N PALANI Vs. REVENUE DIVISIONAL OFFICER TIRUTHANI

JUDGEMENT

(1.) THE appellant is seeking to challenge the order of the learned single Judge dated 04. 12. 2006 made in W. P. No. 720 of 2001.

(2.) IN the writ petition, the petitioner challenged the order of the first respondent Revenue Divisional Officer, Thiruthani , dated 15. 11. 2000 wherein he has held that the petitioner does not belong to Konda Reddy community and, therefore, he refused to grant any certificate in his favour.

(3.) THE learned counsel appearing for the appellant argued that the ancestors of the appellant belonged to Konthalakulam community, which is a colloquial term for Konda Reddy and in respect of this contention, reliance was placed on the judgment of this court reported in 1997 (2) CTC 244 [k. M. Parthasarathy vs. Revenue Divisional Officer] wherein this Court has held that the term'Konthalakulam'is synonymous to the term'Konda Reddy'. It is stated by the learned Government pleader representing the respondents that they have decided to file a Special leave Petition against the order made in W. A. No. 85 of 1994.