THAMBAYI AMMAL Vs. K PALANISAMY DIED

JUDGEMENT

(1.) WRIT petition is to quash the order of the third respondent dated 18.11.1994 recording the name of the first respondent as tenant in respect of property measuring about 9.04 acres in S.No.323/2 at Anuppanadi, Chatrapatti village, Palani Taluk, Dindigul District.

(2.) THE brief facts necessary for disposal of the writ petition are as follows.

(3.) THE learned counsel appearing for the 4tth respondent argued that the writ petition is not maintainable in view of the fact that there is an appeal remedy available against the order of the third respondent under the Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969, and therefore the petitioner has no right to file this writ petition and the writ petition is liable to be dismissed on the ground of availability of alternate remedy.