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Subramanian. S v. The District Revenue Officer

Madras High Court
Mar 2, 2021

When this matter has been taken up for hearing, the learned Special Government Pleader appearing for the respondents submitted that the petitioner has not produced the required documents and he also produced a copy of the proceedings of the Revenue Tahsildar, Ottapidaram in Na.Ka.Aa2/1911/2020, dated 11.02.2021. 2.In view of the above, this Court is not inclined to keep the writ petition pending and therefore, the writ petition stands dismissed. However, it is always open to the petitioner to approach the authority concerned with all supporting materials in regard to his grievances. No costs. Index : Yes/No 02.03.2021 Internet : Yes/No http://www.judis.nic.in

1. The Thasildar, Orthanadu Taluk, Thanjavur District.

2. The Assistant Engineer, Public Works Department/WRD, Grand Anicut Canal (GAC), Division No.2, Orathanadu Taluk, Thanajvur District.

3. The President, Kurambakulam Eri Pasanatharargal Sangam, Ambalapattu Therkku, (Regn No.SRG/Pattukkottai 33/2020, 636/2, Palayikudikkadu, Ambalapattu South, Orathanadu Taluk, Thanajvur District. http://www.judis.nic.in

V.PARTHIBAN, J. 02.03.2021 http://www.judis.nic.in