S KANTHAMANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner as well as the Learned Government Advocate for Respondents 1 and 2. No counter is filed on behalf of the Respondents 1 and 2. Court Notice for the 3rd Respondent was served as early as on 19.09.2016.

(2.) Today when the matter was come up for hearing, there is no representation on behalf of the 3rd Respondent either in person or through Learned Counsel.

(3.) According to the Petitioner, his great grandfather Thoppa Udayar had three sons and his grandfather Thambusamy Udayar is one among the legal heirs of late Venugopal and the Petitioner's great grandfather Thoppa Udayar and his grandfather Thambusamy