M.SHANMUGAM Vs. REVENUE DIVISIONAL OFFICER, NAMAKKAL

JUDGEMENT

(1.) This writ petition has been filed challenging the Show Cause Notice issued by the 1st respondent on 5/9/2014, directing the petitioner to appear for an enquiry based on an objection/representation made by the impleaded 4th respondent.

(2.) The case of the petitioner is that his grandfather Venkatachalam Chettiar participated in a Court Auction Sale and the properties in S. Nos. 120 and 131 of Molapalayam Village was allotted in his favour, since he was declared as the highest bidder and a Sale Certificate was also issued by the Sub Court, Salem. Thereafter, a patta was also granted in his favour through an order passed by the Deputy Collector, Namakkal in the year 1935. Necessary entries were also made in the "A" Register and as per the entries made in the relevant records, the name of the grandfather and his brothers were entered with respect to the properties situated in S. Nos. 120/1, 120/2, 131/1 to 131/9.

(3.) The further case of the petitioner is that one Sulochana Bai, made an objection with respect to the patta that was issued in favour of the grandfather of the petitioner before the Additional Settlement Officer. The objections were considered and ultimately, an order was passed by the Additional Settlement Officer, Namakkal on 24/2/1958, reiterating the issuance of patta in respect of S. Nos. 120/1 and 131/1.