R DHANARAJ Vs. TAHSILDAR JAYANKONDAM PERAMBALUR DISTRICT

JUDGEMENT

(1.) AGGRIEVED over the rejection of an application for sub division of an immovable property and grant of patt a pursuant to a decree passed by a Civil Court, the petitioner has challenged the order of the first respondent Tahsildar.

(2.) THE Court heard the learned Counsel for the petitioner, the learned Additional Government Pleader for the first respondent and also the learned Counsel for the respondents 2 to 7.

(3.) THE learned Additional Government Pleader for the first respondent would submit that if there was an order of rejection of an application seeking for subdivision and patta , an appeal remedy is available before the R. D.O. ; and that under the circumstances, he should have preferred an appeal and should not have filed a writ petition like this.