AMMANI AMMAL Vs. SPECIAL COMMISSIONER AND COMMISSIONER OF LAND ADMINISTRATION, DISTRICT REVENUE OFFICER AND RASAPPAN

JUDGEMENT

(1.) The Petitioner prays for issuance of a Writ in the nature of Certiorari to quash the impugned order dated 20.10.2005 passed by the learned The Special Commissioner and Commissioner of Land Administration, Chepauk, Chennai-5.

(2.) The only ground on which the impugned order is challenged by the Petitioner, is that the Special Commissioner and Commissioner of Land Administration has no jurisdiction to entertain the revision against the order of the District Revenue Officer, Pudukkottai passed as revisional authority.

(3.) The case of the Petitioner is that on 30.09.1995, 2"C" patta was granted in favour of the Petitioner. The Respondent No. 3 feeling aggrieved by the grant of patta, challenged the order before the Revenue Divisional Officer, Pudukkottai. The appeal was also dismissed, on merits.