P ILANGO BHARATHI Vs. REVENUE DIVISIONAL OFFICER VIRUDHACHALAM

JUDGEMENT

(1.) THE petitioner seeks a Writ of Certiorarified Mandamus to call for the records pertaining the impugned order passed by the 1st respondent in his Proceedings in Na.Ka.A1/1081/2006, dated ..12.2007 signed on 30.1.2008 and quash the same and direct the respondents to repay the recovered amount for the month of August 2008.

(2.) MS. Lita Srinivasan, learned Government Advocate takes notice for the respondents.

(3.) THE impugned order makes it clear that as against the order, the petitioner has got a right of appeal to the District Revenue Officer. Inasmuch as the petitioner has got alternative remedy, the writ petition cannot be entertained at this stage.