VELLAISAMY Vs. THE TAHSILDAR,TALUK OFFICE

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main writ petition itself is taken up for disposal.

(3.) According to the petitioner, the land measuring 1 acre 52 cents in Sy.No.35/1 and 65 cents in Sy.No.36/1 in Sirumarudhur Village, Devakottai Taluk, Sivagangai District are originally belonged to him ancestrally. He sold an extent of 48 cents of southern side in Sy.No.35/1 and 32 cents of Sy.No.36/1 to one Karuppiah, S/o.Kalimuthan Ambalam through sale deed dated 21.03.1977. Subsequently, the said Karuppiah sold the properties (more than the properties purchased by him from the petitioner) and executed a sale deed dated 07.02.1990 in favour of one Muthu and Bose. As a matter of fact, patta was granted in favour of the petitioner vide patta No.1290 for the remaining lands, which are in his absolute possession and enjoyment.