C V KALAIVANNAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) PETITION under Article 226 of the Constitution of India praying for issue of a writ of Certiorari calling for the proceedings of the respondent relating to his order in Na.Ka.6252/98/D dated 31.8.2000 and quash the same.) This writ petition has been preferred against the order contained in proceedings No.Na.Ka.6252/98/D dated 31.8.2000 issued by the Revenue Divisional Officer, Mettur Dam, Salem. By the said proceedings, the application of the petitioner for grant of community certificate in his favour has been rejected showing grounds therein.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts except the relevant one.

(3.) THE writ petition was filed in the year 2001 and more than eight years have been passed. But, till date, no counter affidavit has been filed. THErefore, learned Additional Government Pleader appearing for the State could not give any specific reply, except highlighting the grounds stated in the impugned order.