R RAJESHWARI Vs. DISTRICT COLLECTOR, KANCHEEPURAM

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition praying for issuance of a Writ of Certiorari to call for the records relating to the impugned order of the second respondent in Na.Ka.No.1357/2017-A3, dated 28.11.2017 and quash the same as the same is arbitrary, illegal and non-est in the eye of law.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents 1 to 4. Since this Court is disposing of the present Writ Petition after hearing the petitioner's side as well as the respondents 1 to 4's side, this Court is of the view that it is not necessary to hear the fifth respondent.

(3.) According to the petitioner, she being a widow and senior citizen, has three daughters, namely Ponni, Vijayalakshmi and Mahalakshmi, aged about 30, 28 and 20 respectively. Her first daughter is physically handicapped to an extent of 75% disability. The petitioner is a flower vendor and earning Rs.50 to 80 per day, out of which, she is eking out her livelihood, that too with a physically handicapped daughter. The petitioner and her daughters are residing in the property in question for the past 30 years.