MAHABATH OLIMA Vs. REVENUE DIVISIONAL OFFICER RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) Heard Mr.M.Ajmal Khan, the learned counsel appearing on behalf of the petitioner, Mr.Pala Ramasamy, the learned Special Government Pleader appearing on behalf of the first and the second respondents, as well as Mr.R.Rajaraman, the learned counsel appearing on behalf of the third respondent.

(2.) It has been stated by the learned counsel appearing on behalf of the petitioner that the only reason for rejecting the request of the petitioner, by the second respondent, vide his proceedings, dated 21.04.2009, to issue patta in his name, in respect of the land in Survey No.136/2B, Pudhumadam Village, Ramanathapuram Taluk and District, is that a Special Leave Petition had already been filed before the Supreme Court against the judgment and decree of this Court, made in second appeal, in S.A.No.123 of 2007.

(3.) At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had placed before this Court an order of the Supreme Court, dated 05.04.2010, dismissing the Special Leave Petition.