K.KUMARASWAMY Vs. J.RAJARETNAM

JUDGEMENT

(1.) The present writ appeal is filed by the 5 th respondent in the writ petition against the order, dtd. 31/1/2025, passed in W.P.(MD)No.22814 of 2024.

(2.) The writ petition was filed for issuance of a Writ of Certiorari, to quash the proceedings of the District Forest Officer, Kanyakumari District, dtd. 10/9/2024, since the same is against the order, dtd. 17/7/2018, passed in C.M.A.Nos.60 and 61 of 2010 on the file of Additional District and Sessions Court, Kanyakumari at Nagercoil.

(3.) The writ petitioners had filed O.S.No.129 of 2009 on the file of II Additional Sub Court, Nagercoil, to declare the registered Lease Deed in Doc. No. 1283 of 2005, dtd. 12/8/2005, alleged to have been executed by the father-in- law of the 1st writ petitioner and father of the 2nd writ petitioner in favour of the 5th respondent in respect of 125 acres of private forest estate for more than 99 years as null and void and for recovery of 125 acres from the 5 th respondent who is the contesting defendant in the suit. Likewise, another suit in O.S.No.159 of 2009 on the file of II Additional Sub Court, Nagercoil, was filed by the 2nd writ petitioner to declare the registered Sale Deed in Doc. No.1282 of 2005, dtd. 12/8/2005, alleged to have been executed by the 2nd petitioner's father in favour of the 5th respondent in respect of 40 acres of private forest estate as null and void and for recovery of possession. The 5th respondent in the writ petition is the brothers' son of 2nd petitioner's father.