K.MUTHULAKSHMI Vs. COMMISSIONER OF LAND ADMINISTRATION

JUDGEMENT

(1.) Mr.S.Muthalraj, learned counsel on record for writ petitioner is before this Court.

(2.) An 'order signed on 18.07.2018 made by Deputy Collector of Tuticorin' (hereinafter referred to as 'impugned order' for brevity) has been called in question.

(3.) Subject matter of instant writ petition is 'land admeasuring 3 acres and 27 cents or thereabouts comprised in Old S.No.163/2 and present New S.No.197/3 in Nambipuram Village, Ettayapuram Taluk, Tuticorin District' (hereinafter referred to as 'said land' for the sake of brevity).