SNP VENTURES PRIVATE LIMITED Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petitioner has invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India, with the prayer for issuance of writ in the nature of Mandamus. In fact, prayer made is in the nature of prohibition, restraining the first respondent from holding enquiry and passing orders in the appeal dated 31.10.2007, preferred by the third respondent, under reference number Na.Ka.6505/2007/A dated Nil, pending the disposal of the civil suit No.O.S.No.169 of 2008.

(2.) IT is not in dispute that order was passed by the second respondent under Section 10 of the Tamil Nadu Patta Pass-Book Act, 1983 (hereinafter referred to as 'Act'). Under Section 12 of the Act, appeal is provided to the aggrieved party, against order of the Tahsildar under the Act. The party has further remedy of filing revision under Section 13 of the Act.

(3.) M/s.GWL Properties Limited, being aggrieved by the order passed by the Tahsildar filed an appeal under Section 12 of the Act, before the first respondent, which is pending.