SELVARAJ Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) An order dtd. 7/11/2025 of the District Revenue Officer confirming the earlier order dtd. 14/7/2025 of the Revenue Divisional Officer is challenged herein.

(2.) By relying on a sketch of survey No.391, learned counsel for the petitioner points out that the petitioner is in occupation of land in Survey No.391/1B2B. In support of his contention, he relies upon the statement of the Village Administrative Officer as recorded in the impugned order of the District Revenue Officer. He also submits that the status of revenue records should not be altered on the basis of the order of the District Revenue Officer in favour of the third respondent.

(3.) Learned Government Advocate accepts notice for respondents 1 and 2. He submits that the District Revenue Officer recognised the fact that O.S.No.863 of 2025 is pending and therefore restored the revenue records in the name of Sangili Devar, subject to the outcome of the civil suit. He submits that the said position would be maintained.