CHOCKKAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THOUGH W. P. M. P. , seeking for stay is listed today, in view of limited question involved in the Writ Petition, by consent of both parties, the main Writ Petition itself is taken up for final disposal.

(2.) THE petitioners are co-owners of the property in s. F. No. 13/5 of Kattukuthakai Karisal Kulam Village , Kariapatty taluk, Virudhunagar District, measuring about 2 acres. THE petitioners were granted patta in the year 1984 during ryotwari settlement. While that be so, the 3rd respondent made an application for inclusion of her name in the said patta. By order dated 27. 10. 1995 the name of the 3rd respondent also included in the patta. This was questioned by the petitioners on 3. 9. 1997 before the tahsildar, Aruppukottai. THE petitioners were informed by the Tahsildar, aruppukottai by order dated 25. 10. 1995, that if the petitioners are aggrieved by the order dated 27. 10. 1995, they can prefer appeal before the Revenue divisional Officer. THE appeal preferred by the petitioners was dismissed by the Revenue Divisional Officer by order dated 5. 4. 1999. THE Review Petition filed by the petitioners before the District Revenue Officer was also dismissed by order dated 19. 11. 1999 with a slight modification by directing the Tahsildar to grant one acre to the 3rd respondent and the remaining one acre to the petitioners. THEn the land was sub-divided. THE further Revision to the government was also dismissed by order dated 6. 3. 2003. Hence the present Writ petition by the petitioners.