B.VINCENT Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Petitioner, an Ex-President of Chembarambakkam Village Panchayat and a local resident of Pappanchataram Village, has filed the instant Public Interest Writ Petition, for a mandamus, directing the Secretary and Commissioner of Revenue Administration, Government of Tamil Nadu, Chennai, the 1st respondent, to transfer the revenue administration of two villages, namely, Palanjur and Pappanchataram from 3rd respondent District (Kancheepuram) to 2nd respondent District (Tiruvallur) as per the Special Tiruvallur District Government Notification No.1, dated 19.01.1999.

(2.) Supporting the prayer sought for, petitioner has averred as under.

(3.) Proceedings of the District Collector, Kancheepuram, the 3rd respondent in Na.Ka.No.69/2010 dated 13.12.2010, is as follows: