TMT. KAMALAMMA Vs. THE DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) THE petitioner has come forward with this writ petition challenging the order of the Tahsildar dated 8.7.2010, in refusing to grant patta with an observation that the petitioner can approach the Civil Court for redressal of his grievance.

(2.) IF at all, the petitioner is aggrieved as against the order of the Tahsildar, he has got a remedy by way of an appeal under Section 13 or by way of Revision under Section 13 of the Patta Pass Book Act, 1983.

(3.) ALSO , Rules 14 and 15 of the Tamil Nadu Patta Pass Book Rules, 1987 are relevant and they are extracted as under: