RM KARUPPAIAH AMBALAM Vs. TAHSILDAR, TIRUPATHUR TALUK

JUDGEMENT

(1.) This batch of petition has been filed to take action against the third respondent for violating the decision arrived at a peace committee meeting held by the respondents on 28.06.2017 and 26.02.2018.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) It appears that earlier the third respondent has created some difficulty for the first respondent to resolve the issue and hence, the first respondent had referred the matter to the second respondent, before whom the decisions signed by all parties has been made on 26.02.2018. Now contrary to the said decision, since the third respondent is now acting, the present batch of writ petition has been filed.