M.ULAGAPPAN Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The grant of Community Certificates by the competent authorities has now often become a cumbersome process and at times has paved way for multiple litigations and this batch of Writ Petitions is yet another case on the same lines.

(2.) We have heard the submissions of Mr.M.Radhakrishnan, learned counsel appearing on behalf of the Writ Petitioners in all the Writ Petitions and the submissions of Mr. P.S.Sivashanmugasundaram, learned Special Government Pleader on behalf of the Respondent and perused the relevant records.

(3.) There are 6 Writ Petitions that have been filed by different Writ Petitioners challenging the rejection order passed by the Respondent and consequentially praying for issuance of Kuruman Scheduled Tribe Community Certificate.