A SATHYANARAYANAN Vs. V N RAGHUPATHI

JUDGEMENT

(1.) The above writ appeal is directed against the order dated 04.04.2002 made in W. P. No.11300 of 2002, in and by which, the learned single Judge, after observing that the matter is to be agitated only before the Civil Court, has disposed the writ petition by affording such opportunity.

(2.) Heard the learned counsel appearing for the appellants as well as the respondents.

(3.) The only grievance of the appellants is that though notice had been sent asking them to appear on 10.12.2001 at 4.00 p. m. , before the District Revenue Officer, Kanchipuram (the second respondent herein), according to them, the said notice was received only on 22.12.2001. It is also brought to our notice that the endorsement on the envelope shows that notice itself posted only on 20.12.2001 by ordinary post at Kanchipuram. By contending so, it is the grievance of the appellants/writ petitioners that they were not heard by the District Revenue Officer before passing the order on 11.12.2001.