B JAYACHANDRAN Vs. VASANTHAMANI

JUDGEMENT

(1.) Civil Revision Petition No. 3618 of 2009 is filed by the second Respondent in C.M.A. No. 24 of 2009 challenging the interim order passed as against him in I.A. No. 488 of 2009 and Civil Revision Petition No. 3619 of 2009 is filed by the second Respondent in C.M.A. No. 24 of 2009 praying to strike off the entire proceedings in C.M.A. No. 24 of 2009 on the file of the Principal Subordinate Judge/Special Tribunal under the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963.

(2.) Brief facts of the case:

(3.) The submissions made by the learned Counsel appearing for the revision Petitioner: