H T RAVI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) WRIT petition by warring persons with regard to the entries in the revenue records in respect of properties which the petitioner claims as a successor in interest to his father one Thopaiah whereas the respondent 3 claims interest through a Will executed by one Kalaiah, son of thopaiah,

(2.) THERE is considerable confusion as to who is Thopaiah and as to who is Kalaiah and who claims under which Thopaiah or Kalaiah as it appears that the third respondent's father's name is also Kalaiah and petitioner's father's name is Thopaiah, while Kalaiah who is said to have executed a Will under which the respondent 3 claims was also son of Thopaiah.

(3.) THE petitioner's grievance is that under the impugned order, entries in the revenue records are now allowed to stand in the name of the respondent 3 claiming to be under a Will which if at all is required to be demonstrated before a Civil Court and not before the revenue authorities.