DHANALAKSHMI Vs. DISTRICT REVENUE OFFICER TRICHY

JUDGEMENT

(1.) 1. The writ appeal has been directed against the order of the learned single Judge in W.P.No.3158 of 1993 dated 12.10.1999. The unsuccessful petitioner in the writ petition is the appellant herein.

(2.) THE facts necessary for the disposal of the writ appeal can be stated as under:

(3.) NOW the question is whether such a finding of the civil court viz., that the appellant was in possession of the property in question on the date of filing of the suit is binding on the authorities acting under the Act or that it should be considered by the authorities acting under the said Act while deciding whether the 4th respondent is a cultivating tenant or not.