D THIAGARAJAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ appeal is directed against the order, dated 18.09.2000, made in W.P.No.10878/93, in and by which the learned single judge, after finding that the petitioner / appellant had failed to make out a case for interference, dismissed the writ petition.

(2.) HEARD Mr.V.N.Mohanraj, learned counsel for the appellant and Mr.K.Elango, learned Special Government Pleader for the respondents.

(3.) ACCORDING to the petitioner / appellant, without furnishing all the copies of documents and providing reasonable opportunity to defend his case, the first respondent herein, passed the impugned order, whereby cancelled the Community Certificate issued by the Tahsildar, Saidapet. He had further contended that subsequent Tahsildar of Saidapet, was not competent to express his opinion that the Community Certificate, in question, dated 16.08.1979 and 15.03.1982 as bogus certificate.