PALANIVELU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) WRIT Petitions filed under Article 226 of the Constitution of India praying to issue a WRIT of Certiorati calling for the records of the first Respondent dated 12.8.2008 in Proceedings No.6097/B2/Rev/2008 in No.10059/B2G/Rev/2006 and quash the same. Petitioner seeks WRIT of Certiorari to quash the Proceedings of the 1st Respondent in No.6097/B2G/Rev/2008 in No.10059/B2G/Rev/2006 dated 12.08.2008 and to issue appropriate directions.

(2.) BRIEFLY stated case of the Petitioner is as follows:-

(3.) UPON consideration of the submissions, on the first question, 1st Respondent has held that it is for the Petitioner to adduce evidence and therefore, question of grant of permission to examine the 2nd Respondent does not arise. Insofar as, second question, 1st Respondent held that 2nd Respondent's agent Tamizhmani and other men of 2nd Respondent are not debarred from being present in the Chamber of the authority but they are debarred from taking participation in the proceedings. Insofar as, third issue, 1st Respondent held that the matter has to be disposed of in accordance with the direction by the High Court in W.P.No.6097/2008.