S THANGARAJ Vs. STATE

JUDGEMENT

(1.) THE Criminal Revision is filed against the order-dated 08. 02. 2006 passed in Crl. M. P. No. 10304 of 2005 by the learned Judicial magistrate, Sankarankoil.

(2.) THE gist of the prosecution case is as follows: i) THE complainant is an agriculturist. THE first accused is the President of Veannikonendal Panchayat. A. 2 and A. 3 are the close friends of A. 1. A. 4 is the retired Tahsildar. A. 5 is the Revenue Inspector. A. 6 is the village Administrative Officer of Karukkalpatti Village. ii) THEre was dispute regarding the porombok land in s. No. 1124 in Vannikonendal village. Before the Revenue Divisional Officer, tiruenlveli, the defacto-complainant agreed to vacate the survey No. 1124, vannikonendal village, Sankarankovil. THE Revenue Divisional Officer, on 17. 07. 2001 passed an order directing the Tahsildar to remove the encroachment in S. No. 1124, Vannikonendal village, Sankarankovil. Second and third accused sold a portion of porombok land in S. No. 564 to Shanmugathai and Sankarapandi and others. Shanmugathai purchased that property on 14. 11. 1974 and constructed a house in the porombok land in S. No. 1124. Shanmugathai attempted to encroach the land in S. No. 1149, which was in possession and enjoyment of the complainant and his ancestors. So, in order to take revenge, she along with her relatives/accused had changed the Survey No. 1149 instead of 1124. in the notice issued on 14. 08. 2001, the accused purposely altered the Survey Number. Hence, the petition.

(3.) AGGRIEVED over the dismissal order of the learned magistrate, this revision has been filed.