THEATRE RAM BALAJI Vs. STATE OF TAMIL NADU; JOINT COMMISSIONER OF LAND ADMINISTRATION (CINEMA) AND THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The above writ appeal is directed against the order of the learned single Judge dated 24.11.2006 passed in W.P. No. 4109 of 2001, in and by which the learned Judge after finding that there is no valid ground to interfere with the order of the Revisional Authority, dismissed the writ petition filed by the petitioner.

(2.) On direction, learned Government Pleader takes notice for the respondents.

(3.) In view of the order to be passed hereunder, we are of the view that there is no need to traverse all the factual details as stated in the affidavit. It is seen that on 08.11.1999, the Tahsildar of Pennakaram inspected the appellant/petitioner theatre and noticed the following two irregularities.