S.MOHAMED YASIN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.J.Barathan, learned counsel appearing for the petitioner and Mr.A.K.Baskara Pandian, learned Special Government Pleader appearing for the respondents. By consent on either side, this writ petition is taken up for final disposal.

(2.) The petitioner is aggrieved by a notice issued by the second respondent stating that the entire construction put up by the petitioner is unauthorized.

(3.) The learned counsel for the petitioner would submit that the impugned notice is culled out by bias and mala fide, because the Government Pleader, who has given opinion to issue notice, is the counsel, who appeared for the fourth respondent.