M THIRUNAVUKKARASU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE writ appeal has been filed against the order of the learned Single judge dated 26. 4. 2000 made in W. P. No. 2745 of 2000 on the file of this Court.

(2.) FOR convenience, we shall refer the parties as arrayed in the writ petition.

(3.) AGGRIEVED by the proceedings of the Collector, Coimbatore in e/f/149342/92,xs/3, dated 25. 3. 1999 cancelling the community certificate issued by the Tahsildar, Coimbatore South in Va. No. 1834 dated 14. 7. 19 92 in favour of the petitioner certifying that he belongs to Hindu Adi Dravidar.