GOPAL PILLAI Vs. DISTRICT COLLECTOR, KANCHEEPURAM

JUDGEMENT

(1.) THE petitioner has invoked the extra-ordinary equitable jurisdiction of this Court to challenge the order passed by the District Revenue Officer, in exercise of Revisional Jurisdiction under the Tamil Nadu Patta Pass Book Act, 1983 (hereinafter referred to as 'the Act') .

(2.) THE petitioner purchased a land in dispute in the year 1981 and on the basis of sale deed executed in favour of the petitioner, his name was entered in the Revenue Record by granting patta in his name. THE respondent nos.6 to 9, being aggrieved by the order passed by the Tahsildar in recording patta in the name of the petitioner, filed statutory appeal before the District Revenue Officer. THE entry of patta in the name of the petitioner was challenged on the ground that the land was under the ownership of predecessor in interest of the petitioner, therefore, it was prayed that the patta be re-entered in the name of original owner as recorded in the year 1930.

(3.) LEARNED counsel for the petitioner challenged the impugned order also on the ground that in appeal filed against the order of the Revenue Divisional Officer, the petitioner was not impleaded as party and the impugned order was passed at the back of the petitioner.