LAND COMMISSIONER EZHILAGAM MADRAS Vs. R MAHADEVAN

JUDGEMENT

(1.) The above Writ Appeal has been filed against the order of the learned single Judge of this Court dated 14-10-1990 in W.P. No. 8857 of 1982 whereunder the learned single Judge while dismissing the writ petition filed seeking for the issue of a Certiorarified Mandamus to call for the records of the Land Commissioner, Madras dated 16-11-1981 confirming the final statement published by the Authorised Officer Land Reforms, Coimbatore, dated 11-6-1980 and consequently direct the exclusion of the lands exempted, ordered as follows :-

(2.) Aggrieved against the observation made in the form of a direction, the Writ Appeal has been filed.

(3.) Heard Mr. K. Subramanian learned Special Government Pleader appearing for the appellants and Mr. B. Ramamoorthy, learned counsel for the Writ Petitioner/Respondent.