P. NATARAJAN Vs. DEPUTY TAHSILDAR

JUDGEMENT

(1.) A patta transfer order dtd. 8/4/2024 is challenged primarily on the ground of contravention of principles of natural justice.

(2.) Learned counsel for the petitioner submits that the petitioner purchased the property from one Leelavathi Ammal under sale deed dtd. 7/1/1999 bearing Document No.27 of 1999. Thereafter, it is stated that the petitioner has been in possession and enjoyment of the property. Learned counsel submits that the impugned order was issued without notice to the petitioner and that such order cannot be sustained for such reason.

(3.) Learned counsel for the second respondent refutes the above contention by asserting title to the property under an earlier sale deed executed on 20/10/1995. He submits that such sale deed was executed by the duly constituted agent Kondappan in favour of Mariammal, who, in turn conveyed the property to the second respondent. He also submits that a civil suit has been filed by the second respondent against the petitioner in O.S.No.50 of 2025 on the file of the III Additional District Munsif Court, Madurai. On account of a title dispute existing between the petitioner and the second respondent, learned counsel submits that a remand would serve no purpose. Instead, he submits that the status of the revenue records as on date be maintained pending adjudication by the jurisdictional civil court.