RAJAMANI Vs. V KUMAR

JUDGEMENT

(1.) This Writ Appeal is filed by a Third Party to the Writ Petition, after obtaining leave from this Court.

(2.) The Writ Petition was filed by the first respondent herein challenging the order of the Tahsildar, Thiruvadanai Taluk, Ramanathapuram District, dated 22.10.2010 informing the Writ Petitioner that permission is not granted to construct a house under Tsunami Scheme in respect of the property situated in S.No.91/28. The Writ Petitioner also sought for a direction to the respondents 1 to 3 therein to complete the construction of the Petitioner's house under the Tsunami Implementation Scheme.

(3.) The case of the Writ Petitioner before the Writ Court, in short, is as follows: