MARIMUTHU PILLAI Vs. TAHSILDAR THOTTIAM TALUK TALUK OFFICE

JUDGEMENT

(1.) HEARD both sides.

(2.) BROADLY but briefly the facts which are absolutely necessary for the disposal of this petition would run thus:

(3.) THE fact remains that already relating to the death of each person, a sum of Rs. 3000/- (Rupees three thousand only) was given to the petitioners/claimants herein under the Chief Minister's Relief Fund. While so, according to the learned counsel for the petitioners without any rhyme or reason, the communication dated 19. 12. 2002 was issued by the Tahsildar, Thottiam taluk and is extracted here under:. . (VERNACULAR MATTER OMMITED ). .