G SADAGOPAN Vs. SPECIAL COMMISSIONER LAND REFORMS

JUDGEMENT

(1.) Heard both sides.

(2.) These writ petitions arise out of Special Revisions filed by the Petitioners before the Special Appellate Tribunal under Section 15 of Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978. The Petitioners challenged the Orders passed by the Respondents dated 18.12.2001 and 31.01.2002 in that Special Revision Petitions. They were numbered as S.R.P. Nos. 2 and 3 of 2002. The Petitioners were represented through their Power of Attorney D. Sampath

(3.) In view of the abolition of the Tribunal, the matters stood transferred to this Court and were renumbered as CRP Nos. 1969 and 1970 of 2003. However, a learned Judge of this Court opined that no Civil Revision Petition will lie as the officers whose orders under challenge were not a Court but only statutory authorities. Therefore, the CRPs were converted into writ petitions and notices were ordered.