SUNDARI Vs. DISTRICT COLLECTOR VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) THIS writ petition has been filed seeking the issue of a writ of certiorari, calling for the records of the second respondent relating to his proceedings in No.Nil dated 02.07.2007, whereby the petitioner has been directed to remove the tin shed put up by the petitioner abutting the Sub-Registrar Office on its north in Pandalkudi, encroaching upon the property vested with the Panchayat Board and quash the same.

(2.) WE have heard the submissions made by the learned counsel for the petitioner and that of the learned Special Government Pleader, who has taken notice on behalf of the respondents.

(3.) REITERATING the contentions raised in the affidavit filed in support of the writ petition, the learned counsel for the petitioner argued that the impugned notice of the second respondent was vitiated for the following reasons: