VADAKKE MADHAM BRAHMASWAM VEDIC Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THE petitioner claims to be a religious/charitable institution of a public nature entitled to rights as a Jenmi under the Kanam Tenancy Abolition Act, for payment of annuity as provided under the said Act. Originally, the 1st respondent-Tahsildar sanctioned to the petitioner annuity which was later on discontinued. It is under the above circumstances, the petitioner has filed this writ petition seeking the following relief:

(2.) A counter affidavit has been filed by the