S SELVAKANI Vs. SAVARIMUTHU

JUDGEMENT

(1.) THE above Writ Appeal is directed against the order of the learned single Judge dated 28. 06. 2001 made in W. P. No. 5485 of 1983, in and by which, the learned Judge, after finding that in view of the decrees by competent Civil Courts, which became final, the District Revenue Officer, Tirunelveli, has no jurisdiction to pass the Proceedings dated 07. 06. 1983, quashed the same and allowed the writ petition.

(2.) HEARD Mrs. Chitra Sampath, learned counsel for the appellant, Mr. R. Kannan, learned counsel for the 1st respondent and Mrs. Bhavani Subbarayan, learned Government Advocate for the 2nd respondent.

(3.) THE only point that arises for consideration in this appeal is whether the proceeding of the District Revenue Officer, Tirunelveli dated 07. 06. 1983 is valid in law ? and the learned single Judge is right in quashing the same and allowing the writ petition ?