M GUNACHANDRAN Vs. AUTHORISED OFFICER AND ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THE petitioner has filed the Special Revision Petition under Section 83 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (for short Act) before the Tamil Nadu Land Reforms Special Appellate Tribunal, challenging an order dated 11.12.2000 passed by the second respondent Land Commissioner. THE said petition was not numbered.

(2.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was renumbered as CRP No.1942 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 CRP was converted into writ petition and notice was ordered.

(3.) AS against the said order of the Land Commissioner, the petitioner again filed a writ petition before this Court in W.P.No.4756 of 1988. The said case was transferred to the Special Appellate Tribunal on its constitution and was re-numbered as TRP.No.415 of 1991. The TRP was disposed by an order dated 15.11.1994. The Tribunal in its order had observed as follows:-