S.KULANTHAI Vs. RAGINA JEYAPAUL

JUDGEMENT

(1.) Challenge in this Appeal is to the order of the Writ Court allowing the Writ Petition filed by the first respondent seeking to quash the proceedings of the District Revenue Officer, Madurai dtd. 18/6/2014.

(2.) In and by the said order dtd. 18/6/2014, the District Revenue Officer, Madurai had affirmed the orders of the Revenue Court, Madurai dtd. 4/7/2013, which in turn affirm the orders of the Tahsildar, Madurai North, dtd. 20/4/2007 recording respondents 1 to 4 in the Revision as tenants in respect of a land measuring about 1 acre 38 cents in Survey No.173/1B and 174 of Tallakulam Village, Madurai North Taluk, Madurai District.

(3.) The brief facts that led to the proceedings before the Authorities under the Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 (Act 10 of 1969) are as follows: