REGINA JEYAPAUL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This intra-Court appeal is filed by the writ petitioner challenging the order passed in W.P.(MD).No.1849 of 2010 dtd. 29/4/2014, wherein, the Writ Court has confirmed the order passed by the Appellate Authority confirming the order of registration of Respondent No.4 as Cultivating Tenant, under the Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969, in A.P.No.2 of 2009 dtd. 18/12/2009.

(2.) The brief facts leading to filing of this appeal are as follows:

(3.) The learned Single Judge of this Court, after considering the materials placed on record and after hearing the parties, has accepted the order of the Appellate Authority that the appearance of Abraham before the Original Authority in the enquiry held in the year 1988 is doubtful and the entries made in the record are non-est and thereby, confirmed the order of the Appellate Authority and dismissed the Writ Petition.