THANGAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner in this writ petition under Article 226 of the Constitution of India seeks to assail the proceedings of the District Collector dated 24.11.2016, in terms whereof, re-classification of the land in question as Grama Natham has been cancelled and the original categorization of Road poramboke has been restored.

(2.) Even at the inception, the petitioners was made conscious to the appeal provision. But she insisted on proceeding with the matter and resultantly, the right of appeal was waived.

(3.) We have heard the learned counsel for the petitioners and the learned Government Pleader for the respondents.