MURUGAMMAL Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THIS appeal is directed against the order dated 09.08.2002 in W.P.No.11979 of 1993.

(2.) THE writ petitioner is the appellant herein. The writ petition was filed challenging the order passed by the second respondent dated 31.12.1992, as confirmed by the third respondent by dated 20.03.1993, and for a consequential direction to the respondents 1 to 3 to include the name of the appellant in the Joint patta bearing No.683 in respect of survey No.134/1, Nochiyurani village, Ramanathapuram Taluk and District.

(3.) THE official respondents and the fourth respondent filed counter affidavit resisting the claim of the appellant.