R SEKARAN Vs. COLLECTOR OF DINDIGUL ANNA DISTRICT

JUDGEMENT

(1.) THE above writ appeal is directed against the order dated 30. 06. 1997 made in W. P. No. 11252 of 1994, in and by which, the learned single Judge, after finding no merits, has dismissed the writ petition filed by the petitioner.

(2.) HEARD Mr. K. V. Subramanian, learned Senior counsel for the appellant as well as Mr. V. Viswanathan, learned Additional Government Pleader for the respondent.

(3.) AGGRIEVED by the proceedings of the District Collector, Dindigul Anna District, dated 22/4/1994, calling upon the petitioner to show cause within three days as to why the community certificate issued to him could not be cancelled, the petitioner has filed W. P. No. 11252 of 1994.