and poor agriculturists by way of a Government Order named as 'Waiver of Agricultural Loan and Debt Relief Scheme, 2008' (hereinafter referred to as 'Scheme'). As per the said Scheme, persons who possessed small extent of land, i.e. within 5 acres of land, are eligible to get the benefit of the Government Order and the said scheme.