P. BALAKRISHNAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The present Writ Petition has been filed challenging the Impugned Order passed by the 1 st respondent dated 02.12.2019, confirming the order passed by the 2 nd respondent dated 18.02.2019 and for a consequential direction to the Revenue Authorities to restore the Joint Patta in Patta No.1290, till the disposal of the Civil Suits.

(2.) The case of the petitioners is that they purchased the subject property situated at Survey No.273, Karaipudur Village, Tiruppur District, measuring an extent of 3.70 acres through a registered Sale Deed dt. 24.10.2018. The petitioners made an application seeking for Patta and their name was added as a joint Pattadar in Patta No.1290. The 3 rd respondent made an application before the 2 nd respondent on 27.07.2016, to remove all the names found in Patta No.1290 and to add the name of the 3 rd respondent and one Manjula as Pattadars.

(3.) The petitioners in fact had purchased the property on 24.10.2018, much after the application filed by the 3 rd respondent before the 2 nd respondent. The 2 nd respondent by an order dated 18.02.2019, directed the removal of the names of pattadars in Patta No.1290 and to further issue Patta in the name of the 3 rd respondent and Manjula in Patta No.1290, for the subject property.