A. VELUCHAMY Vs. DISTRICT COLLECTOR, TENKASI DISTRICT

JUDGEMENT

(1.) The petitioner challenged the impugned communication, dtd. 30/11/2021 bearing reference Na.Ka.No.1367/2021/A2. By the impugned communication, the third respondent temple has requested the Divisional Revenue Officer to take steps to cancel the patta in respect of the villagers' agricultural lands in Seevarayendhal.

(2.) It is the case of the petitioner that the petitioner is the owner of the lands in the aforesaid village and had purchased the property form 1997 to 2017. The petitioner and his family depend on the agricultural income from the said property. It is further submitted that the petitioner is a bonafide purchaser of the property and that ryotwari patta was issued to the petitioner's vendor on 19/4/1967 in terms of the order in G.O.Ms.No.796 of 1967. Since the ryotwari patta was issued to the persons holding the possession of the property and therefore they were entitled to sell the same and therefore and thus the petitioner has a perfect title over the property, which have been purchased by the petitioner. It is therefore submitted that the purported exercise in the appeal filed by the third respondent temple before the Divisional Revenue Officer to cancel the patta issued to the petitioner and the members of the villagers cannot be allowed.

(3.) The learned counsel for the petitioner submits that the G.O.MS.No. 796 of 1967 makes it clear that there was indeed a proceeding in terms of Inam Tamil Nadu Minor Inams (abolition and conversion into ryotwari) Act, 1963 [Tamil Nadu Act 30 of 1963].