TAHSILDAR, MADURAI NORTH TALUK Vs. S M BALASUBRAMANIAN

JUDGEMENT

(1.) Heard the learned Additional Government Pleader for the appellant and Mr.T.Arul, learned counsel, who takes notice for the respondent.

(2.) This writ appeal is directed as against the order, dated 008.2011 passed in W.P(MD)No.1974 of 2006.

(3.) With regard to assignment of land in question, the learned Single Judge passed an order in paragraph No.21 and the same reads as follows:-