A ARUMUGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ petition is filed for issuance of a writ of certiorari to call for the records of the second respondent District Collector culminated in his proceedings in Na.Ka.V.B.NO.3/92/J1 dated 30.3.1999 in determining the notional loss to the respondent revenue by the petitioner and subsequent action for recovery of the said amount and quash the same.

(2.) THE case of the petitioner is as follows: -