P PATHIAH MOOPAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The Writ Appeal is against the order of the learned Judge passed in W.P.(MD) No. 10746 of 2009 dated 24.10.2009 by which the learned Judge has directed the petitioner to file an Appeal before the District Revenue Officer as it is seen in the impugned order.

(2.) On a reference to the impugned order passed by the Revenue Divisional Officer dated 16.9.2009 shows that on the basis of certain complaints given by the Muppatti villagers dated 30.7.2009, patta stated to have been given in favour of the appellant stood cancelled. In that order, an observation was made that if the appellant is affected, it is open to him to file an appeal before the District Revenue Officer.

(3.) The issue is covered under Section 10 of the Tamil Nadu Patta Pass-Book Act, 1983 which empowers the Tahsildar to modify any entries made in the patta pass-book. Section 10 of the Act reads as follows: