H ANRAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 03. 09. 2002 made in W. P. No. 34160 of 2002, in and by which the learned Judge after finding no merit in the writ petition, dismissed the same.

(2.) HEARD the learned Senior Counsel for the appellant as well as the learned Special Government Pleader for the respondents.

(3.) EVEN at the outset, learned Special Government Pleader by drawing our attention to the sketch prepared by the Tahsildar, Kancheepuram submitted that the appellant/writ petitioner is not in possession of any of the land as claimed by him. In addition to the same, he also produced a report of the Tahsildar dated 11. 01. 2007 which shows that he inspected the site in question on 10. 01. 2007. It further shows that as on today, Survey No. 199/2 stands sub-divided as follows: