RAJA PANDI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The mater in issue pertains to cancellation of patta and maintenance of the status-quo ante with a further direction to approach the competent civil Court to workout the remedy. The matter was listed for hearing on 16.06.2017 and thereafter, the same has been adjourned.

(2.) The learned counsel for the petitioner would submit that challenging the impugned order dated 22.02.2017, the Writ Petition came to be filed on 17.04.2017 and since the writ petitioner has been diligently prosecuting the case, this Court in terms of Section 14 of the Limitation Act,1963, can permit the petitioner to approach the rivisional authority viz., the District Revenue Officer, Madurai.

(3.) On the above submissions, this Court heard the submissions of Mr.VR.Shanmuganathan, learned Special Government Pleader appearing for the respondents 1 to 3. =