N. RAJAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed challenging the proceedings of the Revenue Divisional Officer, Sattur, dtd. 23/9/2022 mutating the Revenue records in the name of the Tamil Nadu Bhoodan Yagna Board and to consequently, restore the Revenue records in the name of the Petitioners.

(2.) The Petitioners are contending that the subject property that belonged to Karuppaiah Thevar, were included in the Settlement Land Register of the year 1948, reflecting the said Karuppaiah Thevar's name. Subsequently the said Karuppaiah Thevar sold the subject property to C. Balasubramaniam in and by registered Sale Deed, dtd. 28/7/1978 and pursuant to the said Deed, the said C. Balasubramaniam also mutated Patta and other Revenue records in his name. The Petitioners, after carrying out due diligence purchased the property from the said C. Balasubramaniam, in by the Sale Deed, dtd. 30/11/2006, registered as Document No.45/2007. The Revenue records were also mutated in the name of the Petitioners and Patta was also issued jointly in the name of the Petitioners.

(3.) It is also the contention of the Petitioners that one Ramasubbu, who is the Seventh Respondent, in order to settle the personal scores against the Petitioners, filed several cases against the Petitioners and in all the litigation, the Petitioners alone succeeded. After exhausting all avenues, according to the Petitioners, the Seventh Respondent set up the Eighth Respondent to make a vexatious Complaint as if the subject property belongs to the Tamil Nadu Bhoodan Yagna Board. The Revenue Authorities, acting unilaterally and arbitrarily have mutated Patta in the name of the Board, removing the names of the Petitioners, without even issuing any Notice to the Petitioners or conducting any enquiry. The Petitioners, therefore, have approached this Court challenging the said impugned Order passed by the Fifth Respondent in and by Proceedings, dtd. 23/9/2022.