L GOVINDARAJ Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties concerned.

(2.) THIS writ petition has been filed to quash the order passed by the second respondent in his proceedings in Na.Woo.(2) 6378/99, dated 27.3.2000 and confirmed by the first respondent herein in his proceedings Na.Woo(2) 6378/99, dated 21.9.2000.

(3.) THE learned counsel appearing for the petitioner had contended that the first and the second respondents had not applied their minds over the document No.3316/56, dated 4.7.1956. It has also been stated that the statement of the first respondent that there is no provision to stay the Government proceedings, as the matter is pending before the Civil Court, is erroneous. Both the first and the second respondents have not properly considered the document No.3336/36, dated 12.8.1936. Since the petitioner would be put to irreparable loss and hardship, the impugned orders have to be set aside as they are arbitrary and invalid in the eye of law.