DISTRICT REVENUE OFFICER Vs. K. KULANTHAIVEL

JUDGEMENT

(1.) The Respondents 1 and 2 in W.P. No.68 of 2005 are the Appellants in W.A. No.1816 of 2011. The 3rd Respondent in W.P. No.68 of 2005 is the Appellant in W.A. No.762 of 2011. They aggrieved by the allowing of the aforesaid Writ Petition, in and by which the Order of the Second Appellant, dtd. 20/12/2004 was set aside, restoring the Order of the First Appellant, dtd. 27/5/1998 granting Ryotwari Patta in favour of the Writ Petitioner/First Respondent in W.A. No.1816 of 2011, had filed these Writ Appeals.

(2.) Facts leading to the filing of these Writ Appeals are as under. For the sake of brevity, the array of parties in W.A. No.1816 of 2011 is adopted.

(3.) Mr. S. Silambanan, learned Additional Advocate General appearing for the Appellants in W.A. No.1816 of 2011 made the following contentions: