R MUTHUKRISHNAN Vs. STATE

JUDGEMENT

(1.) THIS petition is focussed to call for the entire records in C. C. No. 8 of 2007 on the file of the learned Judicial Magistrate, Paramakudi, and quash the same.

(2.) HEARD both sides.

(3.) THE grievance of the petitioner as aired by the learned Counsel for the petitioner is to the effect that the petitioner is the retired Assistant Settlement Officer who had statutory powers to deal with the matters relating to land records and grant of patta after due enquiry; the petitioner issued the impugned orders consequent upon the direction of the then Director of Survey and Land Records; those acts have been done in the course of discharging his quasi-judicial official duties as Assistant Settlement Officer.