S. SUGANTHI Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) The writ on hand has been instituted questioning the validity of the order passed by the District Collector, Salem District in proceeding dtd. 6/10/2017 and the revision order passed by the Commissioner of Land Administration in proceeding dtd. 30/12/2019.

(2.) Mr.V.P.Sengottuvel, learned Senior Counsel for the petitioners would submit that the petitioners have produced 2 Sale Deeds executed in their favour to establish their title. Patta was granted in the name of the vendors father to the writ petitioner. Citing all these documents, he would submit that the petitioners are absolute owners of the subject property described in the present writ proceedings. He would further submit that even prior to the registration of will, the proceedings of Director of Survey Settlement dtd. 23/2/1996 also stands in favour of the writ petitioners.

(3.) Mr.A.Selvendran, learned Special Government Pleader would oppose by stating that the subject property was originally classified as 'Government Poramboke' and further portion was acquired for public purpose.