M. PALANIAPPAN Vs. DISTRICT REVENUE OFFICER TIRUCHIRAPPALLI DISTRICT

JUDGEMENT

(1.) The petitioners in WP(MD).Nos.19489 of 2014 and 821 of 2015 have contended as follows:

(2.) Hence under G.O.Ms.No.541, Education, Science and Technology Department dtd. 29/3/1982, the said survey number was allotted to Bharathidasan University. Therefore, without any proper order, patta has been granted in favour of the private parties and entries have been made in the Village and Taluk accounts erroneously. Hence, the second respondent has directed to cancel the patta and effect mutation in the Village and Taluk accounts as Government poramboke/Bharathidasan University and dismissed the revision. As against the said order, the petitioners have filed the above writ petitions.

(3.) The petitioner in WP(MD).No.190 of 2015 namely Annamalai has contended as follows: