A.AMALRAJ Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The writ petitioner in W.P.(MD)Nos.20642 and 20643 of 2022 challenges the order of the first respondent in Na.Ka.B4-18413-2022 and Na.Ka.B4-18912-2022 respectively, dtd. 5/7/2022

(2.) The writ petitioner in W.P.(MD)No.366 of 2023 challenges the impugned order of the second respondent in Na.Ka.P1-36545-2005 dtd. 25/9/2008 and to consequently direct the respondents 3 and 4 to cancel the patta of the sixth respondent, which is granted in survey No.64-5 and extent of 1.50.0 Hectare situated at Thiruthipatti Village, Karaikudi Taluk, Sivagangai District.

(3.) I have heard Mr.T.Veerakumar, learned counsel for the petitioner in W.P.(MD)Nos.20642 & 20643 of 2022 and M/s.S.Latha, learned counsel for the petitioner in W.P.(MD)No.366 of 2023, Mr.M.Lingadurai, learned Special Government Pleader for the first respondent W.P. (MD)Nos.20642 & 20643 of 2022 and Mr.S.Kameswaran, learned Government Advocate for the respondents 1 to 4 in W.P.(MD)No.366 of 2023 and Mr.G.Praburajadurai, learned counsel for the second respondent in W.P.(MD)No.20643 of 2022 and AV.Rajendran, learned counsel for the sixth respondent in W.P.(MD)No.366 of 2023. I have gone through the records and also considered the submissions advanced by the learned counsel for the parties.