THE DISTRICT FOREST OFFICER GUDALUR FOREST DIVISION GUDALUR, THE NILGIRIS Vs. NADUGANI PLANTATIONS LTD., NADUGANI, GUDALUR TALUK, THE NILGIRIS AND ASSISTANT SETTLEMENT OFFICER COONOOR, THE NILGIRIS

JUDGEMENT

(1.) THE entitlement of the 1st respondent to a ryotwari patta under Section 9 of Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 (Act 24 of 1969) (hereinafter referred to as "the Act".) is challenged by the appellant.

(2.) THE Director of Survey and Settlement, by his order dated 21 -12 -1987, exercising the powers delegated under Section 5(2) read with Section 17 of the Act, directed the Assistant Settlement Officer to examine the case of the 1st respondent and pass specific orders. The 1 st respondent was granted ryotwari patta by the officer under Section 9 of the Act. This was confirmed by the District Judge, who is the appellate authority. Therefore, this second appeal has been filed.

(3.) THE Joint Receivers had no objection to the petition.