SRINIVASU Vs. TAHSILDAR

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 Notice, dated 12.07.2017 issued by the first respondent herein under Section 6 of the Act 3 of 1905 and quash the same.

(2.) By consent of the learned counsel appearing for the parties, the Writ Petition is taken up for final disposal. Heard both sides and perused the materials available on record.

(3.) According to the petitioner, the land in Old S.F.No.81 Part, New S.F.No.106 situated in Vanamangalam Village, Sulagiri Taluk, Krishnagiri District, is a "Grama Natham" land and he had put up a small house measuring nearly 80 Sq.Ft. 30 years ago and residing there with his family consisting of one son and one daughter. It is further stated that the petitioner is a physically handicapped person and unable to do any work and he runs a small petty shop.