JEBAMALAI MARIYAN SEBASTIYAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus, to direct the second, fourth and fifth respondents to implement the order of the third respondent in his proceedings made in Na.Ka.No. 1032/A3/2018, dated 04.10.2018 and to cancel the forged sale deed vide document No.1464/2015 and the settlement deed vide document No.1463/2015, dated 11.05.2015.

(2.) Heard Mr.S.R.Anbarasu, learned counsel appearing for the petitioner and Mr.M.Murugan, learned Government Advocate appearing for the official respondents i.e., R1 to R5.

(3.) Since no adverse order is going to be passed against the 6th respondent, notice to the 6th respondent is hereby dispensed with.