K M PARTHASARATHY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petitioner has filed this petition for issue of writ of Certiorari calling for the records of the Revenue Divisional Officer, Thiruvallur and to quash his proceedings in Ni.Mu.3238/88/A4 dated 16.8.1988.

(2.) THE contention of the petitioner is that he belongs to -Konda Reddy - community which is classified as Scheduled Tribe by the Government of India and also by the Government of Tamil Nadu. The petitioner has passed S.S.L.C. examination and applied to the Revenue Divisional Officer, Thiruvallur (the respondent herein) for the issue of community certificate in his favour stating that he belongs to Konda Reddy Community. The respondent held an enquiry on 6.5.1988 in which the petitioner had produced several documents to show that he belongs to Konda Reddy Community. The petitioner also produced an ancient sale deed dated 19.3.1901 in which the community of his Great Grand father was described as -Konthalakulam - which is a colloquial equivalent of Konda Reddy Community. The petitioner further contended that -Konthalakulam - is nothing but -Konda Reddy - Community. However, the respondent rejected his contention and refused to issue community certificate in his proceedings Ni.Mu.3238/88/A4 dated 16.8.1988, and the same is being questioned in this writ petition.

(3.) I have heard the learned advocate for the petitioner and the learned Government Pleader and also I have gone through the records.