P.DORAIKANNAN Vs. THE DISTRICT COLLECTOR, VILLUPURAM

JUDGEMENT

(1.) Mr.P.S.Sivashanmugasundaram, learned Special Government Pleader accepts notice on behalf of the respondents. With the consent of both the parties, the writ petition is taken up for final disposal at the stage of admission itself.

(2.) This Writ Petition is filed to quash the notice dated 25.07.2016 issued by the third respondent and consequently direct the respondents to issue patta in favour of the petitioner.

(3.) The case of the petitioner is as follows: