R. JAYACHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed challenging the proceedings of the

(2.) nd Respondent, dtd. 20/1/2023. 2. The case of the Petitioner is that on 15/3/1971, the father of the Petitioner purchased the subject property from one Perumal Naicker through a registered Sale Deed. Thereafter, Settlement Officer issued a Notice, dtd. 24/1/1973 under Act 30 of 1963 and through Proceedings, dtd. 24/12/1999, the Assistant Settlement Officer, Thiruvannamalai, primarily issued Patta in favour of the father of the Petitioners. Pursuant to the same, on 10/7/2000, the father of the Petitioners executed a Sale Deed in favour of the Government of Tamil Nadu, which was registered as Document No.1577 of 2000 and a portion of the property was conveyed for the purpose of a Inner Ring Road. Thereafter, a claim was made over the property by filing a Suit before the competent Civil Court seeking for the relief of Declaration and Recovery of Possession by a Third party and this Suit was also dismissed.

(3.) The further case of the Petitioners is that a Show Cause Notice came to be issued by the 2nd Respondent, dtd. 21/6/2004 in exercise of power and jurisdiction under Sec. 6(c) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (hereinafter referred to as the Act 30 of 1963). The proceedings was initiated for cancellation of the Patta that was issued in favour of the father of the Petitioners by the Assistant Settlement Officer, Thiruvannamalai. Ultimately, after nearly 20 years, the impugned proceedings came to be issued by the 2nd Respondent, dtd. 20/1/2023 cancelling the Patta that was issued in favour of the father of the Petitioners and a direction was also given to the Tasildhar to make necessary changes in the Revenue records.