V GURUVAREDDY Vs. DISTRICT COLLECTOR, MADURAI

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of a Writ of Certiorarified Mandamus calling for the records of the first respondent in Na.Ka.No.36125/2011/J3, dated 17.6.2013 and to quash the same and to direct the respondents 1 to 3 to remove the encroachment made by the fourth respondent in S.Nos.109/8 and 274/10 of Thathampatti Village, Vadipatti Taluk, Madurai District.

(2.) Heard both sides.

(3.) By consent, the main Writ Petition itself is taken up for final disposal.