ARUMUGHA THEVAR Vs. DISTRICT REVENUE OFFICER TIRUVARUR DISTRICT

JUDGEMENT

(1.) CHALLENGE in this Writ Petition is the Order of the first Respondent confirming grant of patta in respect of the fourth Respondent for S.Nos.430/19 and 430/20.

(2.) BACKGROUND facts are as follows " S.Nos.430/19 and 430/20, Ullikottai Village belonged to one Veerappa Thevar and the said Veerappa Thevar was in possession of the property. Srinivasa Thevar and Manicka Thevar are sons of Veerappa Thevar. The said Srinivasa Thevar settled at Singapore in his young age and died in Singapore as Singapore citizen. The fifth Respondent is the son of the said Srinivasa Thevar, who is also said to have settled at Singapore. The fourth Respondent is the daughter of Manicka Thevar. The said Manicka Thevar had executed a Settlement Deed in favour of the fourth Respondent in Doc.No.332/86 dated 29.5.1986.

(3.) AGGRIEVED by the Order of the second Respondent, Petitioner preferred appeal before the first Respondent. After enquiry, the first Respondent confirmed the Order of the second Respondent, which is challenged in this Writ Petition.