A.K.M.L.MUTHURAMAN CHETTIYAR Vs. TAHSILDAR

JUDGEMENT

(1.) The present writ petition has been filed challenging an order passed by the 3rd respondent herein, under which he has reversed the order of the 2nd respondent and restored the order of the 1st respondent passed under Tamil Nadu Agricultural Lands Record of Tenancy Right Act, 1969.

(2.) The writ petitioner is the landlord. The respondents 4 and 5 in the writ petition have filed an application before the 1st respondent herein to record themselves as a cultivating tenant. The 4th respondent claimed to be a cultivating tenant of 12 acres in Survey No.24/1C out of 13.47 acres. The 5th respondent herein claimed to be a tenant for an extent of 1.47 acres in Survey No.24/1C. The 5th respondent further claimed that he is the tenant of an extent of 7.37 acres in Survey No.225/1 and for an extent of 1.39 acres in Survey No.35/2 in Panampatti Village, Illuppur Taluk, Pudukkottai District.

(3.) After hearing the writ petitioner/landlord and the respondents 4 and 5 herein, the 1st respondent was pleased to allow the application and recorded the respondents 4 and 5 as the cultivating tenants of the above said property by an order, dtd. 16/5/2007 in R.T.R.No.3/2006.