R. NARAYANASAMY Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The appellant challenged the impugned order, by which ,the appellant and the contesting respondent viz., fourth respondent were directed to thrash out their respective claims before the jurisdictional civil Court.

(2.) Learned counsel appearing for the appellant submitted that the patta ought not to have been cancelled. It is for the contesting respondent to approach the civil Court.

(3.) We do not find any merit in this appeal. The District Revenue Officer has held that the parties have not proved their enjoyment and patta was granted based upon the house receipt. There was no document indicating their respective rights. In such view of the matter, the only remedy open to the parties is to approach the civil Court.