PONNUSAMY Vs. DISTRICT REVENUE OFFICER NAMAKKAL

JUDGEMENT

(1.) The petitioners states that one Mr.Muthusamy Gounder owned lands in S.No.360/4 measuring 0.13.5 Ares and in S.No.360/10 measuring 0.17.0 Ares in Karuveppampatti, Tiruchengode Taluk, Namakkal District, which was his ancestral property. The fourth respondent in the present writ petition purchased the said property from the said Mr.Muthusamy Gounder and his legal heirs on 25.10.2002 under the registered sale deed No.3113/2002 on the file of the Sub Registrar, Tiruchengode. The patta in respect of S.No.360/4 was issued in the name of Mr.Muthusamy Gounder under patta No.365.

(2.) It seems that the father of the first and second petitioners by name Mr.Chettiya Gounder and the father of the third and fourth petitioners by name Mr.Ponnali Gounder purchased property in S.No.360/4 on 09.03.1967 from the legal heirs of one Mr.Ramasamy. Mr.Chettiya Gounder and Mr.Ponnali Gounder also purchased other properties. In the year 1995, the said Mr.Chettiya Gounder and Mr.Ponnali Gounder requested the third respondent to include their names in the patta relating to the land in S.No.360/4 and other lands, along with the person on whose name the patta stands. The controversy is relating to the land in S.No.360/4 only. The patta for the land in S.No.360/4 stood in the name of Mr.Muthusamy Gounder, who sold the land to the fourth respondent in the year 2002.

(3.) Based on the representation of Mr.Chettiya Gounder and Mr.Ponnali Gounder, the third respondent passed an order dated 12.07.1995 adding the names of Mr.Chettiya Gounder and Mr.Ponnali Gounder along with Mr.Muthusamy Gounder. After purchasing the land in S.No.360/4 in the year 2002, as stated above, the fourth respondent found that the names of Mr.Chettiya Gounder and Mr.Ponnali Gounder were added, while he was in exclusive possession of the land in S.No.360/4.