R SRINIVASAN Vs. DISTRICT COLLECTOR, DISTRICT COLLECTORS OFFICE

JUDGEMENT

(1.) This writ appeal is filed challenging the order of the writ Court passed in W.P.(MD)No.2789 of 2018, dated 12.02.2018 in dismissing the writ petition filed by the appellant herein.

(2.) The proceedings of the third respondent, dated 27.01.2018 was put to challenge before the writ Court with a further direction to the respondents 1 and 2 to take appropriate action as against the respondents 3 to 5 for misusing their official power in favour of the sixth respondent herein. The writ Court dismissed the writ petition on the reason that the communication impugned in the writ petition is only a report submitted by the fourth respondent/Village Administrative Officer, to the third respondent and if the Tahsildar passes any order adverse to the writ petitioner, it is always open to him to challenge the same in the manner known to law.

(3.) Heard the learned counsel appearing for the appellant and the learned counsels appearing for the respondents.