G R SENTHILKUMAR Vs. TAHSILDAR CHIDAMBARAM CUDDALORE DISTRICT

JUDGEMENT

(1.) THE learned Additional Government Pleader takes notice for the first respondent.

(2.) ON consent, this writ petition is taken up for final hearing at the admission stage.

(3.) THE facts made available herein would reveal that the claim of the petitioner is not one for simple cancellation of patta in respect of land in question but it involves serious civil dispute in respect of right, title and interest of the property in question between the petitioner on one hand and the respondents 2 and 3 in other hand, resulting in civil suit filed by the third respondent against the petitioner for the relief of permanent injunction.