LAWS(MAD)-2010-1-552

V SUNDARAM Vs. DISTRICT REVENUE OFFICER

Decided On January 19, 2010
V. SUNDARAM Appellant
V/S
DISTRICT REVENUE OFFICER Respondents

JUDGEMENT

(1.) THE prayer in the writ petition is for the issuance of a writ of mandamus, directing the third respondent herein to conduct enquiry or directing any other District Collector/District Revenue Officer in nearby district to conduct enquiry in pursuant to the notice dated 12.01.2010.

(2.) THE dispute in the present writ petition is relating to inclusion of the name of the petitioner in the records, in respect of Survey No.2295/1 Nelliyalam village, Nilgiris District. Earlier one Mr. Abdul Bari approached this Court by filing W.P.No.20988 of 2009, challenging the proceedings of the Additional Collector, Udhagamandalam dated 14.08.2009. By the said proceedings dated 14.08.2009 an order was passed setting aside the order passed by the Tahsildar, Pandalur dated 11.10.2006 which was in favour of the said Mr. Abdul Bari and his name was included in the patta.

(3.) THOUGH allegations of malafides has been made against the second respondent, I do not propose to go into the same, since the writ petition is being disposed of on the following terms.