(1.) THE petitioner has invoked the extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India, for issuance of a Writ in the nature of Certiorari, to quash the order dated 12.12.2007 passed by the Thasildhar, Karur / the third respondent herein, under the provisions of the Tamil Nadu Patta Passbook Act, 1983.
(2.) THE case of the petitioner is that Periyasamy Gounder was the owner of the property, measuring 10.96 acres situated at S.No.532/1 and 532/3, Authoor Village, Karur Taluk, Karur District. One Janaki Ammal, the daughter of the sister of Periyasamy Gounder's first wife was adopted by him.
(3.) THE petitioner and Thamilarasi sold 1.96 acres of land to one Sudhandhiramani by a registered Sale Deed dated 12.07.1990, thereby leaving land measuring 6.89 acres in the joint possession of the petitioner and her sister.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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