M SUKUMARAN Vs. COMMISSIONER OF REVENUE ADMINISTRATION CHEPAUK

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, the petitioner has sought for a direction to the respondents 3 to 7 to consider the appeal dated 9.1.2010, preferred to the respondents 1 and 2 and subsequently forwarded to the respondents 3 to 7 against the issuance of patta in favour of the 8th respondent in respect of Survey No.58/9, 58/11 and 58/17 which was classified as Oorani in No.62, Enmanakondan Village in Ramanathapuram District.

(2.) The Court heard the learned Counsel on either side.

(3.) From the submissions made by the learned Counsel on either side, it would be quite clear that there was an appeal preferred by the petitioner, and it has been taken on file by the second respondent in the month of January, and the same has been in turn forwarded to the respondents 3 to 7 for disposal.