P. KANNAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The present Writ Petition has been filed challenging the order of the first respondent herein. The petitioners herein are claiming title to the property in dispute against the respondents 4 to 9 in this Writ Petition.

(2.) Heard Mr.C.Jeganathan, learned Counsel appearing for the petitioners, Mrs.D.Farjana Ghoushia, learned Special Government Pleader appearing for the respondents No.1 to 3 and Mr.G.Sakthi Rao, learned Counsel appearing for the respondents No.11 to 15.

(3.) Originally, the third respondent/ the Tahsildar, by his order dtd. 30/1/2008 had directed grant of patta in favour of the petitioners' father, against which, the respondents 4 to 9 had preferred an appeal to the second respondent herein and the second respondent, by an order, dtd. 3/5/2010 rejected the claim of the respondents 4 to 9. Being aggrieved against the same, they have preferred further revision before the first respondent. The first respondent, by his order, dtd. 28/6/2013 accepting the revision filed by the private respondents, had reversed the order passed by the respondents No.1 and 2. At the outset, the respondents 1 to 3 while disposing of the proceedings pending before them, had passed an order entering into the rival claims of the parties and decided the entitlement of their rights.