S. KANAGA Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The impugned proceedings of the first respondent dated 02.02.2012, made in Na.Ka.Aa2/Se.Ma.No.22/2011, is the subject matter of challenge in the present Writ Petition.

(2.) The case of the petitioner is that the subject property situated in Survey No.286/8, measuring an extent of three acres originally belonged to late Somuammal, through a registered sale deed, dated 20.09.1935. The said Somuammal is the grandmother of the petitioner. On the demise of Somuammal, the property devolved upon her daughter Valliyammal. The said Valliyammal alienated a portion of the property measuring an extent of 1 Acre and 44 Cents in favour of several persons through various sale deeds.

(3.) The above said Valliyammal executed a Will, dated 22.08.2002, bequeathing the remaining property in favour of the petitioner. She died on 10.04.2003 and since then, the petitioner claims to be the owner of the subject property.