- (1.)The second respondent having been served, has failed to appear before this Court and his name is entered in the cause list. He is also not present today.
(2.)This writ appeal is directed against the order of the learned Single Judge of this Court in W.P.(MD) No. 10714 of 2010 dated 18.08.2010, by which the learned Judge has dismissed the writ petition filed by the appellant herein for a direction against the first respondent, the Executive Officer, Town Panchayat, Sayalgudi, Ramanathapuram District, to consider the representation dated 24.06.2010 which relates to the assessment of the property of the petitioner comprised in S. No. 155/1B3B situated at Iruveli village, Sayalkudi and the writ petition came to be dismissed on the ground that the second respondent has also filed O.S. No. 45 of 2010.
(3.)A reference to the relief claimed by the second respondent in the suit shows that the present suit property is also forming part of the item No. 2, but the relief in respect of the item No. 2 is only an easementary right of a door and in fact, in respect of item No. 2, the second respondent has not disputed the title of the writ petitioner.