RAGUPATHY Vs. REVENUE DIVISIONAL OFFICER ARIYALUR DISTRICT

JUDGEMENT

(1.) THE petitioner by name Ragupathy has come to this court by filing the present writ petition to call for the records pertaining to the proceedings of the first respondent in Na.Ka.No.A5/2698/2010 dated 27.09.2010 and to quash the same.

(2.) THE learned counsel for the petitioner submits that the land in question bearing S.No.243/11 measuring to an extent of 60 cents at Varanavasi Village, Ariyalur Taluk and District originally belongs to the grand father of the petitioner one Thayappa Gounder. THE grand father settled the said property in favour of the petitioner's mother Tmt.Neelavathy at the time of her marriage. Thus the mother of the petitioner became the absolute owner of the said property. Later on, joint patta was also issued in the name of the petitioner and his mother vide Patta No.322. After the death of the petitioner's mother, the patta stands in the name of the petitioner.

(3.) CONSIDERED the rival submissions made on both sides.