NOUSHAD RAHMAN Vs. TAHSILDAR, PEERMADE TALUK

JUDGEMENT

(1.) In this case, the petitioners questioned an order of Tahsildar cancelling the issuance of patta. The patta has been issued in respect of the land comprised in Sy. Nos.342/2 and 534/124 of Peermade Village. The pattas were issued to predecessor-in-interest of the petitioners. This was cancelled on the ground that it was issued by mistake. Subsequent to the issuance of patta, the mistake was found out noting that the land is not a puramboke land and it is a private holding. If the patta has been issued by mistake, no doubt, it can be cancelled stating that it is not a Government land. The remedy in such situation is to approach the Land Tribunal for obtaining purchase certificate in accordance with law.

(2.) There is a rival claim by the private parties over the land. Inter se dispute between private individuals will have to be resolved through the civil court.