LAWS(MAD)-2010-7-366

M MANROSI Vs. HEREDITARY TRUSTEE ARULMIGU THIRUVALEESWARAR KOIL

Decided On July 12, 2010
M. MANROSI Appellant
V/S
HEREDITARY TRUSTEE ARULMIGU THIRUVALEESWARAR KOIL Respondents

JUDGEMENT

(1.) INVEIGHING the order dated 20.07.2009 passed by the Revenue Court, Cuddalore in summarily returning Miscellaneous Application No.7 of 2009 and connected applications filed by the revision petitioner in PTA No.238 of 2003 pending on the file of the Revenue Court, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the revision petitioner also would submit that in compliance with the said order a sum of Rs.15,000/- (Rupees fifteen thousand only) was paid to the respondent by way of demand draft. THE grievance of the revision petitioner, as aired by the learned counsel for the revision petitioner, is that the purpose of having filed this revision is only to obtain direction from this court to the revenue authority to number the said application and not for any other remedy.