SUNDEEP DEVARAJAN Vs. DISTRICT REGISTRAR, ADMINISTRATION, CHENGALPATTU

JUDGEMENT

(1.) The above Writ Appeal is directed against the Order of the learned Single Judge of this Court, dtd. 4/7/2023, made in W.P. No.19815 of 2023, dismissing the Writ Petition filed by the Appellant to quash the Order, passed by the 1st Respondent, dtd. 9/6/2023 and to direct the 1st Respondent to reconsider the Appeal filed by the Appellant along with the Additional Statements as well the supporting documents filed by the Appellant before the 1st Respondent.

(2.) Brief facts that are necessary for the disposal of this Writ Appeal are as follows:

(3.) Learned Counsel appearing for the Appellant produced before this Court several documents to show that the Appellant's Vendor had Title to an extent of about 21 Acres in S. No.168/3E1A1A1C2A in Nemili, Pattipulam Village, Thiruporur Taluk, Chengalpet District. The learned Counsel for the Appellant, in his attempt to establish Title in respect of the property, traced Title from one Kannu Naicker, as under: