V THAYUMANAVAN Vs. DISTRICT REVENUE OFFICER NAGAPATTINAM

JUDGEMENT

(1.) In both the Writ Petitions, one V. Thanyumanavan, the Writ Petitioner seeks to quash the order of the District Revenue Officer with reference to the rejection of his request for recognising his tenancy rights.

(2.) W.P. No.4038 of 1997 is with reference to an extent of 0.39 cents in S.F. No.185/1 belonging to the third respondent, Dharumapuram Athinam.

(3.) W.P. No.4040 of 1997 is with reference to an extent of 0.19 cents in S.F. No.184/2. The Arulmigu Thanushkodiswarasamy Koil is the owner of the property.