BAVA G CHOKKAPPA Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) In all these Writ Petitions, except W.P.No.21131 and 21133 of 1994, the question involved is as to the correctness of the grant of patta made by the first respondent in favour of the respective second respondents in exercise of its powers under the provisions of the Tamil Nadu Occupants Kudiyiruppu (Conferment of Ownership) Act 40 of 1971.

(2.) In the other Writ Petitions, viz., W.P.Nos.21131 and 21133 of 1994, the question is about the correctness of the grant of patta made by the first respondent in favour of the respective second respondents in exercise of its powers under the provisions of the Tamil Nadu Rural Artisans (Conferment of Ownership) Act 38 of 1976?

(3.) The provisions relating to grant of patta are identical in both the Acts. The only difference being in the former, such grant of patta is in favour of the Agriculturists or Agricultural Labourers, whereas, in the latter, it is in favour of Rural Artisans. Under Act 40 of 1971, the appointed date is 19-6-1971.