V NAGALINGAM Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners, the learned Additional Government Pleader appearing for Rl and the learned counsel appearing for R2.

(2.) THE writ petition is filed under Article 226 of Constitution of India to issue a writ of certiorari, calling for the records pertaining to the proceeding of the first respondent herein in Na.Ka.Aa. 9/74569/2004 dated 30.5.2006 and signed by him on 15.6.2006 and thereby quash the same.

(3.) THE District Revenue Officer has also decided in the impugned order that the second respondent is having a 2/3rd right in the well and also a prohibitory order more or less equivalent to injunction restraining the petitioners herein from interfering with the said right of the second respondent. THE relief granted by the first respondent declaring the right and title of the second respondent and the prohibitory order passed by him are without jurisdiction.