V VELLAISAMY Vs. DISTRICT COLLECTOR, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) The Petitioner has come forward with the present Writ Petition seeking for the issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the fourth Respondent herein in his proceedings No.564/2017/EVaA/dated 14.12.2017, quash the same and consequently, direct the Respondents 1 and 3 herein to issue patta to the Petitioner.

(2.) Heard the Learned Counsel for the Petitioner and the Learned Special Government Pleader appearing for the Respondents 1 to 4.

(3.) To avoid an avoidable delay, issuance of notice to the fifth Respondent is dispensed with, in the interest of justice.