K. JAYAPRAKASH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned Government order passed in G.O.Ms.No.443 dtd. 22/10/2024 as arbitrary, illegal and for a consequential direction to the respondents not to interfere with the peaceful possession and enjoyment of the property of the petitioner pending the suit in O.S.No.46/2024 on the file of the District Court, Nagapattinam.

(2.) Heard Mr.S.Parthasarathy, learned Senior Counsel appearing for petitioner and Mr.J.Ravindran, learned Additional Advocate General appearing for respondents.

(3.) The grievance of the petitioner is that he is the absolute owner of the subject property in T.S.No.340/2 and this property has been dealt with right from the year 1936 onwards and the petitioner became the absolute owner of the property by virtue of the Will dtd. 12/8/1993 executed by one A.D.Jayaveerapandiya Nadar, who became the owner of the property through a registered sale deed dtd. 18/8/1963. The petitioner was apprehending that taking advantage of the wrong classification made as 'sarkar poramboke chatiram', the petitioner would be illegally evicted from the property. In view of the same, the petitioner sought for patta and sought for changing the classification of the property. The said claim made by the petitioner was negatived by the District Revenue Officer through proceedings dtd. 2/7/2024. The said proceedings became a subject matter of challenge in W.P.No.24997 of 2024. This writ petition was dismissed by an order dtd. 30/8/2024 and the relevant portions are extracted hereunder: