A THIYAGARAJAN Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner is the brother of respondents 4, 5 and 6. Respondents 4, 5 and 6 have filed a writ petition in W.P.No.18395 of 2000 against the petitioner and the Revenue Authorities praying for issuance of patta in their names. The said writ petition was dismissed on 24.11.2000 with a direction to respondents 4, 5 and 6 to approach the Civil Court for necessary reliefs. Respondents 4, 5 and 6 preferred an writ appeal in W.A.No.85 of 2001 on the file of the Bench of this Court challenging the aforesaid order passed in the said writ petition.

(2.) Finding that there was no illegality or irregularity in the order passed by the learned Single Judge in W.P.No.18395 of 2000, the writ appeal preferred by respondents 4 to 6 stood dismissed.

(3.) The third respondent/Tahsildar, Orathanadu Taluk, Thanjavur District, based on a concocted order in W.A.No.85 of 2001 produced by the respondents 4 to 6 issued individual patta in their names.