A SHANKAR SURESH Vs. REVENUE DIVISIONAL OFFICER MADURAI

JUDGEMENT

(1.) THIS writ appeal has been filed as against the order passed in W.P.No.9446 of 1995 dated 22.11.2002. The petitioners in the writ petition are the appellants in this appeal.

(2.) THE property in question is an agricultural land in the Melamadi Village, Madurai North. Originally they were given to the temple Archakaras of Kallalagar Devasthanam of Alagar Kovil, Madurai as a Service Manibam land. After the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act 1963 (Act 30 of 1963), came into force, an enquiry was conducted by the settlement Tahsildar and patta was granted in favour of one Pappammal. But on appeal, the same was cancelled. Consequential changes in the Taluk and Village records were made on the request of the sixth respondent infavour of whom, the same was originally given and a sum of Rs.1,28,480/- was fixed as Fair Rent by the Tahsildar, Madurai on 17.07.1995 and the said amount was also remitted by him.

(3.) WE have heard the learned counsel for the appellants as well as the respondents.