(1.) CHALLENGING an order of the first respondent the revenue Divisional Officer, Madurai, made in Na. Ka. N 5363/99-L dated 31. 5. 2000, and the consequent order of the second respondent bearing No. Na. Ka. N. 44279/2001 G2 dated 24. 1. 2003 in Revision Petition No. 11/2001 G2, and seeking to quash the same, the petitioner has brought forth this writ petition.
(2.) THE affidavit in support of the petition and the counter affidavit by the third respondent are perused. The court heard the learned Counsel on either side.
(3.) THE case of the petitioner in short, is that the petitioner's father was granted patta in respect of the land measuring 0. 19. 5 hectares in Survey No. 142/3 B2 in kovilkurivithurai Village, Vadipatti Taluk. Even the father and thereafter, the petitioner have been in continuous possession and enjoyment of the property. On 29. 3. 1996, the deputy Tahsildar, Vadipatti, issued orders deleting the name of the petitioner's father from the patta register, and he also granted a joint patta in favour of the third respondent and her children. An objection was raised by the petitioner to the District Collector on 23. 3. 1998, who forwarded the petition to the Tahsildar. Consequent upon the same, the joint patta was revoked on the strength of the decree of the district Munsif's Court, Thirumangalam, made in o. S. No. 106/76 dated 14. 9. 1976 between the same parties. Against the order of the Tahsildar, cancelling the patta, the third respondent filed an appeal to the Revenue divisional Officer, who by an order dated 31. 5. 2000, remanded the matter to the Tahsildar. Aggrieved over the same, the petitioner filed a revision petition before the district Revenue Officer, Madurai, who made an order on 24. 1. 2003, for the issuance of patta in favour of the third respondent. Under the circumstances, this writ petition has arisen before this Court.