J.SASIKUMARI AMMA Vs. COMMISSIONER OF LAND REVENUE

JUDGEMENT

(1.) THE issue involved relates to transfer effected in the 'Thandaper Account' with respect to property comprised in Sy. No. 2239/A4 and 2239/A5 of Kowdiar Village, covered under Exhibit P1 and P2 Land Tax Receipts. The Tahsildar concerned had cancelled Thandaper Account No. 6010, which was in the name of the petitioner, and directed to effect mutation in favour of respondents 4 and 5. Petitioner challenged the decision in appeal before the 3rd respondent, through Exhibit P5. The 3rd respondent had cancelled the transfer of registration effect by the Tahsildar and restored Thandaper Account No. 6010. The party respondents 4 and 5 have filed revision against Exhibit P5 order before the 2nd respondent. Pending disposal of the revision petition, the

(2.) ND respondent had issued an interim order of stay (Exhibit P10) through which operation of the appellate order of the

(3.) THE interim order granted by this court will be operative until a final decision is taken by the District Collector as directed above.