T.PITCHAIKANI Vs. THE SPECIAL TAHSILDAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondent.

(2.) The Petitioner has focussed the instant writ petition before this court seeking to call for the records relating to the proceedings of the respondent in Na.Ka.No. A1/1213/1983 dated Nil - 05-2013 and to quash the same as an illegal one.

(3.) The Learned counsel for the Petitioner submits that the petitioner was served with the impugned memorandum order in Na.Ka.No. A1/1213/1983 dated Nil- 05-2013, passed by the respondent/Special Tahsildar (Adhi Diravidar Welfare), Aruppukkottai, Virudhunagar District, whereby and whereunder, the petitioner was informed that he is in occupation of the house and land in S.Nos.30/9, 10, 12, B2, 13 of Kariapatti Village, which was owned by deceased Tmt.Pappa and the same was to be taken over by the Government and therefore, no construction activities should be carried out in the said house and in case of violation, he was also informed that steps would be taken immediately to arrest him through Police Department and therefore, he was directed to vacate the house within a period of one month and in case of failure to do so, again, proceedings would be initiated against him.