MARUTHAMBAL Vs. DISTRICT REVENUE OFFICER, KARUR

JUDGEMENT

(1.) The petitioner challenges the order of the first respondent dtd. 10/2/2021.

(2.) I have heard Mr.A.N.Ramanathan, learned counsel for the petitioner, Mr.S.Kameswaran, learned Government Advocate, for the respondents 1 to 3 and Mr.M.P.Senthil, learned counsel for the respondents 3 and 4. I have also gone through the records, including the impugned order.

(3.) The case of the petitioners is that the lands comprised in S.F.No.384/1 to an extent of 36 cents, Keelapaguthi Village, Kadavur Taluk, Karur District, belonged to one Varatha Reddiyar and his wife Veerammal, who have purchased the total extent of 8.57 Acres from one Jamindhar K.K.Muthaiah, by way of registered sale deed dtd. 16/8/1960. The said Varatha Reddiyar and his wife Veerammal, sold 2.48 Acres to one Mohamed Hanifa by way of registered sale deed dtd. 31/12/1960, who in turn sold the said lands to one A.Periyasamy, S/o.Andiyappa Pandithar in any by registered sale deed dtd. 30/1/1961. The said A.Periyasamy mutated UDR patta and other revenue records in his name. The petitioner's father's whose name, is also Periyasamy, S/o.Thirumudiyapillai, purchased 36 cents in S.F.No. 384/1 from A.Periyasamy vide sale deed dtd. 19/6/2003 and subsequently patta was also mutated in the name of T.Periyasamy. He executed a registered settlement deed dtd. 22/3/2013 in favour of the petitioners and patta was also mutated in favour of the petitioners in patta No.1924.