KALYANI Vs. KR VR VEERAPPA CHETTIAR

JUDGEMENT

(1.) THIS Special Tribunal Appeal has been filed, before this Court, against the order and decreetal order, dated 08.12.2006, in Revenue Appeal No. 1 of 2004, on the file of Inam Abolition Tribunal, Sivagangai. The respondents 1 and 6 in Revenue Appeal No. 1 of 2014 are the appellants herein.

(2.) THE Inam Abolition Tribunal, Sivagangai, (herein after referred to as the 'Tribunal'), had passed the impugned order, dated 08.12.2006, allowing the appeal and remanding the matter back to the Assistant Settlement Officer, Chennai, to have a full -fledged enquiry, in respect of the issues that had arisen for its decision. The appeal, in Revenue Appeal No. 1 of 2004, had been filed, under Section 10(1) read with Section 12(2) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963. (hereinafter referred to as the 'Act'). The said appeal had been filed against the order, dated 01.09.1983, passed by the third respondent, namely, the Assistant Settlement Officer, Madurai, in respect of Survey Nos. 65/16 and 65/17 of Kalanivasal Village, in Karaikudi Taluk, Sivagangai District.

(3.) MR . ARL. Sundaresan, the learned Senior Counsel appearing on behalf of the appellants, had submitted that the Tribunal had passed the impugned order, dated 08.12.2006, mechanically, without proper application of mind. The directions issued by this Court, dated 15.11.2005, made in S.T.A.(MD). No. 1 of 2005, while disposing of the appeal, in Revenue Appeal No. 1 of 2004, had not been taken into consideration, by the Tribunal, while passing the impugned order.