C MUGESH Vs. DISTRICT COLLECTOR THUTHOOKKUDI

JUDGEMENT

(1.) THE writ appeal is directed against the order of the learned Single Judge dated 07.12.2001 made in W.P.No.23252 of 2001, wherein the learned Single Judge dismissed the writ petition as it was not maintainable.

(2.) THE brief facts in a nutshell are as follows:

(3.) THE appellant challenging the said order passed in W.P.No.23252 of 2001 has come forward with the present writ appeal on the ground that the learned Single Judge has erred in not considering the fact that the appellant was not given any opportunity by the District Collector before passing the order dated 07.12.2000 and moreover the report of the Revenue Divisional Officer has also not been furnished to him; that there is no necessity for him to file separate contempt petition for the purpose of enforcing the order dated 15.02.2001 in W.P.No.2900 of 2001 and obtaining a copy of the order passed by the District Collector, when the appellant has already obtained a copy of the same from the typed set of papers filed by the respondent in O.A.No.226 of 2001 before the Central Administrative Tribunal.