LAWS(MAD)-2018-2-424

O.M. KAMALA Vs. THE DISTRICT COLLECTOR

Decided On February 15, 2018
O.M. Kamala Appellant
V/S
THE DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) By consent, the main Writ Appeal itself, is taken up for final disposal.

(2.) Mr. K. Vijay Anand for Mr. R. Suriyanarayanan, learned counsel on record for the respondent, appears for the respondent/writ petitioner.

(3.) The respondent/writ petitioner made a challenge to the order of the second respondent dated 03.08.2009, in and by which, her request for transfer of patta in respect of Plot Nos. 13, 14 and 15 in Survey No. 46/12 of Puliyankulam village, Madurai South Taluk, came to be rejected.