RAJALAKSHMI Vs. SUBRAMANIAN

JUDGEMENT

(1.) This civil revision petition is directed against an order passed by the Special Deputy Collector, Revenue Court, Lalgudi, allowing a petition filed by the tenant under Section 7(1) of Tamil Nadu Act 41 of 1989 for restoration of possession of the property of which he was a cultivating tenant and where from he has been evicted.

(2.) It was contended on behalf of the respondent/landlord that after obtaining possession from the tenant, the land has been leased out to another person. This contention was rejected by the Revenue Court and the petition was ordered.

(3.) Now, in the revision filed by the landlord, it is contended that when the order was passed by the Revenue Court. Tamil Nadu Act 41 of 1989 was repealed and therefore the order is illegal. But I find no substance in this contention. It is not in dispute the petitioner had been filed in time and when the Act was in force. The Act was in force for certain period, that is upto 31.3.1991. When the order was passed that period was over.