A.PRAKASAM Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to call for records relating to the order dated 09.01.2017 passed in Na.Ka.No.1619/2016/F1/mhpa by the third respondent and quash the same and also for directing the respondents to measure Rettai Vaikkal and also property of the petitioner which situate in Survey No.89/4, by way of issuing a writ of certiorarified mandamus.

(2.) The main contention putforth on the side of the petitioner is that his property is situate in Survey No.89/4 whereas the Vaikkal mentioned in the impugned notice is situate in Survey No.89/3.

(3.) As directed by this Court, the petitioner has submitted Field Measurement Book relating to Survey No.89, wherein it has been clearly mentioned that the Vaikkal mentioned in the impugned notice is situate immediately on the western side of Survey No.89/4.